B.P. COLABAWALLA, S.C. DHARMADHIKARI

2,149 recorded High Court judgment(s) · 2014–2019

Courts

Disposal nature

Recent judgments

• SOU. NUTAN NITIN THAKARE @ MS. SUGANDHA MADHAV KHADE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY SCHOOL EDUCATION DEPT. AND ORS. — Bombay High Court (2019-10-18)
• PR. COMMISSIONER OF INCOME TAX-1 v. NU-TECH CORPORATE SERVICES LTD. (PREVIOUSLY KNOWN AS IIT CAPITAL SERVICES LTD.) — Bombay High Court (2019-07-26)
• M/S POLYCAB WIRES PVT LTD v. M/S NAGARJUNA OIL CORPORATION LTD — Bombay High Court (2019-07-26)
• POLYCAB WIRES PVT LTD v. NAGARJUNA OIL CORPORATION LTD — Bombay High Court (2019-07-26)
• THE STATE OF MAHARASHTRA v. PANDURANG BAPU PATIL AND ORS. — Bombay High Court (2019-07-26)
• VAIJAYANTIMALA LAXMAN GHOLAP @ VAIJAYANTI SHIRISH GUJAR v. STATE ELECTION COMMISSION, MAH. STATE THROUGH COMMISSIONER AND ORS. — Bombay High Court (2019-07-26)
• THE BOARD OF TRUSTEES OF MUMBAI PORT TRUST MUMBAI PORT TRUST AND ANR v. MUMBAI PORT TRUST NON SC/ST EMPLOYESS ASSOCIATATION AND 5 ORS. — Bombay High Court (2019-07-26)
• LAKSHCHANDI COLUMBIA ENTERPRISES v. UNION OF INDIA AND 5 ORS — Bombay High Court (2019-06-21)
• SUNBEAM ENTERPRISES v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 3 ORS. — Bombay High Court (2019-06-21)
• MUKTA DABHOLKAR AND ANR v. THE CENTRAL BUREAU OF INVESTIGATION AND ORS. — Bombay High Court (2019-04-26)