K.R. SHRIRAM, MILIND N. JADHAV

125 recorded High Court judgment(s) · 2021–2023

Courts

Disposal nature

Recent judgments

• LEENA RAHUL TUPE v. RAHUL RAMDAS TUPE — Bombay High Court (2023-07-07)
• LEENA RAHUL TUPE v. RAHUL RAMDAS TUPE — Bombay High Court (2023-07-07)
• M/S GUJARAT AMBUJA EXPORTS LTD. v. UNION OF INDIA THROUGH JOINT SECRETARY OF LAW AND JUSTICE — Bombay High Court (2022-07-22)
• PUNJAB NATIONAL BANK v. UNIQUE INTERGRATED TRANSPORT AND MANAGEMENT CONSUTANCIES PVT LTD AND 3 ORS — Bombay High Court (2022-07-19)
• TJSB SAHAKARI BANK LTD THR. AUTHORIZED OFFICER PRASHANT P. KOTWAL v. THE COLLECTOR AND DISTRICT MAGISTRTE NASHIK AND ORS — Bombay High Court (2022-07-19)
• M/S BABA CONTAINERS MANUFACTURES v. STATE BANK OF INDIA AND ORS — Bombay High Court (2022-07-19)
• HARESHWAR PACKAGING LTD. AND ANR. v. CENTRAL BANK OF INDIA AND ANR. — Bombay High Court (2022-07-19)
• SOU. SUSHMITA KUMAR PASNUR AND ORS v. THE MANAGER INIDAN OVERSEAS BANK AND ORS — Bombay High Court (2022-07-19)
• AUTHORISED OFFICER, I.D.B.I. BANK LTD. AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-07-19)
• BHORUKA DRUM AND ALLIED IND. PVT. LTD. v. BANK OF MAHARASHTRA ( ASSET RECOVERY BRANCH AT FORT) — Bombay High Court (2022-07-19)