LexP.B. MAJMUDAR, R.C. CHAVAN
24 recorded High Court judgment(s) · 2009–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 24 |
Disposal nature
| ABSOLUTE | 8 |
| DISPOSED OFF | 8 |
| WITHDRAWN | 4 |
| DISMISSED | 2 |
| JUDGEMENT | 1 |
| CONSENT TERM | 1 |
Recent judgments
- TABORE TRADING CO AND ANR. v. COURT RECEIVER AND ORS — Bombay High Court (2009-11-23)
- TABORE TRADING CO AND ANR v. COURT RECEIVER AND ORS — Bombay High Court (2009-11-23)
- SALIMA A. SOOMAN v. COURT RECEIVER AND ORS — Bombay High Court (2009-11-23)
- HINDUSTAN UNILEVER LIMITED, MUMBAI. v. A.R.A. SHAIKH., THANE. — Bombay High Court (2009-11-21)
- SUNIL CHOUDHARI AND ANR v. CONTINOUS STATIONERY PVT. LTD. — Bombay High Court (2009-11-21)
- bharati pravin meghani and ors. v. prakash jain and 3 ors — Bombay High Court (2009-11-21)
- ISHNU DAMODAR SALONKAR v. S.PURANDARA LAKSHMI JANARDANA — Bombay High Court (2009-11-21)
- RAKESH UPADHYAY v. MANISH SHAH — Bombay High Court (2009-11-20)
- HINDUSTAN DORR OLIVER LTD . v. ZUARI INDUSTRIES LTD. — Bombay High Court (2009-11-18)
- HEMANT DAMODARDAS SHAH v. ASHOK THAPAR — Bombay High Court (2009-11-17)