PRASANNA B. VARALE, S.B. MHASE

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

Courts

Disposal nature

Recent judgments

• LOREAL INDIA PRIVATE LIMITED v. GLOBAL EARTH PROPERTIES AND DEVELOPERS PVATE LTD — Bombay High Court (2009-03-16)
• VAKRANGEE SOFTWARES LIMITED AND 2 ORS. v. CENTRAL BANK OF INDIA — Bombay High Court (2008-11-14)
• THE COTTON CORPORATION OF INDIA LIMITED v. MADURA COATS LIMITED — Bombay High Court (2008-11-14)
• M/S UNIVERSAL TWIN LABS v. RANBAXY LABORATORIES LIMITED — Bombay High Court (2008-11-14)
• KASAM UMAR GUJARATI AND 5 ORS v. ABDUL RASOOL A. NAVROJ AND ANR — Bombay High Court (2008-08-07)
• JEROO RUSTOM ENGINEER AND ANR v. MR. DHANJU DARAB CHICHGUR AND 2 ORS. — Bombay High Court (2008-08-07)
• NEGO HOLDINGS LTD v. NATIONAL STOCK EXCHAGE OF INDiA LIMITED AND ANR — Bombay High Court (2008-08-07)
• ASHOK KUMAR DODA AND ANR v. MAHARASHTRA APEX CORPORATION LIMITED AND ANR — Bombay High Court (2008-08-07)
• RIZVI LAND DEVELOPMENTS PVT. LTD. v. M/S HOUSING DEVELOPMENT AND IMPROVEMENT INDIA PVT. LTD. — Bombay High Court (2008-08-07)
• MR NARINDER SINGH KAMBHOJ v. HINDUSTAN PETROLEUM CORPN. LTD AND 2 ORS — Bombay High Court (2008-08-06)