R. I. CHAGLA, . VASANTI A. NAIK

620 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• DOL-BIN-SHIR PREMISES CO.OP.SOCIETY LTD v. THE UNION OF INDIA and ANR — Bombay High Court (2017-12-08)
• SAVITA SARAF v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. — Bombay High Court (2017-12-08)
• JAYPATHIK CO-OPERATIVE HOUSING SOCIETY LTD. AND 2 ORS v. STATE OF MAHARASHTRA AND 5 ORS — Bombay High Court (2017-12-08)
• CHHAYA DEEPAK PATEL v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI and ORS. — Bombay High Court (2017-12-08)
• NISHITA S.JHAVERI v. THE COMMISSIONER OF I-TAX and ORS. — Bombay High Court (2017-12-08)
• PRALHAD BHIWAJI NAMUGADE v. THE ESTATE MANAGER,and ORS. — Bombay High Court (2017-12-08)
• NIVARA HAKK WELFARE CENTRE and ANR. v. A.P.BHARATHI and ORS. — Bombay High Court (2017-12-08)
• PURE VALUE INFRAVENTURE PVT LTD v. THE STATE OF MAHARASHTRA AND 20 ORS — Bombay High Court (2017-12-08)
• DENIS WILLIAM DSOUZA v. THE ASSTT. MUNICIPAL COMMISSIONER, H/E WARD MCGM AND ANR — Bombay High Court (2017-12-08)
• GAZETTED ENGINEERS ASSSOCIATION and ORS. v. STATE OF MAH.and ORS. — Bombay High Court (2017-12-08)