B.P. COLABAWALLA, SHANTANU S. KEMKAR

308 recorded High Court judgment(s) · 2017–2017

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Courts

Bombay High Court

308

Disposal nature

Disposed Off	177
Allowed	40
Dismissed	36
DISPOSED OFF	21
(unspecified)	10
Allowed To be withdrawn	8
WITHDRAWN	6
Rule Made Absolute	6

Recent judgments

M/S PRITHVIRAJ WINE SHOP THROUGH ITS PROP. SMT. TANUBAI H. PATIL v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY, EXCISE DEPT. AND ORS. — Bombay High Court (2017-06-21)
SHRI. SACHIN SHIVAJI METAKARI v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY, EXCISE DEPT. AND ORS. — Bombay High Court (2017-06-21)
HOTEL JAYESH GARDEN DHABA, THROUGH ITS PROPRIETOR SMT. SUSHILA SAYAJI BHINGARDEVE v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2017-06-21)
LALASAHEB RABBILAL MULLA v. THE DIVISIONAL CAST CERTIFICATE VERIFICATION COMMITTEE NO. 1, SOLAPUR AND ORS. — Bombay High Court (2017-06-21)
HOTEL NEEL SAGAR, THROUGH ITS PROPRIETOR SHRI. DEVDAS BHIMRAO SURYAWANSHI v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2017-06-21)
SHRI. NANDKUMAR SHIVAJI KADAM v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY, EXCISE DEPT. AND ORS. — Bombay High Court (2017-06-21)
HOTEL DAIMOND VITA, THROUGH ITS PROPRIETOR SHRI. GORAKHNATH TUKARAM MOHITE v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2017-06-21)
HOTEL BITTU RESTAURANT AND BAR, THROUGH ITS PROPRIETOR AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-06-21)
LALASAHEB RABBILAL MULLA v. THE DIVISIONAL CAST CERTIFICATE VERIFICATION COMMITTEE NO. 1, SOLAPUR AND ORS. — Bombay High Court (2017-06-21)
AMOL HIRAMAN RANPISE v. STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, SCHOOL EDUCATION AND SPORTS DEPT AND ORS — Bombay High Court (2017-06-21)