ASSISTANT REGISTRAR

36 recorded High Court judgment(s) · 1998–2018

Courts

Bombay High Court

Transfer to Other Court.	20
OTHERS DISPOSED OFF	6
Dispossed Off/Dismiss for Default	5
C.A. Disposed off	2
(unspecified)	2
Dismissed/Rule Discharged	1

MAHARASHTRA SMALL SCALE INDUSTRIAL DEVELOPMENT CORPORATION LTD THROUGH S. C. SHAH v. M/S. SARVODAYA LABS LTD AND ORS — Bombay High Court (2018-02-27)
MILAN CO-OPERATIVE CREDIT SOCIETY v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2017-12-14)
M/S. ARATI COMPANY v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-08-18)
M/S. ARATI COMPANY v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-08-18)
PRASHANT MADHUKAR MORE v. STATE OF MAHARASHTRA — Bombay High Court (2016-08-09)
SURYAKANT VITTHAL MODAK v. CHANDRAKANT GENBA MODAK AND ORS — Bombay High Court (2016-03-11)
JANAB BAHADUR ALI, THE OWNER OF THE (M.D.) INDIAN BOILER FARM v. NAJAMA SALIM KHAN PATHAN AND 5 ORS — Bombay High Court (2014-10-07)
PRAKASH S/O GOVINDRAO DESHMUKH v. STATE OF MAHARASHTRA THR. COLLECTOR AND 2 ORS — Bombay High Court (2014-10-07)
UNITED INDIA INSURANCE COM. LTD. THR ITS BRANCH MANAGER, YAVATMAL v. LALITKUMAR S/O GULRAJJI GOLECCHA AND OTHERS — Bombay High Court (2014-10-07)
IFFCO-TOKIO GENERAL INSURANCE CO.LTD.THR ITS MANAGER, NAGPUR v. SHAIKH MOHSIN S/O SHAIKH RASHID AND OTHERS — Bombay High Court (2014-09-02)