N. PATEL, K.U. CHANDIWAL

85 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

DISPOSED OFF	74
WITHDRAWN	4
Dissmiss For Default/Non-Prosecution	2
Dismissed	2
CONSENT TERM	1
JUDGEMENT	1
Disposed Off	1

MUNICIPAL CORPN. OF GR. MUMBAI v. STATE OF MAHARASHTRA AND 13 ORS. — Bombay High Court (2008-08-14)
QAYYUM H. QURESHI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-17)
AKRUTI NIRMAN LIMITED AND ANR. v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 5 ORS. — Bombay High Court (2008-07-17)
AKRUTI NIRMAN LTD. AND ANR. v. THE MUNICIPAL CORPN. OF GR. MUMBAI AND 5 ORS. — Bombay High Court (2008-07-17)
MOTA SHIPPING AGENCY v. THE BOARD OF TRUSTEES OF THE PORT OF BOMBAY AND ANR — Bombay High Court (2008-07-17)
RAMDULARE GANESH KORI v. MHADA AND ANR. — Bombay High Court (2008-07-17)
K. SHIVRAJA MONY v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-17)
WSG PICTURES PVT. LTD. AND ANR. v. FILIM FEDERATION OF INDIA AND 13 ORS. — Bombay High Court (2008-07-17)
SUKHBIR SINGH ANAND v. THE UNION OF INDIA AND 4 ORS. — Bombay High Court (2008-07-17)
UNION OF CENTAUR-TULIP EMPLOYEES AND 2 ORS. v. HOTEL CORPORATION OF INDIA LIMITED AND 10 ORS. — Bombay High Court (2008-07-17)