R. I. CHAGLA

4,053 recorded High Court judgment(s) · 2017–2025

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Courts

Bombay High Court

4053

Disposal nature

DISMISSED	1259
DISPOSED OFF	1241
WITHDRAWN	436
ABSOLUTE	426
Disposed Off	367
CONSENT TERM	93
Allowed	54
Allowed To be withdrawn	34

Recent judgments

TILAKNAGAR INDUSTRIES LTD. v. UTO NEDERLAND B.V. — Bombay High Court (2025-02-07)
EXECUTIVE ENGINEER PUBLIC WORKS DEPARTMENT, NATIONAL HIGHWAY DIVISION, RATNAGIRI v. SUNIL DAMODAR CHITALE AND ORS — Bombay High Court (2024-10-22)
M/S DATACONE WINE INDUSTRIES(PARTNERSHIP FIRM-THR.PARTNERS) (1.1)SUBHASH S.JADHAV AND TO (1.3)ORS. v. THE SARASWAT CO-OPERATIVE BANK LTD., MUMBAI — Bombay High Court (2024-10-07)
ST. CATHERINES HOME v. ALOK KULKARNI AND SANGITA KULKARNI(PROPOSE PARENTS) AND RUHANIKA ALOK A KULKARNI (MINOR) — Bombay High Court (2024-05-08)
MAHARASHTRA STATE WOMENS COUNCIL ADOPTION GROUP v. SARBANI PIYA MUKHERJEE (PROP. ADOPTIVE PARENT) AND MIRA @MIRA RANI MUKHERJEE (MINOR) — Bombay High Court (2024-05-08)
JAGDISH SINGH BHADAURIA v. BHARATI -S IMO 8122103 — Bombay High Court (2024-05-08)
BAL ANAND , WORLDCHILDREN WELFARE TRUST PROGRAMME ASSISTANT KIRTI BAIRAGI v. AMIT MAHENDRABHAI SHAH AND BHAKTI AMITBHAI SHAH (PROP. PARENTS) AND GARVIT AMITBHAI SHAH ( MINOR) — Bombay High Court (2024-05-08)
ST. CATHERINES HOME v. ALOK KULKARNI AND SANGITA KULKARNI(PROPOSE PARENTS) AND RUHANIKA ALOK A KULKARNI (MINOR) — Bombay High Court (2024-05-08)
BAL ANAND , WORLDCHILDREN WELFARE TRUST PROGRAMME ASSISTANT KIRTI BAIRAGI v. AMIT MAHENDRABHAI SHAH AND BHAKTI AMITBHAI SHAH (PROP. PARENTS) AND GARVIT AMITBHAI SHAH ( MINOR) — Bombay High Court (2024-05-08)
BAL ASHA TRUST, BAL ASHA DHAM v. RAVINDRANATH BUJUN , MAURITIUS AND SOONEETA BUJUN MAURITIUS(PROP. ADOPTER)AND RISABH K. BUJUN(MINOR — Bombay High Court (2024-05-08)