SARANG VIJAYKUMAR KOTWAL, SHANTANU S. KEMKAR

231 recorded High Court judgment(s) · 2018–2018

Courts

Bombay High Court

231

Disposed Off	138
Dismissed	28
DISPOSED OFF	22
Allowed To be withdrawn	12
DISMISSED	7
Allowed	7
(unspecified)	7
Dissmiss For Default/Non-Prosecution	4

SOU. SEETA BRAMHAREDDY SUDDHAMALLI AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF URBAN DEVELOPMENT ANDORS. — Bombay High Court (2018-10-19)
SOU. SEETA BRAMHAREDDY SUDDHAMALLI AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF URBAN DEVELOPMENT ANDORS. — Bombay High Court (2018-10-19)
MOHAN SHRIRAM BHOR v. THE CHIEF EXECUTIVE OFFICER AND ORS. — Bombay High Court (2018-10-17)
SMT. JAYASHRI SATISH PAITHANKAR THROUGH HER POA HOLDER v. SMT. NILAMBARI NANDKISHOR KULKARNI AND ORS. — Bombay High Court (2018-10-17)
SHRI. MARUTI TUKARAM PAWAR v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS. — Bombay High Court (2018-10-17)
ARCH SHELTERS PVT. LTD. v. LAXMIBAUG CO-OPERATIVE HOUSING SOCIETY (PROPOSED) AND 9 ORS — Bombay High Court (2018-10-17)
AMIT DEVICHAND OSWAL AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-10-17)
SHRI. MARUTI TUKARAM PAWAR v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS. — Bombay High Court (2018-10-17)
AMIT DEVICHAND OSWAL AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-10-17)
ARCH SHELTERS PVT. LTD. v. LAXMIBAUG CO-OPERATIVE HOUSING SOCIETY (PROPOSED) AND 9 ORS — Bombay High Court (2018-10-17)