MRIDULA BHATKAR, S.A. BOBDE

71 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• TIME TECHNOPLAST LIMITED AND ANR. v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. — Bombay High Court (2012-08-16)
• KUNAL CORPORATION PVT LTD. AND ANR. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. — Bombay High Court (2012-08-16)
• S. S. VAIDYA v. AIR INDIA EMPLOYEES SELF CONTRIBUTORY SUPERNNUATIO N PENSION SCHEME — Bombay High Court (2012-08-13)
• SHEKHAR SHETTY v. THE COLLECTOR, MUMBAI CITY and ORS. — Bombay High Court (2012-08-13)
• SHRI A. MUTHUKRISHANAN S/O. R. AYYAKKANNU v. NATIONAL FILM DEVELOPMENT CORPORATION — Bombay High Court (2012-08-13)
• REDINGTON (INDIA ) LTD. AND ANR. v. MUNICIPAL CORPORATION OF GREATER BOMBAY AND ORS. — Bombay High Court (2012-08-09)
• SWAYAMVAR ESTATE DEVELOPERS PVT. LTD. APPLICANT AND PANNA TEXTILES INDUSTRIES PVT. LTD. AND ANR. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. — Bombay High Court (2012-08-09)
• M/S. SEWRI CONSULTANTS PRIVATE LIMITED AND ANR. v. HIDAYATULLAH NATIONAL LAW UNIVERSITY AND 2 ORS. — Bombay High Court (2012-08-09)
• M/S.BISLERI INTERNATIONAL PVT. LTD. v. MUNICIPAL CORPN. OF GT. MUMBAI AND 2 ORS. — Bombay High Court (2012-08-08)
• MAZGAON DOCK RETIRED OFFICER TRUST v. UNION OF INDIA AND ANR. — Bombay High Court (2012-08-06)