S.J. KATHAWALLA, N. J. JAMADAR

47 recorded High Court judgment(s) · 2019–2021

Courts

Disposal nature

Recent judgments

• SAHYOG HOMES LIMITED THR. RAHUL JAIN DIRECTOR AUTHORIZED REPRESENTATIVE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-12-30)
• SMT. SUNETRA SURESH DOLAS v. MUNICIPAL CORPORATION FOR THE CITY OF THANE AND ORS. — Bombay High Court (2019-11-19)
• SMT. SUNETRA SURESH DOLAS v. MUNICIPAL CORPORATION FOR THE CITY OF THANE AND ORS. — Bombay High Court (2019-11-19)
• SMT. SUNETRA SURESH DOLAS v. MUNICIPAL CORPORATION FOR THE CITY OF THANE AND ORS. — Bombay High Court (2019-11-19)
• ROSHAN RAMESH KARIRA v. ULHASNAGAR MUNICIPAL CORPORATION THROUGH COMMISSIONER AND ANR — Bombay High Court (2019-11-15)
• SHARAD RAJARAM JAGTAP v. MUNICIPAL CORPORATION OF GR. MUMBAI AND 2 ORS. — Bombay High Court (2019-11-15)
• MR. ANIL VASANT PATIL v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-11-15)
• MR. RAMESH SHRIKRISHNA KHARE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-11-15)
• OKAY ESTATE DEVELOPERS PVT. LTD. AND ANR. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 11 ORS. — Bombay High Court (2019-11-15)
• SHARADADEVI DHONDIBA JADHAV AND ORS. v. THE SOLAPUR MUNICIPAL CORPORATION , THROUGH THE COMMISSIONER AND ORS. — Bombay High Court (2019-11-15)