REGISTRAR(O.S.)

28 recorded High Court judgment(s) · 2015–2024

Courts

Disposal nature

Recent judgments

• ANIL C. PATEL v. AAKASH LAVLESH LEISURE PVT. LTD. — Bombay High Court (2024-03-19)
• DUSHYANT C. PATEL v. AAKASH LAVLESH LEISURES PVT. LTD. — Bombay High Court (2024-03-19)
• CHAMPBEN C. PATEL v. AAKASH LAVLESH LEISURE PVT. LTD. — Bombay High Court (2024-03-19)
• VIRTUOSO REALTY-INFRA PRIVATE LIMITED, (FORMERLY KNOWN AS M/S. NIDHI PREMISES PVT.LTD) v. AAKASH LAVLESH LEISURE PVT. LTD. — Bombay High Court (2024-03-19)
• BINDU ANIL PATEL v. AAKASH LAVLESH LEISURE PVT. LTD. — Bombay High Court (2024-03-19)
• VIRTUOSO REALTY-INFRA PRIVATE LIMITED, (FORMERLY KNOWN AS M/S. SAGAR PREMISES PVT.LTD) v. AAKASH LAVLESH LEISURE PVT. LTD. — Bombay High Court (2024-03-19)
• AASTHA A JAJODIA v. SHILPA RAJESH PATEL AND 2 ORS. — Bombay High Court (2024-01-30)
• KIRAN RATNAKAR KAMATH v. VIJAYA RATNAKAR KAMATH AND 4 ORS. — Bombay High Court (2024-01-30)
• ANIRUDH JAJODIA HUF v. SHILPA RAJESH PATEL AND 2 ORS — Bombay High Court (2024-01-30)
• UDAY D. NAYAK SINCE DECEASED AND ORS. v. DATTATRAY D. NAYAK AND 10 ORS. — Bombay High Court (2024-01-29)