INSOLVENCY REGISTRAR

23 recorded High Court judgment(s) · 2001–2018

Courts

Disposal nature

Recent judgments

• INDIAN STEEL and INFRASTRUCTURE Pvt. LTD. v. SOUMIT RANJAN JENA — Bombay High Court (2018-07-19)
• PRADEEP PARMESHWAR BANKA v. JAGDISH BHAGWANDAS AHUJA and ORS. — Bombay High Court (2018-06-22)
• NILESH ARVIND SHAH v. M/S.MAHARAJ TRANSPORT and ORS. — Bombay High Court (2018-03-27)
• SHARDA ARJUN RAMANI v. DHAVAL S. SHAH HUF — Bombay High Court (2018-02-24)
• ABHIJIT RAVINDRA PATODIA v. CYRUS KARTAK and ANR. — Bombay High Court (2017-12-22)
• THE BHARAT CO-OPERATIVE BANK (MUMBAI),LTD. v. SADHANA SHREERANG PURANDARE AND ORS.AND SHREERANG V. PURANDARE....APPLICANT — Bombay High Court (2017-06-19)
• Mr.Ramesh Rajaram Survase v. - — Bombay High Court (2015-12-18)
• HSBC BANK. v. RAVI SUBRAMANIAN. — Bombay High Court (2014-09-15)
• -- v. KRISHNAN S. IYER, (DEBTOR — Bombay High Court (2011-05-07)
• THE BHARAT CO-OP.BANK(MUMBAI) LTD., v. KRISHNAKUMAR V. UTTANGI and ORS. — Bombay High Court (2006-04-18)