LexD.Y. CHANDRACHUD, R.M.S. KHANDEPARKAR
138 recorded High Court judgment(s) · 2007–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 138 |
Disposal nature
| DISPOSED OFF | 92 |
| WITHDRAWN | 21 |
| DISMISSED | 12 |
| DISPOSED AT ADMISSION STAGE | 5 |
| CONSENT TERM | 4 |
| Disposed Off | 1 |
| REJECTED | 1 |
| AWARD RETURN TO ARBITRATOR | 1 |
Recent judgments
- NINA ANIL SHAH v. KUSUM BHASKARRAO GORULE — Bombay High Court (2007-09-21)
- PRINCIPAL COLLECTOR OF CUSTOMS and ANR. v. CAPITAL COLOUR LAB PVT. LTD. and ANR. — Bombay High Court (2007-06-13)
- NIVRUTI G. AHIRE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-06-13)
- GANESH BENZOPLAST LTD. v. SAF YEAST CO.LTD. — Bombay High Court (2007-06-13)
- VINAYAKA SYNTHETICS LTD v. DIE POLYGLASS INDIA PVT LTD — Bombay High Court (2007-06-13)
- SYLVESTER and CO. v. THEIR WORKMAN THROUGH TRANSPORT and DOCK WORKERS'UNION , BOMBAY and ANR — Bombay High Court (2007-06-13)
- EMKAY EXPORTS AND ORS. v. MADHUSUDAN SRIKRISHNA — Bombay High Court (2007-04-26)
- carona limited v. sumangal holdings — Bombay High Court (2007-04-25)
- GANPATLAL MANGILAL KOTHARI ARVIND GANPATLAL KOTHARI v. RAJ BHALL AND ORS. — Bombay High Court (2007-03-15)
- BHAGWANDAS DHANJI THAKKER v. VISHNU KISHORDAS TECHANDANI AND ANR. — Bombay High Court (2007-03-13)