P. DEVADHAR, P.B. MAJMUDAR

125 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

125

DISPOSED OFF	57
Disposed Off	33
Allowed	10
Allowed To be withdrawn	5
Rule Made Absolute	4
(unspecified)	4
Rejected	2
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	2

JITESH LALITKUMAR RAJDEO v. SUGREEV HARIVANSH SAHANI and ORS. — Bombay High Court (2008-12-19)
OM DUTT v. UNION OF INDIA AND ORS. — Bombay High Court (2008-12-19)
JITESH LALITKUMAR RAJDEO v. SUGREEV HARIVANSH SAHANI and ORS. — Bombay High Court (2008-12-19)
AJAY DAFTARI v. THE COMMISSIONER OF CUSTOMS (IMPORTS), NHAVA SHEVA AND ORS. — Bombay High Court (2008-12-19)
A.K. KANORIA v. UNITED PHOSPHOROUS LTD. — Bombay High Court (2008-12-19)
SAURABH SANGAR v. UNION OF INDIA AND ORS. — Bombay High Court (2008-12-19)
JITESH LALITKUMAR RAJDEO v. SUGREEVE HARIVANSH SAHANI AND ORS. — Bombay High Court (2008-12-19)
A.K. KANORIA v. UNITED PHOSPHOROUS LTD — Bombay High Court (2008-12-19)
VISHAL SURESH RAIKAR v. COMMISSIONER OF CUSTOMS (IMPORT) , MUMBAI AND ORS. — Bombay High Court (2008-12-18)
MSC AGENCY (INDIA) PRIVATE LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2008-12-18)