LexFIRDOSH PHIROZE POONIWALLA
31 recorded High Court judgment(s) · 2023–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 31 |
Disposal nature
| DISMISSED | 11 |
| DISPOSED OFF | 6 |
| Disposed Off | 3 |
| Disposed off as Withdrawn | 3 |
| CONSENT TERM | 3 |
| Allowed | 2 |
| WITHDRAWN | 2 |
| JUDGEMENT | 1 |
Recent judgments
- SHRIKANT G. MANTRI v. PUNJAB NATIONAL BANK — Bombay High Court (2025-03-10)
- SHRI. BASIR ALIAS MOHD. AHMED KHAN ANR. v. UNION OF INDIA THROUGH GENERAL MANAGER, — Bombay High Court (2025-01-08)
- SHRI. NARENDRA DAMODAR CHITMIL v. SOU. KOMAL NARENDRA CHITMIL — Bombay High Court (2024-12-14)
- VILAS KRISHNA MAGDUM ALIAS JADHAV v. MANGAL VILAS MAGDUM ALIAS JADHAV AND ANR — Bombay High Court (2024-12-06)
- MOHHAMAD MEHBUB SHAIKH v. MRS. AARIFA BASEER MUJAWAR AND ORS. — Bombay High Court (2024-11-28)
- BALKRISHNA MAHADEV SHETYE v. SPECIAL LAND ACQUISITION OFFICER AND ORS — Bombay High Court (2024-11-28)
- THE STATE OF MAHARASHTRA ( THROUGH THE SPECIAL LAND ACQUISITION OFFICER) DISTRICT HEADQUARTERS v. SHRI. SHRIRAM VISHWANATH HERLEKAR — Bombay High Court (2024-11-21)
- MR. VIKRANT HUKUMCHAND BHALANI v. SMT. MADHURI MAHENDRAKUMAR BHALANI AND ORS. — Bombay High Court (2024-11-21)
- MR. JAGDISH NAGALINGAPPA ODANAVER v. MRS. SHRUTIKA JAGADISH ODANAVER AND ANR — Bombay High Court (2024-11-13)
- HINDUSTAN UNILEVER LIMITED v. ASHOK KUMAR UNKNOWN PERSONS — Bombay High Court (2024-05-08)