B.P. COLABAWALLA, AKIL KURESHI

206 recorded High Court judgment(s) · 2017–2019

Courts

Bombay High Court

206

(unspecified)	77
WITHDRAWN	52
DISPOSED OFF	36
Disposed Off	28
Dismissed	4
Dissmiss For Default/Non-Prosecution	3
DISMISSED	3
Rule Made Absolute	1

MANEESH BAWA AND 2 ORS. v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. — Bombay High Court (2019-11-08)
SHRI. VIJAY K. MANTHENA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-11-08)
AHMED JAVED ABBAJUMMA v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2019-11-08)
MAYFAIR HOUSING PRIVATE LTD. v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI and 3 ORS — Bombay High Court (2019-11-08)
M/S. WATERGRACE PRODUCTS THROUGH ITS PROPRIETOR, SHRI CHETAN BORA v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS — Bombay High Court (2019-11-08)
SAHYADRI LAND DEVELOPMENT v. THE PUNE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2019-11-08)
KIRAN ROHIDAS PATIL AND ANR. v. THE HONBLE CHIEF MINISTER AND ANR. — Bombay High Court (2019-11-08)
FEDERATION OF ELECTRICAL CONTRACTORS ASSOCIATION OF MAHARASHTRA v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, URBAN DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2019-11-08)
SHRI. ANKUSH K. THONGE AND ORS. v. THANE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2019-11-08)
SHRIRAM ARUN KOGNOLIKAR AND ORS v. KOLHAPUR MUNICIPAL CORPORATION THROUGH COMMISSIONER AND ORS — Bombay High Court (2019-11-07)