R.M.S. KHANDEPARKAR, P.B. MAJMUDAR

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

Courts

Disposal nature

Recent judgments

• ANNIE D'SOUZA v. MELVIN AMARA and ORS. and THE COURT RECEIVER — Bombay High Court (2008-07-04)
• MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR v. M/S MOHINDER SINGH AND CO. AND ANR — Bombay High Court (2008-07-04)
• SCHERING CORPORATION AND ANR v. MESSRS UNITED BIOTECH (P) LTD. — Bombay High Court (2008-07-04)
• MR. RAJENDRA BACHUBHAI ASHAR AND 2 ORS. v. MRS. DINAZ ADI BHARUCHA AND ANR — Bombay High Court (2008-07-04)
• SONY K. KAISHA v. SONY TRADING COMPANY — Bombay High Court (2008-07-03)
• GERIMAL C. NANDANI AND ANR. v. RAJA CONSTRUCTIONS COMPANY AND 2 ORS. — Bombay High Court (2008-07-03)
• THE PUNJAB CO-OPERATIVE COTTON MARKETING ND SPINNING MILLS FEDRATION LTD v. M/S U.B. STEELS — Bombay High Court (2008-07-03)
• THE PUNJAB CO-OPERATIVE COTTON MARKETING AND SPINNING MILLS FEDERATION LTD. v. M/S U.B.STEELS — Bombay High Court (2008-07-03)
• MR W.A.H. KAPADIA v. MR ASHOK KUMAR DWIVEDI AND 38 ORS — Bombay High Court (2008-07-03)
• GORA CO-OP. HSG. SOCIETY v. GOPAL MAHADEO PAWAR AND ANR. — Bombay High Court (2008-07-03)