R.M.S. KHANDEPARKAR, R.S. MOHITE

52 recorded High Court judgment(s) · 2004–2008

Courts

Bombay High Court

OTHERS DISPOSED OFF	26
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	7
DISPOSED OFF	5
RULE DISCHARGED	2
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	2
OTHER DISPOSED OFF	2
APPEAL ALLOWED/REVERSED	2
PARTLY ALLOWED PARTLY DISMISSED	2

MOHAMMED KHALIL AHMED BHAMLA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-18)
M/S CANDES AND KUNDER CONSTRUCTION AND OR v. SURENDRA POOJARI AND ORS — Bombay High Court (2008-06-13)
JINDAL DRUGS LTD. v. NOY VALLESINA ENGINEERING SPA and ORS. — Bombay High Court (2008-04-28)
THE DIRECTOR OF INCOME-TAX, (EXEMPTION,MUM v. DURGADEVI SHRMA — Bombay High Court (2008-04-10)
SULOCHANA B. NEMANI (WIDOW) AND 2 ORS. v. ORIENTAL BANK OF COMMERCE AND 4 ORS. — Bombay High Court (2008-04-04)
mr pankaj k. gupta v. swaran k. gupta — Bombay High Court (2008-04-04)
M/S SHAH HANSRAJ VAJPAR AND SONS AND 4 ORS v. SANJAY NMAVINCHANDRA GOGRI — Bombay High Court (2008-04-03)
BALWANT P. UPADHYAY AND 16 ORS. v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY AND 2 ORS AND M.K.SHAHAL AND 6 ORS. — Bombay High Court (2008-04-02)
GTC INDUSTRIES LTD v. SOMA PAPERS and INDUSTRIES LTD — Bombay High Court (2008-04-01)
THE STATE OF MAHARASHTRA v. MALLAPPA SANGRAMAPPA MALLIPATIL — Bombay High Court (2006-01-25)