N. PATEL, RAJESH G. KETKAR

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

Courts

Disposal nature

Recent judgments

• 1. DY. SALT COMMISSIONER AND ANOTHER, MUMBAI v. 1. VIKAS KAMALAKAR WALAWALKAR AND ANOTHER ,MUMBAI — Bombay High Court (2009-05-08)
• ABDUL KHALID BASHIR ALI v. M/S. SAIFEE FLUNDATION TRUST, A PUBLIC BODY AND ANR. — Bombay High Court (2009-04-04)
• GIRISH SHRIKRISHNA SULE AND 6 OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2009-04-04)
• ABDUL KHALID BASHIR ALI v. M/S. SAIFEE FLUNDATION TRUST, A PUBLIC BODY AND ANR. — Bombay High Court (2009-04-04)
• RAHUL KURAM AGRAWAL v. SAMEER SURESH GUPTA, THROUGH PRASHANT SURESH GUPTA — Bombay High Court (2009-04-04)
• THE NASHIK DISTRICT CENTRAL CO-OPERATIVE BANK LTD. v. NASHIK DISTRICT CO-OPERATIVE BANK EMPLOYEES UNION — Bombay High Court (2009-04-04)
• SUDHIR MAHADEV DEVKATE v. M/S. BARAMATI GRAPE INDUSTRIES LTD. — Bombay High Court (2009-04-04)
• SURESH LIMBAJI WAGHMARE v. THANE MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2009-04-02)
• CHIEF OFFICER, KARMALA NAGAR PARISHAD AND ANOTHER v. SANDESHKUMAR SHRIPAL UPADHYE — Bombay High Court (2009-04-02)
• CHIEF OFFICER, KARMALA NAGAR PARISHAD AND ANOTHER v. SANDESHKUMAR SHRIPAL UPADHYE — Bombay High Court (2009-04-02)