LexM.S. SONAK, . D.Y. CHANDRACHUD
253 recorded High Court judgment(s) · 2013–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 253 |
Disposal nature
| DISPOSED OFF | 149 |
| Disposed Off | 61 |
| DISMISSED | 9 |
| WITHDRAWN | 8 |
| Allowed | 4 |
| (unspecified) | 3 |
| Transfer to other Court | 3 |
| Rule Made Absolute | 2 |
Recent judgments
- GAMMON INDIA LIMITED. v. SIEMENS LIMITED — Bombay High Court (2013-10-29)
- RHEA ARTS AND 3 ORS v. PUSHP HOLDINGS LTD AND ANR — Bombay High Court (2013-10-29)
- OSHIWARA KRISHNA CHS LTD. v. MATRA INFRA PROJECTS PVT. LTD — Bombay High Court (2013-10-29)
- OSHIWARA KRISHNA CHS LTD. v. MATRA INFRA PROJECTS PVT. LTD — Bombay High Court (2013-10-29)
- SMT. SHEHNAZ ABDULLA SHAHADAT AND ORS. v. CHAUDHARY ABDUL MAJID SHAHADAT AND ORS. — Bombay High Court (2013-10-29)
- M/S VIDEOCON APPLIANCES LIMITED v. THE OFFICIAL LIQUIDATOR, HIGH COURT AND ANR — Bombay High Court (2013-10-29)
- DR. NASEM BANU v. RAJESH CHEMICALS COMPANY THROUGH IT'S PROPRIETOR RAMESH C SHAH AND 2 ORS., — Bombay High Court (2013-10-29)
- BUDHIRAJ RAMNATH TIWARI DECEASED THROUGH LEGAL HEAIRS SMT. AMRAVATIDEVI BUDHIRAJ TIWARI AND ORS v. CHHOTELAL RAMNATH TIWARI DECEASED THROUGH LEGAL HEIRS SAVITRIDEVI CHHOTELAL TIWARI AND ORS. — Bombay High Court (2013-10-28)
- THE LOOT (INDIA) PVT. LTD. AND OTHERS v. RELIANCE CAPITAL LTD. — Bombay High Court (2013-10-28)
- THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY, FOOD AND DRUG ADMN. DEPT. AND HOME DEPT. AND ANR. v. S.M. JOSHI MEMORIAL ASSOCIATION THROUGH DR. VAIDYA AND ORS. — Bombay High Court (2013-10-28)