BILAL NAZKI, S.A. BOBDE

119 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• GAVDEVI DURGA DEVASTHAN TRUST v. THE UNION OF INDIA AND ORS. — Bombay High Court (2008-10-20)
• JASUBAI M. RATHOD v. INDIAN OIL CORPN. LTD. AND 3 ORS. — Bombay High Court (2008-03-25)
• ANAND PERSHAD JAISWAL AND ORS. v. UNION OF INDIA AND ANR. AND L. P. JAISWAL AND SONS PVT. LTD. AND ANR. — Bombay High Court (2008-03-25)
• FALI PIROZSHAH BOMANJI v. UNION OF INDIA and CO. — Bombay High Court (2008-03-14)
• SHRI KISHORCHAND GANPAT AWATE v. THE MAHARASHTRA HSG. AND AGREA DEVELOPMENT AUTHORITY AND 7 ORS — Bombay High Court (2008-03-13)
• JAI SHREE KRISHNA NAGAR S.R.A v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-03-13)
• VIKHROLI LAXMI APARTMENTS CO-OP HOUSING SOCIETY LTD. v. STATE OF MAHARASHTRA — Bombay High Court (2008-03-13)
• SHILPA SHARES AND SECURITIES AND 2 ORS. v. THE NATIONALCO-OP. BANK LTD. AND 4 ORS. — Bombay High Court (2008-03-13)
• SANGITA A. MUSLE v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-03-13)
• MOLECULAR EXRESS, INC. v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2008-03-13)