G.S. PATEL, KAMAL KHATA

578 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• MULRAJ KHATAU AND SONS PVT. LTD. THROUGH C.A. ZULFIKAR KADAM MOMIN v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI — Bombay High Court (2024-04-23)
• MR RAVIKANT BHARTHARI VARMA v. EASTERN MACHINERY AND TRADING COMPANY — Bombay High Court (2024-04-23)
• EASTERN MACHINARY AND TRADING COMPANY AND ANR v. PRINCIPAL SECRETARY URBAN DEVELOPEMTN DEPT. AND ANR — Bombay High Court (2024-04-23)
• ABDUL AZIZ SON OF LATE ASHRAF BAIG AND ORS v. APEX GRIEVANCE REDRESSAL COMMITTEE AND ORS — Bombay High Court (2024-04-22)
• KHINJIBHAI HARJIVANBHAI PATADIA v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 3 OTHERS — Bombay High Court (2024-04-22)
• KHIMJIBHAI HARJIVANBHAI PATADIA v. STATE OF MAHARASHTRA AND 2 ORS — Bombay High Court (2024-04-22)
• SIRIUS LAND HODINGS LLP v. STATE OF MAHARASHTRA THROUGH URBAN DEVELOPMENT DEPARTMENT — Bombay High Court (2024-04-19)
• SALIM ABDUL SUBHAN SHAIKH SECRETARY, HUTATMA COOPERATIVE HOUSING SOCIETY LTD. (PROPOSED) v. STATE OF MAHARASHTRA THROUGH THE DEPT. OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2024-04-19)
• SALIM ABDUL SUBHAN SHAIKH SECRETARY, HUTATMA COOPERATIVE HOUSING SOCIETY LTD. (PROPOSED) v. STATE OF MAHARASHTRA THROUGH THE DEPT. OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2024-04-19)
• PREMA SADASHIV SHETTY v. THE MUNICIPAL CORPORATION OF GR.MUMBAI — Bombay High Court (2024-04-18)