ANOOP V. MOHTA, . S. RADHAKRISHNAN

359 recorded High Court judgment(s) · 2006–2008

Courts

Bombay High Court

359

DISPOSED OFF	317
WITHDRAWN	16
DISMISSED	12
Rule Discharged	6
DISPOSED AT ADMISSION STAGE	5
PLAINT RETURNED TO PLAINTIFF	1
CONSENT TERM	1
SCHEME SANCTIONED - COMPANY	1

M.V.NIZURU v. FORSYTHE TRADING SERVICES — Bombay High Court (2008-10-17)
M.V.NIIZRU v. FORSYTHE TRADING SERVICES LTD. — Bombay High Court (2008-10-17)
M/S. FORESHORE CO-OP. HSG. SOC. LTD. v. PRAVEEN D. DESAI AND 7 ORS. — Bombay High Court (2008-10-17)
T.T.K. BIOMOMED LTD. v. ZIM ISRAEL NAVIGATION CO. LTD. — Bombay High Court (2008-09-16)
HARSHAWADAN BANDIVADEKAR v. TARAMATI HARISHCHANDRA GHANEKAR AND 9 ORS. — Bombay High Court (2008-09-16)
T.T.K BIOMED LTD. v. AREBEE STAR MARITIME AGENCIES P.LTD. — Bombay High Court (2008-09-16)
VASANT D.PHALNIKAR and ORS. v. MADHAV D.PHALNILKAR (DECEASED) THROUGH LEGAL HEIRE — Bombay High Court (2008-07-02)
DR.KRUSHNACHANDRA RAGHUNATHRAO BHOITE and ANR. v. UNION OF INDIA and ORS. — Bombay High Court (2008-05-06)
DR.JAGANNATH SITARAM DHONE v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2008-05-06)
ANILRAO KALJERAO BABAR and ANR. v. UNION OF INDIA and ORS. — Bombay High Court (2008-05-06)