P.B. MAJMUDAR, . R.P. SONDURBALDOTA

38 recorded High Court judgment(s) · 2008–2009

Courts

Bombay High Court

Disposed Off	13
Allowed	11
Dismissed for non-complying conditional Order	4
Allowed To be withdrawn	2
Rejected	2
Admitted and Disposed Off	1
(unspecified)	1
OTHERS DISPOSED OFF	1

SMT. DOSIBAI N. JEEJEEBHOY v. THE UNION OF INDIA — Bombay High Court (2009-01-20)
SMT. PRAMILA H. PATIL v. BABASAHEB BABURAO VIPAT and ORS. — Bombay High Court (2008-11-12)
GULU K. VASWANI v. NINA GULU VASANI — Bombay High Court (2008-11-10)
GEETA @ SUVARNA SUNIL DHURI v. PRAMILA DATTATRAY PATIL and ORS. — Bombay High Court (2008-11-10)
RAVINDRA BABURAO KADAM AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-11-10)
ISRAR NIYAMAT BADSHAH LANDGE v. MEENAZ ISRAR LANDGE AND ANR. — Bombay High Court (2008-11-10)
SUSI SAVIO W/O SAVIO ALEXANDER v. 1.SAVIO ALEXANDER — Bombay High Court (2008-10-24)
SUSI SAVIO W/O SAVIO ALEXANDER v. 1.SAVIO ALEXANDER — Bombay High Court (2008-10-24)
THE STATE OF MAHARASHTRA v. SHREE CHHATRAPATI SHAHU SAHAKARI SAKHAR KARKHANA LTD. — Bombay High Court (2008-10-24)
JAMES ANTHONY MANIAMKOT @ JACOB ANTHONY MANIAMKOT v. SHEELA JAMES MANIAMKOT — Bombay High Court (2008-10-24)