NARESH H. PATIL, R.M.S. KHANDEPARKAR

66 recorded High Court judgment(s) · 2006–2006

Courts

Bombay High Court

Disposed Off	31
Rejected	13
Allowed To be withdrawn	12
Dissmiss For Default/Non-Prosecution	3
Dismissed	3
Rule Made Absolute	2
Allowed	1
Rule Discharged	1

HANUMAN SAHAKARI DOODH VY.SANSTHA LTD. v. PROP. SWAYAMBHOO MAHADEO SAH.DOODH VY.S.LTD.and ORS. — Bombay High Court (2006-09-12)
ARIF AHMED NIZAMUL HAQUE QURESHI v. NUCLEAR POWER CORPORATION AND ANR. — Bombay High Court (2006-09-01)
M/S.SUKUMAR JAIN v. THE GENERAL MANAGER-WESTERN RAILWAY AND ORS. — Bombay High Court (2006-09-01)
ILIYAS YUSUF NAIKWADI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-31)
ANUP RAMANLAL DHUWAD AND ORS v. KALYAN DOMBIVALI MUNICIPAL CORPORATION KALYAN AND ORS. — Bombay High Court (2006-08-31)
AKHIL BHARTIYA MATHADI TRANSPORT AND GEN. KAMGAR UNION v. PEPSICO INDIA HOLDINGS PVT. LTD. AND ORS. — Bombay High Court (2006-08-30)
MADHURI W/O. PRADIP PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-08-30)
M.A. TAMHANKAR AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2006-08-30)
SINDHU EDUCATION TRUST v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-30)
MANSAROVAR CO-OP. HOUSING SOCIETY LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-30)