R.M. LODHA, . NISHITA MHATRE

80 recorded High Court judgment(s) · 2001–2007

Courts

Disposal nature

Recent judgments

• MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. THE SECURITY GUARDS BOARD FOR GREATER BOMBAY AND 2 ORS. — Bombay High Court (2007-01-23)
• KRANTIKARI SURAKSHA RAKSHAK SANGHATHANA v. THE SECURITY GUARD BOARD FOR GREATER) BAOMAY AND THANE DISTRICT — Bombay High Court (2007-01-23)
• FRANCIS RODRIGUES AND 6 ORS. v. UNION OF INDIA AND 30 ORS. — Bombay High Court (2007-01-23)
• DILIP K.GOLAKAR and ORS. v. BHARAT PETROLEUM CORPN. LTD.and ORS. — Bombay High Court (2007-01-23)
• ROCHEM SEPARATION SYSTEMS (INDIA) PVT. LTD. v. MAZAGAON DOCK LTD. AND ANR. — Bombay High Court (2007-01-23)
• RAJ SAMPAT CHAVAN v. MEDICAL COUNCIL OF INDIA and ORS — Bombay High Court (2007-01-23)
• VASANT BHASKAR SOMAN v. ARUN KASHINATH NARAVANE AND 6 ORS. — Bombay High Court (2007-01-23)
• ALL INDIA BLUE STAR EMPLOYEES FEDERATION v. BLUE STAR LTD.and ORS. — Bombay High Court (2007-01-23)
• CENTRAL RAILWAY SBHUSAVAL v. VIJAY RAMANNA and ORS. — Bombay High Court (2007-01-23)
• SUSHITA S. SHIVANGI v. AIR INDIA LTD. — Bombay High Court (2007-01-23)