D.D. SINHA, RAJESH G. KETKAR

51 recorded High Court judgment(s) · 2011–2012

Courts

Bombay High Court

Disposed Off	33
Allowed	7
Dismissed	4
Dissmiss For Default/Non-Prosecution	2
(unspecified)	2
OTHERS DISPOSED OFF	1
Allowed To be withdrawn	1
APPEAL ALLOWED/REVERSED	1

PALM TOWERS CO-OPRATIVE H.S. LTD. AND ORS. v. NAVI MUMBAI MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2012-03-16)
DALCO ENGINEERING PRIVATE LIMITED v. HINDUSTAN ANTIBIOTICS LIMITED AND ORS — Bombay High Court (2011-10-20)
BALWANT KARTAR ANAND FOUNDATIONS PREET MANDIR v. THE CENTRAL ADOPTION RESOURCE AGENCY AND ORS — Bombay High Court (2011-10-04)
DNYANOBA LAXMAN TONE AND OTHERS v. GURUDATTA SHIKSHAN and KRIDA PRASARAK MANDAL and ORS. — Bombay High Court (2011-10-04)
DNYANOBA LAXMAN TONE AND OTHERS v. GURUDATTA SHIKSHAN and KRIDA PRASARAK MANDAL and ORS. — Bombay High Court (2011-10-04)
RAVINDRA DEVELOPERS THROUGH ITS PROPRIETOR MR. MADAN TONGAY v. THE HON'BLE CHARITY COMMISSIONER, MAHARASHTRA STATE — Bombay High Court (2011-10-04)
JAI LAXMI CONSTRUCTION v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-10-04)
RUNJA LAXMAN LOKHANDE, v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-10-04)
SHAIKH MOHD. KHALID MUKHTAR AHAMAD v. MUNICIPAL CORPORATION FOR THE CITY OF BHIWANDI NIZAMPUR AND ORS — Bombay High Court (2011-10-04)
KESHAV BABLI NAIK v. THE SENIOR INSPECTOR OF POLICE GOREGAON POLICE STATION AND ORS — Bombay High Court (2011-10-04)