R.D. DHANUKA, P.B. MAJMUDAR

66 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• ALI MOHAMED MOLAPIYA v. MUNICIPAL CORPORATION OF BRIHANMUMBAI AND ORS. — Bombay High Court (2012-03-30)
• M/S. MARS ADVERTISING AND ANR. v. MUNICIPAL CORPORATION OF GR. MUMBAI AND 3 ORS. — Bombay High Court (2012-03-30)
• ARUN SITARAM SAWANT v. THE ASSISTANT COMMISSIONER, M.C.G.M AND ORS. — Bombay High Court (2012-03-28)
• SHRI JAYANTILAL RUGNATH DOSHI AND ANR. v. M/S. UNICON BUILDERS AND 17 ORS. — Bombay High Court (2012-03-28)
• DR. DEEPALI BALASAHEB DAFAL v. MUNICIPAL CORPORATION FOR GREATER MUMBAI AND 3 ORS. — Bombay High Court (2012-03-28)
• RAJENDRA PUNDLIKRAO GODSHALWAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-03-28)
• M/S. EDUCATIONAL CONSULTANTS OF INDIA LTD (EDCIL (INDIA) LIMITED) v. LIFE INSURANCE CORPORATION OF INDIA ALIAS LIC INDIA, THROUGH CHIEF (PERSONNEL) — Bombay High Court (2012-03-27)
• SHIV OM COMPLEX CO-OPERATIVE HOUSING SOCIETY LTD. AND ANR. v. THE MUNICIPAL CORPORATION OF CITY OF MUMBAI AND 5 ORS. — Bombay High Court (2012-03-27)
• MOHAL TALUKA SAHAKARI SHIKSHAN PRASARAK MANDAL MOHAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-03-26)
• MOHAL TALUKA SAHAKARI SHIKSHAN PRASARAK MANDAL MOHAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-03-26)