R.M. BORDE, RAJESH G. KETKAR

75 recorded High Court judgment(s) · 2017–2019

Courts

Bombay High Court

Disposed Off	24
(unspecified)	17
Rule Made Absolute	10
Rejected	5
Dismissed	5
WITHDRAWN	4
Allowed	3
Dissmiss For Default/Non-Prosecution	2

SMT. MADOO NUZHAT MATEEN v. TORRENT POWER LIMITED AND ORS. — Bombay High Court (2019-02-13)
G.H. KHATRI AND COMPANY v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-02-14)
SHRI PAWAR GANESH BALKRISHNA v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-02-13)
MUMBAI INTERNATIONAL AIRPORT PVT. LTD. v. UNION OF INDIA AND 3 ORS — Bombay High Court (2018-02-13)
SHRI. DILIP SAHADEVGIRI GOSAVI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-02-13)
GALEDHARAK VYAPARI SANGHTANA , THROUGH SECRETARY MR. DEEPAK RAMCHANDRA LODHA AND ORS. v. NASHIK MUNICIPAL CORPORATION , TO COMMISSIONER AND ORS. — Bombay High Court (2018-02-12)
FEEDBACK INFRA PRIVATE LIMITED v. UNION OF INDIA , THROUGH SECRETARY AND ORS. — Bombay High Court (2018-02-12)
FEEDBACK INFRA PRIVATE LIMITED v. UNION OF INDIA , THROUGH SECRETARY AND ORS. — Bombay High Court (2018-02-12)
YALAMANCHILI SOFTWARE EXPORTS LTD. AND ANR v. STATE BANK F INDIA AND 3 ORS — Bombay High Court (2018-02-07)
DIGAMBAR BACCHARAM DESAI AND ORS. v. THE CHAIRMAN/ MANAGING DIRECTOR , BHARAT PETROLEUM CORPORATION LTD. AND ORS. — Bombay High Court (2018-02-07)