B.P. COLABAWALLA, V.M. KANADE

298 recorded High Court judgment(s) · 2015–2017

Courts

Disposal nature

Recent judgments

• SAHEBRAO GULABRAO DHAMALE (SINCE DECD) THROUGH LRS. AND ORS. v. THE SPECIAL LAND ACQUISITION OFFICE NO. 1 AND ORS. — Bombay High Court (2017-02-28)
• M/S. KOMAL DEVELOPERS v. NATHULAL KAPOORCHAND JAIN AND 3 ORS. — Bombay High Court (2017-02-28)
• STATE BANK OF INDIA v. M/S WALIA REALTORS PVT LTD AND 2 OTHER S — Bombay High Court (2016-12-22)
• MRS. SMITA SUBHASHCHANDRA MAHAJAN v. THE AUTHORISED OFFICER THE SARASWAT CO-OP BANK LTD. AND ANR. — Bombay High Court (2016-04-21)
• D. D. SAND AND BUILDING MATERAIL SUPPLIER v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-03-16)
• D. D. SAND AND BUILDING MATERAIL SUPPLIER v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-03-16)
• MANPREET NANAKSINGH BIJI v. NANAK SINGH BIJI — Bombay High Court (2016-03-16)
• PIONEER FOUNDATION ENGINEERS PVT. LTD. v. THE MAHARASHTRA STATE ROAD DEVELOPMENT CORPORATION LTD. AND ORS. — Bombay High Court (2016-03-16)
• DIVISIONAL MANAGER, THE NEW INDIA ASSURANCE CO. LTD. v. MR. GIRISH GOPAL NAIR AND ORS. — Bombay High Court (2016-03-15)
• DR. RAKESH DHARAMSHI SHAH v. THANE MUNICIPAL CORPORATION, THROUGH DESIGNATED OFFICER — Bombay High Court (2016-03-15)