R.M.S. KHANDEPARKAR

379 recorded High Court judgment(s) · 2000–2008

Courts

Disposal nature

Recent judgments

• M/S. MIXITHERM ENGINEERS AND 2 ORS., v. M/S. BEIERSDORF INDIA LTD., — Bombay High Court (2008-05-21)
• STATE OF GOA THROUGH POLICE INSPECTOR BICHOLIM v. MR. IMTAYAZ SHAIKH — Bombay High Court (2008-05-21)
• SHABIR K. BENGRE, PRESENTLY IN JUDICIAL CUSTODY, PANAJI GOA THROUGH HIS SISTER JAMILA MULLA v. STATE THROUGH PANAJI POLICE STATION — Bombay High Court (2008-05-21)
• S K S LOGISTIC LIMITED REP. BY ASSISTANT MANAGER MANISH KUMAR v. MADGAVKAR SALVAGE REPR BY PARTNERS — Bombay High Court (2008-05-21)
• SAUDAGAR CO-OPERATIVE HOUSING SOCIETY LTD. REPRESENTED BY SECRETARY RAZIA SHAIKH AND 4 ORS., v. THE MEMBER SECRETARY SGPDA AND 2 ORS., — Bombay High Court (2008-05-21)
• MADGAVKAR SALVAGE REPRESENTED BY PARTNERS v. S K S LOGISTIC LIMITED REPRESENTED BY DEPUTY GENERAL MANAGER CAPTAIN V. S. GOPINATH — Bombay High Court (2008-05-21)
• MRS. ANTONIETA JOANES v. S T A T E THROUGH PUBLIC PROSECUTOR AND ANR., — Bombay High Court (2008-05-21)
• SHRI. DINKAR V. BHUDKULE (DECEASED) THROUGH LR'S v. SHRI. DEV RUDRESHWAR SAUTHSTHA AND 2 ORS., — Bombay High Court (2008-03-19)
• TULIP HOTELS PVT. LTD. AND ANR., v. TRADE WINGS LTD. AND 2 ORS., — Bombay High Court (2008-03-19)
• MR. ROSARINHO M. FERNANDES AND ANR., v. MR. SANTOSH JUVEKAR ALIAS SANTOSH ZUVATKAR AND 11 ORS., — Bombay High Court (2008-03-19)