SARANG VIJAYKUMAR KOTWAL, . VASANTI A. NAIK

122 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• PAWANKUMAR ARYA AND 5 OTHERS v. RAVIKUMAR ARYA AND 9 OTHERS — Bombay High Court (2017-12-21)
• SHRI. MUKUND SUDAM KUCHEKAR v. SMT. KIRAN MUKUND KUCHEKAR — Bombay High Court (2017-12-21)
• SHALINI BAJIRAO SAWANT v. RAJESH GOPAL CHAWAN AND 4 ORS — Bombay High Court (2017-12-21)
• SHRI. BHARAT DAGADU BATAVALE v. SMT. MANISHA BHARAT BATAVALE — Bombay High Court (2017-12-21)
• MRS. SHEILA PRESHCHANDRA SHAH v. MR. RUPAL SHAH — Bombay High Court (2017-12-21)
• M/S. FORBES GOKAK LTD. v. MRS. NAFISA G. SHEIKH AND ANR. — Bombay High Court (2017-12-21)
• SMT. SUSHMA N.MISTRY v. SHRI. NALIN S.MISTRY — Bombay High Court (2017-12-21)
• NASIR AMIN HUNGUND v. GLASSPAANE ALUMINIUM (I) PVT. LTD. — Bombay High Court (2017-12-20)
• ASHISH NARENDRAKUMAR GARG v. THE OFFICIAL LIQUIDATOR AND ANR — Bombay High Court (2017-12-20)
• VIOND T. SETH ALIAS SHETH HASMUKH T. SETH ALIAS SHETH BOTH v. VIDEOCON INDUSTRIES LTD — Bombay High Court (2017-12-20)