B.P. COLABAWALLA

130 recorded High Court judgment(s) · 2014–2019

Courts

Disposal nature

Recent judgments

• GURUSWAMI GANGA NAIKAR v. VAISHALI MOHAN KSHIRSAGAR AND 2 ORS — Bombay High Court (2019-01-03)
• KANAKIA KINGSTYLE CONSTRUCTION PVT. LTD. AND ANOTHER v. STATE OF MAHARASHTRA AND 5 OTHERS — Bombay High Court (2016-01-12)
• SHRI. SHIRISH VINAYAKRAO MORE AND ORS v. PUNE MUNICIPAL CORPORATION, THROUGH COMMISSIONER AND ORS — Bombay High Court (2015-09-07)
• LAKHANI CONSTRUCTIONS LLP v. THE STATE OF MAHARASHTRA THROUGH THE CHIEF OFFICER THE MUNICIPAL COUNCIL, KHOPOLI AND ANR. — Bombay High Court (2015-09-04)
• SHRI. SHIRISH VINAYAKRAO MORE AND ORS v. PUNE MUNICIPAL CORPORATION, THROUGH COMMISSIONER AND ORS — Bombay High Court (2015-08-07)
• ANSARI SHABNAM BANO MOHD. SHABBIR v. CHAIRMAN, EDUCATION COMMITTEE, BHIWANDI NIZAMPUR MAHANAGAR PALIKA, BHIWANDI AND ORS — Bombay High Court (2015-08-07)
• VARUN PASSARY (GUARANTOR) v. L AND FINANCE LTD. AND 3 OTHERS — Bombay High Court (2015-04-01)
• ASSAM COMPANY LTD AND v. M/S EMPRESS DEVELOPERS AND ANR — Bombay High Court (2015-03-11)
• KETAN K. TIRODKAR v. UNION OF INDIA, THROUGH SECRETARY, HUMAN RESOURCE MINISTRY AND ANR — Bombay High Court (2015-03-11)
• ISHAN SUDHIR DAREKAR v. THE REGISTRAR, UNIVERSITY OF PUNE AND ORS. — Bombay High Court (2015-03-10)