LexB.P. COLABAWALLA, M. M. SATHAYE
332 recorded High Court judgment(s) · 2016–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 332 |
Disposal nature
| Disposed Off | 222 |
| Allowed To be withdrawn | 59 |
| Dismissed | 13 |
| Allowed | 11 |
| DISPOSED OFF | 9 |
| Rule Made Absolute | 8 |
| RULE ABSOLUTE | 3 |
| Rule Discharged | 3 |
Recent judgments
- SUNDARAM HOME FINANCE LTD v. DHIRAJ BHIMRAO SABLE — Bombay High Court (2024-10-17)
- MRS NAMRATA ZAKARIA (NEE NAMRATA SHARMA) v. RAJIV KABIR HIRANANDANI — Bombay High Court (2024-05-08)
- MRS. RAJESHRI V. MAHESH v. MR. MAHESH VENNALAKANTI — Bombay High Court (2024-04-01)
- SANDESH VITTHAL THAKUR AND ORS. v. THE DEPUTY COLLECTOR (LAND ACQUISITION) AND ORS. — Bombay High Court (2024-01-16)
- VITTHAL RAMA PAWAR (KATKARI) AND ORS. v. DEPUTY COLLECTOR (ACQUISITION) RAIGAD AND ORS. — Bombay High Court (2024-01-11)
- VISHNU JANAJI BHALERAO v. THE UNION OF INDIA THR. SECRETARY MINISTRY OF ROAD TRANSPORT AND HIGHWAYS AND ORS — Bombay High Court (2024-01-09)
- SAMIR VINODRAY MEHTA v. SUB DIVISIONAL OFFICER BHIWANDI SUB-DIVISION, BHIWANDI AND ORS — Bombay High Court (2023-12-13)
- SUNIL MAHADEV NAGAP AND ORS v. THE STATE OF MAHARASHTRA THROUGH GP , HIGH COURT AND ORS — Bombay High Court (2023-12-13)
- SUNIL MAHADEV NAGAP AND ORS v. THE STATE OF MAHARASHTRA THROUGH GP , HIGH COURT AND ORS — Bombay High Court (2023-12-13)
- SONALI PRASHANT AHIRE v. PRASHANT BHAURAO AHIRE — Bombay High Court (2023-11-10)