KAMAL KHATA

436 recorded High Court judgment(s) · 2022–2026

Courts

Bombay High Court

436

Disposed Off	149
DISPOSED OFF	118
Allowed	63
Allowed To be withdrawn	58
WITHDRAWN	14
Dismissed	8
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	6
Rejected	5

MUMTAZ JUSAB ISMAIL OOKA AND ANR. v. SALIM JUSAB ESMAIL OOKA AND ORS. — Bombay High Court (2026-01-21)
YESHWANT BUDHYA JADHAV v. THE DEPUTY COLLECTOR (APPEALS) AND ANR. — Bombay High Court (2025-09-17)
MRS. PRIYANKA RAHUL GHADGE v. MR RAHUL DNYANDEV GHADGE — Bombay High Court (2025-07-11)
ROHIT TUSHAR BHUMKAR v. SOU. APURVA ROHIT BHUKMAR — Bombay High Court (2025-06-17)
UNITED ESTATE PVT. LTD. v. UNITED TOWER CO-OP HSG SOC. AND ANR — Bombay High Court (2024-04-29)
SWAN BIO- FUELS LLP THR. PARTNER MR. SANJAY VASHULAL KALERA AND ANR. v. MANGANGA SAHAKARI SAKHAR KARKHANA LTD. — Bombay High Court (2024-04-29)
GENERAL MILLS INDIA PRIVATE LIMITED AND ORS. v. AVINASH GANDHI REGIONAL PROVIDENT FUND COMMISSIONER-I AND ORS. — Bombay High Court (2024-04-29)
SHIVAJI GANPATI PAWALE v. THE HONBLE MINISTER FOR CO-OPERATION AND TEXTILES AND ORS. — Bombay High Court (2024-04-29)
SITES INFRA PROJECTS PRIVATE LIMITED v. I.G.E. (INDIA) PRIVATE LIMITED — Bombay High Court (2024-04-29)
SHRI. RAMPAL GANPAT YADAV AND ANR. v. C.T.O. LOGISTICS PVT.LTD. — Bombay High Court (2024-04-12)