S.J. KATHAWALLA, R. I. CHAGLA

151 recorded High Court judgment(s) · 2020–2021

Courts

Disposal nature

Recent judgments

• HANUMAN NAGAR ( JOGESHWARI ) SRA CHS ( PROP.) THROUGH CHAIRMAN ANANT M NAIK v. M/S. KANCHI BUILDERS AND DEVELOPERS AND ANR — Bombay High Court (2021-04-29)
• JAYANT LUNAWAT v. PUNE MUNICIPAL CORPORATION AND ORS — Bombay High Court (2021-01-05)
• M/S. MASA GROUP THROUGH PARTNER SALMAN ANIS DOLARE v. REGIONAL OFFICER C WARD KALYAN DOMBIVALI MUNICIPAL CORPORATION AND ORS — Bombay High Court (2021-01-05)
• MR. ASHOK KISHANDAS LOHANA AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2021-01-05)
• SANJAY P. SANGHVI v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY AND 4 ORS — Bombay High Court (2020-12-22)
• PARAS NAGAR CO. OP. HSG. SOC. LTD. v. AISHWARYA AVANT BUILDERS LLP AND 3 ORS — Bombay High Court (2020-12-18)
• SHANTABAI DATTU TARAWADE AND ORS v. PUNE MUNICIPAL CORP. THRU MUNICIPAL COMMISSIONER AND ANR — Bombay High Court (2020-12-18)
• CF4 INFRASTRUCTURE PVT. LTD THROUGH DIRECTOR PRAVIN RAMESH JADHAV v. NASHIK MUNICIPAL CORPORATION THROUGH COMMISSIONER AND ORS — Bombay High Court (2020-12-16)
• NEELIMA W/O. TUSHAR RUPAREL v. THE STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2020-12-16)
• THE KANNADA SANGHA , PUNE THROUGH ITS MANAGER SHRI. PRASAD AKOLKAR v. THE PUNE MUNICIPAL CORPORATION , PUNE THROUGH ITS COMMISSIONER AND DEPUTY. COMMISSIONER AND ORS — Bombay High Court (2020-12-15)