S.J. KATHAWALLA, SURENDRA PANDHARINATH TAVADE

44 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• VISHWAS N. FUGRO AND ANR v. UNION TERRITORY OF DADRA AND NAGAR HAVELI AND DAMAN AND DIU AND ORS — Bombay High Court (2021-11-05)
• ARJUN SITARAM NITANWAR v. VIPIN SHARMA, THE COMMISSIONER, THANE MUNICIPAL CORPORATION — Bombay High Court (2021-11-05)
• MOHD. AFZAL ABDUL GAFFAR v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2021-11-03)
• VIGNAHARTA TRUST AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-11-03)
• HARISHKUMAR BALCHANDRA RANAWAT v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-11-03)
• BIPIN POPATLAL SHAH AND 11 ORS. v. THE MUMBAI BUILDING REPAIRS AND RECONSTRUCTION BOARD AND 6 ORS. — Bombay High Court (2021-11-03)
• VITHAL EDUCATION AND RESEARCH INSTITUTE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-11-03)
• MOHD. AMIR SHAIKH MOHD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-11-03)
• JITENDRAKUMAR KARANSINGH YADAV v. DADRA AND NAGAR HAVELI ADMINISTRATION — Bombay High Court (2021-11-03)
• VITHAL EDUCATION AND RESEARCH INSTITUTE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-11-03)