REGISTRY DISPOSAL (OS)

107 recorded High Court judgment(s) · 1950–2026

Courts

Bombay High Court

107

DISPOSED OFF	42
TRANSFERED TO DRT	17
INFRUCTIOUS	9
TRANSFERRED TO CITY CIVIL COURT	8
WITHDRAWN	5
CONSENT TERM	4
DISMISSED	4
GRANT ISSUED	4

M/S.MAHINDRA UGINE STEEL CO. LTD. v. SHREE SHAKTI MILLS LTD. — Bombay High Court (2026-04-18)
ASIF JAVERI v. VIPIIN ASHWINKUMAR BORADKAR AND ANR — Bombay High Court (2025-04-19)
MATHURABAI RAMCHANDRA KENI v. RAMCHANDRA MAHADEO KENI and ORS. — Bombay High Court (2024-12-17)
TATA MOTORS LTD AND ANR v. COASTAL AUTOMOBILES (P) LIMITED AND 3 OTHERS — Bombay High Court (2024-08-16)
vijay ambalal vyas alias valsoria v. pannalal ambalal vyas alias valsoria and 2 ors — Bombay High Court (2024-07-26)
GANESH NAGARI SAHAKARI PAT SANSTHA MYDT. v. PRAVIN KISANRAO URSAL and ORS. — Bombay High Court (2024-07-24)
SHRAMIK JANATA SANGH AND 2 ORS v. STATE OF MAHARASHTRA AND 3 ORS — Bombay High Court (2023-01-17)
ECO RECYCLING LTD AND ANR v. STATE OF MAHARASHTRA AND 9 ORS — Bombay High Court (2023-01-05)
CITISPACE AND ORS. v. STATE OF MAHARASHTRA AND ORS. AND BASERA COOP. HSG. SOC. (APPLICANT) — Bombay High Court (2021-04-03)
CITESPACE AND 2 ORS. v. STATE OF MAHARASHTRA AND 2 ORS. AND NARAYAN BHIMA TANDEL AND ANR. (APPLICANTS) — Bombay High Court (2021-03-31)