N. PATEL, . R.P. SONDURBALDOTA

119 recorded High Court judgment(s) · 2009–2009

Courts

Disposal nature

Recent judgments

• PANDURANG VITHAL KEVNE v. BHARAT SANCHAR NIGAM LTD. AND ANR. — Bombay High Court (2009-12-05)
• SMT. JYOTI P. GANDHI v. ROHIT M. SANGHVI AND ORS. 4 — Bombay High Court (2009-11-27)
• THE MAHANAGAR TELEPHONE NIGAM LTD v. THE TRUSTEES KSHTRIYA DNYATI SABHA BOMBAY AND ORS — Bombay High Court (2009-11-27)
• LIFE INSURANCE CORPN.OF INDIA v. JITENDRA SALVE — Bombay High Court (2009-11-11)
• CHELAMMA BALKRISHNA IYER, MUMBAI. v. HEMA ROHIT DHARAMSHI, BOMBAY. — Bombay High Court (2009-10-16)
• RASIKLAL V. VORA v. ROCHAL INDUSTRIES AND ORS — Bombay High Court (2009-10-16)
• THE ASSOCIATION OF LIONS INDIA AND ALSO KN OWN AS LION S INDIA, PUNE. AND 27 OTHERS. v. THE INTERNATIONAL ASSOCIATION OF LIONS CLUBS, ALSO KNOWN AS — Bombay High Court (2009-10-15)
• KARAN DENIS WADHWANI v. RUKMANI BHERUMAL WADHWANI AND 3 OTHERS MUMBAI — Bombay High Court (2009-10-15)
• SHRAMJIV SANGHATANA AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-10-14)
• THE SHIPPING CORPORATION OF INDIA LTD v. S.. K. NANAL — Bombay High Court (2009-10-12)