SHALINI PHANSALKAR-JOSHI

6,115 recorded High Court judgment(s) · 2015–2023

Courts

Bombay High Court

6115

Disposed Off	2647
(unspecified)	1368
Dismissed	633
Allowed	501
Dismissed for non-complying conditional Order	300
OTHERS DISPOSED OFF	257
Allowed To be withdrawn	71
DISPOSED OFF	69

BEEKALENE FABRICS PRIVATE LIMITED AND ANR. v. SANJAY AGARWAL S/O.LATE SHRI K.LAGARWAL — Bombay High Court (2023-01-11)
MR. ASHFAQUE MOHAMMED HUSSAIN MEMON v. THE VILLAGE GRAM PANCHAYAT KUDUS AND ANR. — Bombay High Court (2022-03-11)
MR. RANGANATH KRISHNA BAAD v. MR. VITHOBA KRISHNA BAAD SINCE DECEASED THR. LRS. SMT. SAMABAI VITHOBA BAAD AND ORS. — Bombay High Court (2019-08-05)
DATTATRAYA ANANDA PHALKE v. MOHAN SAVALARAM SABLE AND ANR. — Bombay High Court (2019-02-05)
SHRI ABUZAR SAIYED RIZVI AND ANR v. THE MUNICIPAL CORPORATION FOR GREATER BOMBAY — Bombay High Court (2019-02-05)
MRS. SHAKUNTALA MOHANDAS ROHRA v. THE COSMOS CO-OPERATIVE BANK LIMITED THR. AUTHORIZED OFFICER AND ORS — Bombay High Court (2019-02-05)
SHIVAM CO-OP. HOUSING SOCIETY LIMITED AND ORS v. INDUST TOWER LIMITED — Bombay High Court (2019-02-05)
SHIVAM CO-OP. HOUSING SOCIETY LIMITED AND ORS v. INDUST TOWER LIMITED — Bombay High Court (2019-02-05)
THE MUNICIPAL CORPORATION OF GREATER MUMBAI v. MR. ANIS MAHEMOOD ANSARI — Bombay High Court (2019-02-05)
KAILASHNATH BALDEV JAISWAL v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI — Bombay High Court (2019-02-05)