LexK.K. TATED,RETIRED JUDGE
35 recorded High Court judgment(s) · 2008–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 35 |
Disposal nature
| DISPOSED OFF | 23 |
| WITHDRAWN | 3 |
| DISMISSED | 3 |
| Disposed Off | 3 |
| Rejected | 2 |
| Dismissed for non-complying conditional Order | 1 |
Recent judgments
- M/S. SHAH CONSTRUCTION CO. AND ANR v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS — Bombay High Court (2013-02-21)
- SHRI NAVIN KUMAR v. STATE OF MAHARASHTRA — Bombay High Court (2011-12-21)
- STANDARD CHARTERED BANK v. MR. RAVINDRA Y. APTE AND 8 ORS — Bombay High Court (2011-11-28)
- SATISHCHAND M. v. M/S. INDUSTRIAL DEVELOPMENT BANK OF INDIA LTD. AND ANR. — Bombay High Court (2011-11-28)
- VASANTI SHASHIKANT KULKARNI. v. THE NEW INDIA ASSURANCE CO. LIMITED. — Bombay High Court (2011-11-28)
- AFSAR USMAN RAKHANGE v. BEST UNDERTAKING, THROUGH ITS GENERAL MANAGER, — Bombay High Court (2011-11-24)
- PARAMHANS SHARMA v. SUREKHA PARAMHANS SHARMA — Bombay High Court (2011-11-08)
- M/S. B. ARUNKUMAR TRADING LTD. v. DEPUTY COMMISSIONER OF INCOME TAX AND ORS. — Bombay High Court (2011-09-23)
- LML LIMITED v. THE ADDITIONAL COMMISSIONER OF INCOME TAX SPECIAL RANGE-3 MUMBAI — Bombay High Court (2011-09-23)
- LML LIMITED v. THE ADDITIONAL COMMISSIONER OF INCOME TAX RANGE- 3 MUMBAI — Bombay High Court (2011-09-23)