K.K. TATED, N. PATEL

205 recorded High Court judgment(s) · 2008–2010

Courts

Disposal nature

Recent judgments

• ZULASH CLEARING AND SHIPPING AGENCY v. SECRETARY, THE CLEARING AND FORWARDING UNPROTECTED DOCK LABOUR BOARD AND ANR. — Bombay High Court (2010-04-21)
• RELIANCE INDUSTRIES LIMITED v. RELIANCE NATURAL RESOURCES LIMITED — Bombay High Court (2009-06-15)
• PRAVIN KUMAR v. UNION OF INDIA AND ORS — Bombay High Court (2009-02-10)
• PUNJAB STATE CONTAINER AND WAREHOUSING CORPORATION. v. 1. SHRI P.T. MANJREKAR. — Bombay High Court (2009-01-30)
• PUNJAB STATE CONTAINER AND WAREHOUSING CORPORATION. v. 1. SHRI P.T. MANJREKAR. — Bombay High Court (2009-01-30)
• KOLHAPUR DISTRICT CENTRAL CO-OPERATIVE BANK LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-01-28)
• DR. ANHITA PANDOLE v. STATE OF MAHARASHTRA AND ORS. AND LOYAL CO-OP. HSG. SOC. LTD. — Bombay High Court (2009-01-28)
• KOLHAPUR DISTRICT CENTRAL CO-OPERATIVE BANK LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-01-28)
• DR. ANAHITA PANDOLE v. STATE OF MAHARASHTRA AND 13 ORS. — Bombay High Court (2009-01-28)
• MRS. PRATIBHA SHAH v. STATE OF MAHARASHTRA AND 7 ORS. — Bombay High Court (2009-01-27)