R.D. DHANUKA, S.A. BOBDE

98 recorded High Court judgment(s) · 2011–2012

Courts

Disposal nature

Recent judgments

• EDWARD ALIAS ADWARD PAUL MACHADO v. MR. PAWAN KUMAR NAGPAL, EVICTION OFFICER, AIRPORT AUTHORITY OF INDIA, AND 3 ORS — Bombay High Court (2012-06-12)
• JET AIRWAYS INDIA LTD. v. MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2012-03-29)
• RELIANCE COMMERCIAL DEALERS LIMITED AND ANOTHER v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 OTHERS — Bombay High Court (2012-03-29)
• HEERALAL MURLIDHAR CHATURVEDI v. V.R. KARANNE AND ORS. — Bombay High Court (2012-02-29)
• GANESHAN RAMASWAMY DEVENDRA AND 3 ORS. v. THE MUNICIPAL COMMISSIONER OF GREATER MUMBAI AND 3 ORS. — Bombay High Court (2012-02-29)
• GANESHAN RAMASWAMY DEVENDRA AND 3 ORS. v. THE MUNICIPAL COMMISSIONER OF GREATER MUMBAI AND 3 ORS. — Bombay High Court (2012-02-29)
• KISHORE BASTIMAL RATHOD AND 4 ORS. v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 7 ORS. — Bombay High Court (2012-02-23)
• ASHRAF ALI ABDUL SHAIKH AND ORS. v. SLUM REHABILITATION AUTHORITY — Bombay High Court (2012-02-23)
• M/S. STANLEY WELDING WORKS v. THE MUNICIPAL COMMISSIONER, BRIHANMUMBAI MAHANAGAR PALIKA AND 3 ORS. — Bombay High Court (2012-02-23)
• M/S. VIVIDH INDUSTRIES v. THE MUNICIPAL COMMISSIONER, BRIHANMUMBAI MAHANAGAR PALIKA AND 3 ORS. — Bombay High Court (2012-02-23)