LexS.K. SHAH
128 recorded High Court judgment(s) · 2007–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 128 |
Disposal nature
| Disposed of | 75 |
| Allowed | 18 |
| Dismissed | 13 |
| Withdrawn | 7 |
| Stay | 4 |
| Stay Granted | 3 |
| Infructuos | 2 |
| Rejected | 2 |
Recent judgments
- SHRI. NILCONTA G. AMONKAR THROUGH ATTORNEY GAJANAN NILCONTA AMONKAR v. RAMESH M. BANDODKAR AND 7 ORS. — Bombay High Court (2007-03-02)
- SHRI. KASHINATH BABLI PARAB (DECEASED)THROUGH ITS LEGAL HEIRS DULY CONSTITUTED ATTORNEY MR. SITAKAN v. SHRI. ANTONIO MARIANO ANTAO (DECEASED)THROUGH HIS LEGAL HEIRS AND ANR — Bombay High Court (2007-03-02)
- M/S. DELCON ENGINEERING THROUGH ITS PARTNER MR. T. D. AHMED v. STATE OF GOA THROUGH CHIEF SECRETARY AND ANR — Bombay High Court (2007-03-02)
- SHRI. NILCONTA G. AMONKAR THROUGH ATTORNEY GAJANAN NILCONTA AMONKAR v. RAMESH M. BANDODKAR AND 7 ORS. — Bombay High Court (2007-03-02)
- MR. SEBASTIAN MARSHALL, PANAJI GOA. v. CENTRAL BANK OF INDIA REP. BY ITS SENIOR MANAGER AND 3 ORS., — Bombay High Court (2007-03-02)
- SHRI. NILCONTA G. AMONKAR THROUGH ATTORNEY GAJANAN NILCONTA AMONKAR v. RAMESH M. BANDODKAR AND 7 ORS. — Bombay High Court (2007-03-02)
- MR. HARMOHAN SINGH CHANDHOK v. MR. ROLLAND LIANO AUGUSTIN REMEDIOS AND ANR — Bombay High Court (2007-03-02)
- SHRI DEVIDAS VISHWANATH MARATHE (NOW DEC.) THROUGH HIS L.RS. MISS AMAGA D. MARATHE AND 9 ORS., v. M/S. KURTARKAR REAL ESTATES AND 16 ORS., — Bombay High Court (2007-03-02)
- SHRI DEVIDAS VISHWANATH MARATHE (NOW DEC.) THROUGH HIS L.RS. MISS AMAGA D. MARATHE AND 9 ORS., v. M/S. KURTARKAR REAL ESTATES AND 16 ORS., — Bombay High Court (2007-03-02)
- AMALGAMATED TRADERS, REPR. BY ITS PARTNERS v. VAIKUNT KRISTRAY KAMAT, MARGAO-GOA. — Bombay High Court (2007-03-02)