K.R. SHRIRAM, PRITHVIRAJ K. CHAVAN

136 recorded High Court judgment(s) · 2022–2022

Courts

Bombay High Court

136

Disposed Off	62
DISPOSED OFF	32
Dismissed	24
Allowed To be withdrawn	6
WITHDRAWN	4
DISMISSED	4
Allowed	3
Dismissed for non-complying conditional Order	1

KERSHI S.CAMBATA and ANR. v. THE SPECIAL DIRECTOR OF ENFORCEMENT and ORS. — Bombay High Court (2022-06-24)
M/s Joshi Frieght Carrier through Partner Manoj s/o Biharilal Joshi v. The State of Maharashtra and ors — Bombay High Court (2022-06-24)
M/S TUFROPES PVT.LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2022-06-24)
M/s Joshi Frieght Carrier thorugh partner Manoj s/o Biharilal Joshi v. The State of Maharashtra and ors — Bombay High Court (2022-06-24)
KDL BIOTECH LIMITED v. UNION OF INDIA AND 2 OTHERS — Bombay High Court (2022-06-23)
DILIP SAMPATRAO AAGALE v. APEKSHA DILIP AAGALE — Bombay High Court (2022-06-23)
M/S. TATA YAZAKI AUTOCOMP LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2022-06-23)
SHREE SIDHBALI ISPAT LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2022-06-23)
M/S. PEEKAY INTERNATIONAL PVT. LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2022-06-23)
MAYUR JASWANTRAY DOSHI v. RUPAL MAYUR DOSHI — Bombay High Court (2022-06-22)