R.M. LODHA, S.A. BOBDE

263 recorded High Court judgment(s) · 2005–2006

Courts

Disposal nature

Recent judgments

• MOTO VESSEL MANGALAM AND ANR. v. ALICE ELIZABETH D SOUZA AND ORS. — Bombay High Court (2006-12-22)
• BASTIMAL SAGARMAL JAIN v. poatlal fulchand sundesha and 7 ors — Bombay High Court (2006-12-22)
• GHEVARCHAND JAIN and ANR v. STATE BANK OF INDIA and ANR — Bombay High Court (2006-12-22)
• M/S. JYOTI BUILDERS v. MARGDARSHAN CO-OPERATIVE HOUSING SOCIETY LTD. — Bombay High Court (2006-12-22)
• RAVI PRAKASH KHEMKA AND 2 ORS. v. BANK OF INDIA 11 ORS. — Bombay High Court (2006-12-22)
• dhirajlal raishi chheda v. raishi shivji chheda and 6 ors — Bombay High Court (2006-12-21)
• CADILA HEALTHCARE LTD. v. MACLEODS PHARMACEUTICALS PVT. LTD. — Bombay High Court (2006-12-21)
• G.SUKUMARI and ORS. v. THE BANK OF TOKYO LTD.and ORS. — Bombay High Court (2006-12-21)
• khatavwadi tenant s co-op hsg. soc. ltd v. aparna ashok padwal and 4 ors — Bombay High Court (2006-12-21)
• shree ambika transport v. hindustan petroleum corporation limited — Bombay High Court (2006-12-20)