K.K. BAAM

48 recorded High Court judgment(s) · 1995–2002

Courts

Bombay High Court

DISPOSED OFF	32
DISMISSED	4
(unspecified)	3
CONSENT TERM	2
Dispossed Off/Dismiss for Default	2
Rejected at Admission Stage	1
DECREE	1
ABSOLUTE	1

DOLETTE MARIA LOUIS v. DORIC PETER DESOUZA. — Bombay High Court (2002-10-25)
THE SPECIAL LAND ACQU. OFFICER (4). v. SMT. KUSUMBEN MANHARLAL GANDHI and ORS. (CALIMT) and EXECUTIVE ENGINEER (ACQ. — Bombay High Court (2002-10-04)
JATANDEVI G.DAGA v. SIDDHARATH DAGA-APPLICANTSMT. KANCHANDEVI S. DAGA and ANR. — Bombay High Court (2002-09-27)
LALIT B. BAHETI v. HINDUSTAN ZINC LTD. and ORS — Bombay High Court (2002-08-30)
GP/90/2002 of NAYANA N. KOTHARI and ANR. Vs — Bombay High Court (2002-08-09)
SHANTANU N. DESAI v. DUSHYANT ALIS KISHORE N. DESAI and ORS. — Bombay High Court (2002-07-09)
RATILAL B. SHAH and ANR. v. DHIRAJLAL BHAWANJI SHAH — Bombay High Court (2002-02-14)
GULABRAI D.VAZIRANI v. VISHINDAS D.VAZIRANI and NARINDAS NARAYANI A.S.SHIVDASANI (APPLICANT — Bombay High Court (2002-01-18)
INDUSTRIAL INVESTMENT BANK OF INDIA LTD. and ANR. v. OFFICIAL LIQUDIATOR, HIGH COURT BOMBAY. — Bombay High Court (2001-10-12)
THE KAPOL CO.OP.BANK LTD v. BALCHANDRA ENTERPRISES and ORS — Bombay High Court (2001-10-10)