R.C. CHAVAN, P.B. MAJMUDAR

26 recorded High Court judgment(s) · 2009–2009

Courts

Disposal nature

Recent judgments

• MAHALAXMI CO OPERATIVE HOUSING SOCIETY LTD v. ANGOORI DILIP SINGH PAROCHA AND ORS — Bombay High Court (2009-11-23)
• SALIMA A. SOOMAN v. COURT RECEIVER AND ORS — Bombay High Court (2009-11-23)
• M/S. STERLING ROADLINES PVT LTD AND ANR v. SHRI KIRAN MANOHAR YERALKAR AND ANR — Bombay High Court (2009-11-23)
• ZARIR EDI MAHAVA AND ANR v. MRS. RODA FEROZ ENGINEER — Bombay High Court (2009-11-23)
• RASIKLAL V. VORA v. ROCHAL INDUSTRIES AND 2 ORS. — Bombay High Court (2009-11-23)
• INDIAN OIL CORPORATION LTD v. OFFICIAL LIQUIDATOR — Bombay High Court (2009-11-19)
• M/S. RUSHI CONSTRUCTION, MUMBAi. v. 1. BABIBEN ALIAS BEBIBEN VASANT SHAH AND ANOTHER. — Bombay High Court (2009-11-16)
• RASIKLAL V. VORA v. ROCHAL INDUSTRIES AND 2 ORS. — Bombay High Court (2009-11-16)
• MRS. BINDYA CHAWLA AND ORS v. MRS. CHANDER L. CHAWLA AND ORS — Bombay High Court (2009-11-16)
• DEPOSIT INSURANCE AND CREDIT GURARANTEE CORPORATION v. MADHAVPURA MERCANTILE CO-OP BANK LTD AND ANR — Bombay High Court (2009-11-13)