K.K. TATED, B.P. COLABAWALLA

822 recorded High Court judgment(s) · 2018–2022

Courts

Bombay High Court

822

(unspecified)	317
Disposed Off	298
Dismissed	83
Dissmiss For Default/Non-Prosecution	39
Allowed To be withdrawn	30
Allowed	28
Rejected	12
Compromised/Consent Terms	3

BABAN BUDHAJI KOLI AND ORS. v. THE STATE OF MAHARASHTRA URBAN DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2022-02-18)
USHA OFFSET PRINTERS PRIVATE LIMITED AND ANR. v. BANK OF MAHARASHTA AND 2 ORS. — Bombay High Court (2021-09-03)
MR. RAJKUMAR NARSINHA KATAKDHOND v. KUM. MAYURI RAJKUMAR KATAKDHOND THROUGH GAURDIAN MOTHER SOU. VIDYA RAJKUMAR KATAKDHOND AND ORS. — Bombay High Court (2019-06-14)
MR. RAJKUMAR NARSINHA KATAKDHOND v. KUM. MAYURI RAJKUMAR KATAKDHOND THROUGH GAURDIAN MOTHER SOU. VIDYA RAJKUMAR KATAKDHOND AND ORS. — Bombay High Court (2019-06-14)
MR. VISHAL RAJENDRA LODHA v. MRS. RICHA VHISHAL LODHA — Bombay High Court (2019-03-07)
MR.NEERAJ RAMPRAKASH SHAH v. SMT.NIDHI NEERAJ SHAH — Bombay High Court (2019-02-22)
SMT. FATIMA (SHAHVAAZ) ABBAS ALI RASEKHINEJED v. SHRI. ABBAS ALI AKBAR RASEKHINEJED — Bombay High Court (2019-02-06)
MR. SANATKUMAR NAGESHWARRAO ANUMALLA v. MRS. SAPANA SANADKUMAR ANUMALLA — Bombay High Court (2018-08-14)
MR. SANATKUMAR NAGESHWARRAO ANUMALLA v. MRS. SAPANA SANADKUMAR ANUMALLA — Bombay High Court (2018-08-14)
SHRI. CHANDRAKANT TUKARAM LANDGE v. SHRI. CHANDRAKANT DATTATRAY TAPKIR AND ANR. — Bombay High Court (2018-08-14)