SHREERAM V. SHIRSAT

26 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• THE INCOME TAX DEPT., BY ASST. COMMISSIONER OF INCOME TAX, MARGAO v. GREGORY LEWIS — Bombay High Court (2025-10-17)
• LAZER JOSEPH DEVA v. SHYAMSUNDAR NARAYAN PARSEKAR — Bombay High Court (2025-10-17)
• VPK URBAN COOPERATIVE CREDIT SOCIETY LTD REP BY AUTH. OFFICER PUNDALIK RAMA PALYEKAR v. RESHMA CHANDRAPPA HARIJAN — Bombay High Court (2025-10-15)
• VPK URBAN COOPERATIVE CREDIT SOCIETY LTD REP. PUNDALIK RAMA PALYEKAR v. SANJEV GANGANATH MHALSEKAR — Bombay High Court (2025-10-15)
• AMMRIKA KANDOLKAR v. NILESH KERKAR AND ANR — Bombay High Court (2025-10-15)
• AMMRIKA KANDOLKAR v. NILESH KERKAR ADN ANR — Bombay High Court (2025-10-15)
• VPK URBAN CO-OPERATIVE CREDIT SOCIETY LTD REPRESENTED THROUGH MR. PUNDALIK PALYEKAR. v. VENANCIO MARIO VALERINO DOS SENTOS GOMES — Bombay High Court (2025-10-15)
• VPK URBAN CO-OPERATIVE CREDIT SOCIETY LTD. REP. BY ITS RECOVERY OFFICER PRABHAKAR GAUDE v. OM SAI ENTERPRISES, THR. ITS PROPRIETOR SATYAVIJAY SUBRAY NAIK — Bombay High Court (2025-10-14)
• VPK URBAN CO-OPERATIVE CREDIT SOCIETY LTD. REP. BY AUTH. REP. PRABHAKAR RAMA GAUDE v. DAYANAND DATTA SAWANT — Bombay High Court (2025-10-13)
• LIDA JOAO., v. VIRGILIO ALMEIDA AND 15 ORS., — Bombay High Court (2025-10-10)