LexS.J. KATHAWALLA, MILIND N. JADHAV
763 recorded High Court judgment(s) · 2020–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 763 |
Disposal nature
| Disposed Off | 679 |
| DISPOSED OFF | 50 |
| Allowed To be withdrawn | 12 |
| WITHDRAWN | 10 |
| Compromised/Consent Terms | 5 |
| Allowed | 3 |
| DISMISSED | 1 |
| By Transfer | 1 |
Recent judgments
- DHIREN PRAVINCHANDRA DALAL v. STATE OF MAHARASHTRA THR THE PRINCIPAL SECRETARY AND ORS — Bombay High Court (2022-05-26)
- MAHESH RUPNARAYAN SONI v. SHEIKHAH FEDIA SAAD AL-ABDULLAH AL-SABAH AND 2 ORS. — Bombay High Court (2022-03-23)
- SHRI. JEEVAN MALLAPPA TONEMARE AND ANR. v. THE CHIEF EXECUTIVE OFFICER AND ORS. — Bombay High Court (2022-03-23)
- TANAJI JAGANNATH PALAVE v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF GRAM VIKAS AND ORS. — Bombay High Court (2022-03-23)
- SHRI. JEEVAN MALLAPPA TONEMARE AND ANR. v. THE CHIEF EXECUTIVE OFFICER AND ORS. — Bombay High Court (2022-03-23)
- SUHAS SHRIDHAR SHAHANE AND ANR v. THE STATE OF MAHARASHTRA THRU SECRETARY, URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2022-03-23)
- SANJAY MISHRIMAL PUNAMIYA v. SHEIKHAN FADIAH SAAD AL-ABDULLA AL SABAH AND 2 OHTERS — Bombay High Court (2022-03-23)
- TANAJI JAGANNATH PALAVE v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF GRAM VIKAS AND ORS. — Bombay High Court (2022-03-23)
- SUHAS SHRIDHAR SHAHANE AND ANR v. THE STATE OF MAHARASHTRA THRU SECRETARY, URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2022-03-23)
- RASI ELECTRODES LIMITED AND 2 ORS v. BANK OF BARODA AND ALPIC FINANCE LIMITED (IN LIQN) — Bombay High Court (2022-03-21)