M.S. RANE

28 recorded High Court judgment(s) · 1993–1999

Courts

Disposal nature

Recent judgments

• THE CUSTODIAN v. INION OF INDIA and ORS. — Bombay High Court (1999-07-23)
• DEEPAK J VADHANI and ORS v. A.K. MENON, THE CUSTODIAN and ORS — Bombay High Court (1999-07-23)
• HARSHAD MEHTA v. STATE BA NK OF SAURASHTRA — Bombay High Court (1999-07-02)
• C.B.I v. M.K.ASHOK KUMAR — Bombay High Court (1999-03-16)
• SHEVAK D MOHTA v. MINOO MOHTA — Bombay High Court (1998-05-04)
• B.C.MODY EXP. PVT.LTD. v. BANK OF INDIA and ANR. — Bombay High Court (1997-12-18)
• Fairgrowth Financial Services Ltd. v. M/S PRIME SECURITIES LTD and ANR — Bombay High Court (1997-07-07)
• STATE BANK OF SAURASHTRA v. M/S.VIJAY and CO. — Bombay High Court (1997-02-11)
• BANK OF MAHARASHTRA v. M/S.SATISH D. BANDEKAR and ORS. — Bombay High Court (1997-01-07)
• ORISSA CONCRETE and ALLIED INDUSTRIES LTD. v. AGRITECH HATCHERIES and FOODS LTD. — Bombay High Court (1996-12-24)