S.V. GANGAPURWALA, R. N. LADDHA

728 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• GAJRA HOME BUILDERS PVT. LTD. THR. DIRECTOR v. STATE OF MAHARASHTRA THR. SECRETARY AND ORS — Bombay High Court (2022-12-09)
• KIRAN POWAR v. MUMBAI CRICKET ASSOCIATION AND 18 ORS — Bombay High Court (2022-11-25)
• NADIM MENON v. MUMBAI CRICKET ASSOCIATION AND 3 ORS — Bombay High Court (2022-11-25)
• SHRADHA BINANI v. MINISTRY OF CORPORATE AFFAIRS AND 2 ORS. — Bombay High Court (2022-11-14)
• SURANA DEVELOPERS (WADALA) LLP AND 3 ORS. v. THE STATE OF MAHARASHTRA AND 4 ORS — Bombay High Court (2022-11-14)
• MR. AMMAR FIROZ KHAN v. STATE OF MAHARASHTRA THR ITS DEPT OF MEDICAL EDUCATION AND RESERCH AND ORS — Bombay High Court (2022-10-21)
• SOU. SHALINI LAXMAN NAIKNAVARE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL EDUCATION AND SPORTS DEPT AND ORS — Bombay High Court (2022-10-21)
• SOU. SHALINI LAXMAN NAIKNAVARE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL EDUCATION AND SPORTS DEPT AND ORS — Bombay High Court (2022-10-21)
• VIGHNESH ULHAS KAMBLE v. STATE OF MAHARASHTRA THRU SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ANR — Bombay High Court (2022-10-21)
• GALAXY ENTERPRISES MUMBAI AND ANR v. THE CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD AND ORS — Bombay High Court (2022-10-21)