R.M.S. KHANDEPARKAR, . D.Y. CHANDRACHUD

125 recorded High Court judgment(s) · 2007–2007

Courts

Disposal nature

Recent judgments

• THE AMBAJOGAI PEOPLES CO-OPERATIVE BNAK LTD. v. M/S. SHRIMAULI BUILDERS AND 2 ORS. AND L AND T FINANCE LTD. — Bombay High Court (2007-10-09)
• GOPAL L.RAHEJA AND ANR v. VIJAY B.RAHEJA AND ORS — Bombay High Court (2007-04-25)
• MANOJ KUMAR GOSWAMI v. P.V.SANGHAVI and ORS. — Bombay High Court (2007-04-05)
• KRISHNA WOOLLEN MILLS PVT. LTD. v. MAHADEO PANDURANG KAMBEKAR — Bombay High Court (2007-03-20)
• THE CRICKET CLUB OF INDIA AND ANR. v. BALJEET SYAM, AND ANR. AND D.R.SYAM (APPLICANT) — Bombay High Court (2007-03-14)
• SEALAND SERVICES INC. and ANR v. WIND TECH INTERNATIONAL U.S.A. and ANR — Bombay High Court (2007-03-13)
• LILARAM K KUKREJA v. MANOHAR VERHOMAI DUDANI — Bombay High Court (2007-03-13)
• BANK OF MADURA LTD. v. M/S.BHUPENDRA INDUSTRIES LTD. — Bombay High Court (2007-03-13)
• MANOJKUMAR MISHRA v. AASHISH DEVENDRA MISHRA AND 2 ORS. — Bombay High Court (2007-03-12)
• sharayu bhimrao mohite v. khad and village industries commission and anr — Bombay High Court (2007-03-09)