S.J. KATHAWALLA, AKIL KURESHI

1,177 recorded High Court judgment(s) · 2018–2022

Courts

Bombay High Court

1177

(unspecified)	542
Disposed Off	318
Dismissed	98
DISPOSED OFF	72
DISMISSED	42
Dissmiss For Default/Non-Prosecution	30
Allowed	26
WITHDRAWN	22

MR. AMIT BAJIRAO TAMBE v. MRS. POONAM AMIT TAMBE — Bombay High Court (2022-06-29)
MAHESH PRITAMLAL CHAUHAN v. THE MUNICIPAL CORPORATION OF GR.MUMBAI AND 2 ORS. — Bombay High Court (2019-11-06)
RATNAMALA HARIDATTA TANDLE v. SONALI ASHOK TANDLE — Bombay High Court (2019-10-22)
M/S. ALBATROSS MARINE SERVICES, THROUGH PARTNER, MR. JOSEPH THOMAS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2019-10-22)
SHRI. ARVIND GULABRAO SONDKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-10-22)
MAULANA AIJAZ AHMED KASHMIRI v. MR. AZHAR BASHA TAMBOLI — Bombay High Court (2019-10-22)
VEEKAYLAL INVESTMENT CO. PVT. LTD. v. STATE OF MAHARASHTRA AND 5 ORS — Bombay High Court (2019-10-22)
MR. AZHAR BASHA TAMBOLI v. MR. WASEEM RIZAVI AND ORS — Bombay High Court (2019-10-22)
PRAKASH LAXMAN DAMLE v. MUNICIPAL CORPORATION FOR GR. MUMBAI AND 3 ORS. — Bombay High Court (2019-10-22)
SANGEETA MAHESH SHAH v. BOMBAY MUNICIPAL CORPORATION THROUGH MUNICIPAL COMMISSIONER AND ANR — Bombay High Court (2019-10-22)