NITIN JAMDAR, . GAURI GODSE

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

Courts

Disposal nature

Recent judgments

• M/S. MASS HOLDINGS PVT. LTD. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. AND ANAHITA PANDOLE (APPLICANT) — Bombay High Court (2022-12-23)
• MOHAMMED ALI SALI (SINCE DECEASED) THROUGH LEGAL HEIRS FATHIMA N. S. AND 4 ORS v. SUBHASH PANDURANG WAUGH AND ORS — Bombay High Court (2022-12-23)
• M/S. MASS HOLDINGS PVT. LTD. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 3 ORS. — Bombay High Court (2022-12-23)
• M/S. MULTI CARGO OVERSEAS v. UNION OF INDIA AND ORS — Bombay High Court (2022-12-23)
• AMRUTLAL KETMAL SHAH PARTNER OF M/S. ASHAPURAM DEVELOPERS v. KOLHAPUR MUNICIPAL CORPORATION THROUGH MUNICIPAL COMMISSIONER AND ORS — Bombay High Court (2022-12-22)
• STATE BANK OF INDIA v. TAHSILDAR AND TALUKA EXECUTIVE MAGISTRATE PANVEL AND ORS — Bombay High Court (2022-12-22)
• THE CANDLE LIGHT COMPANY PVT. LTD. v. UNION BANK OF INDIA — Bombay High Court (2022-12-22)
• AMRUTLAL KETMAL SHAH PARTNER OF M/S. ASHAPURAM DEVELOPERS v. KOLHAPUR MUNICIPAL CORPORATION THROUGH MUNICIPAL COMMISSIONER AND ORS — Bombay High Court (2022-12-22)
• CHANDRAKANT KESHAV PALAV v. STATE BANK OF PATIALA THRU AUTH. OFFICER MR. PRADEEP KUMAR MISHRA AND ANR — Bombay High Court (2022-12-22)
• ENCORE ASSET RECONSTRUCTION COMPANY PVT. LTD.THRO. AUTHORIZED OFFICE DHARMENDRA MAURYA v. THE STATE OF MAHARASHTRA THRU THE DISTRICT MAGISTRATE, PUNE AND ORS — Bombay High Court (2022-12-22)