G.S. PATEL, MADHAV J. JAMDAR

731 recorded High Court judgment(s) · 2021–2024

Courts

Disposal nature

Recent judgments

• SAMIR PRAVIN SHAH v. THE BUREAU OF IMMIGRATION MINISTRY OF HOME AFFAIRS GOVT. OF INDIA AND ANR — Bombay High Court (2024-04-23)
• ANIL M. HOWALE v. UNION OF INDIA THR. ITS MINISTRY OF HOME AFFAIRS AND ORS. — Bombay High Court (2024-04-23)
• ICICI LOMBARD GENERAL INSURANCE CO. LTD. v. SMT. NAMRATA ANIL YADAV (WIDOW OF DECEASED) AND ORS. — Bombay High Court (2024-01-10)
• SITAMRAJU SREE RAMAKRISHNA v. UNION OF INDIA AND 3 ORS — Bombay High Court (2024-01-10)
• THE MUNICIPAL COMMISSIONER MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANOTHER v. TROMBAY TALUKA SOCIAL CULTURAL EDUCATIONAL AND CHARITABLE TRUST THROUGH WASEEM JAVED KHAN AND 6 ORS — Bombay High Court (2023-04-18)
• AJIT HARIRAM LAKHANI v. SUNIL LAKHANI — Bombay High Court (2023-04-11)
• MEP INFRASTRUCTURE DEVELOPERS LTD. AND ANR v. SOUTH DELHI MUNICIPAL CORPORATION THR ITS COMMISSIONER AND ORS — Bombay High Court (2023-02-01)
• M/S. HNG ENTERPRISES v. MUNICIPAL CORP. OF GREATER MUMBAI AND 13 ORS. — Bombay High Court (2022-09-21)
• SOLID CARBIDE TOOLS LIMITED v. THE OFFICIAL LIQUIDATOR HIGH COURT BOMBAY AND ANR. — Bombay High Court (2022-07-19)
• JIGNESH SHAH AND 4 ORS v. SHAPOORJI PALLONJI AND CO. LTD. AND 3 ORS — Bombay High Court (2022-07-18)