LexK.K. TATED, . RANJANA DESAI
97 recorded High Court judgment(s) · 2008–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 97 |
Disposal nature
| DISPOSED OFF | 72 |
| DISMISSED | 6 |
| WITHDRAWN | 5 |
| INFRUCTIOUS | 4 |
| JUDGEMENT | 3 |
| (unspecified) | 2 |
| CONSENT TERM | 2 |
| ABSOLUTE | 2 |
Recent judgments
- NITIN KANTILAL GANDHI AND ANR. MUMBAI v. MRS. FRANCINA ROSE MELITA — Bombay High Court (2009-12-17)
- M/S. MEHER ENTERPRISES v. SUBHASH PANDURANG GAWAND AND ORS — Bombay High Court (2009-12-09)
- M/S BIDDLE SAWYER LIMITED v. CHEMICAL EMPLOYEES UNION — Bombay High Court (2009-03-16)
- SOLID STATE ELECTRONICS COMPANY P.LTD. v. BALDEV RAJ KALIA and ANR. — Bombay High Court (2009-03-05)
- PAINT EMPLOYEES UNION, MUMBAI v. KANSAI NEROLAC PAINTS LTD., MUMBAI — Bombay High Court (2009-01-15)
- SHRI. PADMAKAR MISHRA IN THE NAME OF M/S PREM ENTERPRISES v. THE NATIONAL SMALL INDUSTRIES CORPORATION LTD. — Bombay High Court (2008-12-19)
- APSARA DEVELOPMENT CORPORATION and ANR. v. MUN.CORPN.OF GREATER BOMBAY and ANR. — Bombay High Court (2008-12-19)
- OMPRAKASH NIHLANI AND ANR v. S.M.S. THAKUR — Bombay High Court (2008-12-19)
- M/S.APSARA DEVELOPMENT CORPN.and ANR. v. THE MUN.CORPN.OF GREATER BOMBAY and ANR. — Bombay High Court (2008-12-19)
- SUMATICHAND GOUTI v. SURAJMULLGOUTI and ORS. — Bombay High Court (2008-12-18)