ACTING , ARIF S. DOCTOR

53 recorded High Court judgment(s) · 2023–2023

Courts

Disposal nature

Recent judgments

• CHETAN NAVNITLAL SHAH v. FIZZAH NAVNITLAL SHAH AND 2 ORS. — Bombay High Court (2023-07-20)
• ROSE VENTURES v. UNION OF INDIA THROUGH CHAIRMAN RAILWAY BOARD AND EX-OFFICIO PRINCIPAL AND 3 ORS — Bombay High Court (2023-07-20)
• M/S. BALAJI SURGICAL, THROUGH ITS PROPRIETOR, MR. PRASANNA SUDAM SHINKAR v. STATE OF MAHARASHTRA, THROUGH THE GOVERNMENT PLEADER — Bombay High Court (2023-07-20)
• FIZZAH NAVNITLAL SHAH v. CHETAN NAVNITLAL SHAH AND 2 ORS — Bombay High Court (2023-07-20)
• FINTREE EDUCATION PVT LTD. AND ANR. v. FINTREE FINANCE PRIVATE LIMITED. — Bombay High Court (2023-07-20)
• NISHANT JAGANNATH CHAVAN v. STATE OF MAHARASHTRA THR SECRETARY URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2023-07-19)
• JOAQUIM SEBASTIAN D'COSTA v. UNION OIF INDIA AND 2 ORS — Bombay High Court (2023-07-19)
• NASHIK ZILLA SWAYAMROJGAR BEROJGAR SEVA SAHAKARI SANSTHAS MAHASANG MARYADIT, NASHIK AND ANR v. THE STATE OF MAHARASHTRA THRU CHIEF SECRETARY, AND ORS — Bombay High Court (2023-07-17)
• SHREE GANESH TRANSPORT SERVICE v. PALGHAR MUNICIPAL COUNCIL AND ORS — Bombay High Court (2023-07-17)
• DEEPAK MATAI AND ANR v. VEENA ALIAS MEERA PUNJWANI — Bombay High Court (2023-07-17)