P.B. MAJMUDAR, R.M. SAVANT

491 recorded High Court judgment(s) · 2009–2011

Courts

Disposal nature

Recent judgments

• M/S. JETHAMAL NEMCHAND AND 3 ORS. v. THE ADMINISTRATOR APPOINTED BY THE CENTRAL GOVERNMENT AND ANR — Bombay High Court (2011-10-20)
• SAYED BASHIR SAYED RASOOL v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. — Bombay High Court (2011-10-20)
• CHANDER UDAY SINGH v. LIFE INSURANCE CORPORATION OF INDIA AND 9 ORS. — Bombay High Court (2011-10-20)
• ELPHINSTONE PREMISES CO- OP.SOCIETY v. THE COLLECTOR, MUMBAI CITY and ORS. — Bombay High Court (2011-10-19)
• ANAND KANTIBHAI DHODI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2011-10-17)
• MAHARSHI BALMIKI CO-OPERATIVE HOUSING SOCIETY LTD. AND ANR. v. THE MUNICIPAL CORPORATION FOR GREATER MUMBAI AND 7 ORS. — Bombay High Court (2011-10-17)
• MARUTI SEWA SANGH v. THE STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2011-10-17)
• VIOM NETWORKS LTD. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2011-10-17)
• VIOM INFRA NETWORKS (MAHARASHTRA) LTD. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2011-10-17)
• VIOM NETWORKS LTD. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2011-10-17)