D.Y. CHANDRACHUD, . S. RADHAKRISHNAN

54 recorded High Court judgment(s) · 2004–2005

Courts

Disposal nature

Recent judgments

• RAVINDRA MAHADU PATIL v. MAJOR DAA and QMG FOR COMMANDER AND ORS. — Bombay High Court (2005-02-10)
• VELCRO INDUSTRIES BV v. THE REGISTRAR OF TRADE MARKS and ORS. — Bombay High Court (2004-11-25)
• ALI AHMED M. KHAN and ANR. v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY and ORS. — Bombay High Court (2004-11-25)
• REVERENC FATHER AGMELO GRACIES. v. REGIONAL P.F.FUND COMMR. — Bombay High Court (2004-11-25)
• RAJARAM POPAT KABLE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2004-11-24)
• SIMON MATHEW AND ORS. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2004-11-24)
• SHRI SURESH SHAMARAO PARATE v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2004-11-24)
• BABY NAIDU v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2004-11-24)
• GAVIT VIDYA VASANT v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2004-11-24)
• SHEELABAI MADHUKAR KAMBLE v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2004-11-24)