R.M. SAVANT., P.B. MAJMUDAR

493 recorded High Court judgment(s) · 2009–2011

Courts

Disposal nature

Recent judgments

• UNIVERSAL PRIME ALUMINIUM LIMITED v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION (MIDC) AND ANR. — Bombay High Court (2011-12-16)
• HIRA DHARMA BHAGAT AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-11-16)
• MILIND SHAILESH DESAI v. THE MUNICIPAL CORPORATION OF GR. MUMBAI — Bombay High Court (2011-10-20)
• M. N. RANADE v. BANK OR MAHARASHTRA AND ANR. — Bombay High Court (2011-10-20)
• RAJESH J.MASURKAR v. CHIEF EXECUTING OFFICER, AND ORS. — Bombay High Court (2011-10-20)
• RIYAJUL KHAN ( NEW OCCUPANT), REHANA NAZIR AHMED ( OLD OCCUPANT ) v. ADMINISTRATOR AND DIVISIONAL COMMISSIONER and6 ORS — Bombay High Court (2011-10-20)
• RAJESH T.MASURKAR v. CHIEF EXECUTING OFFICER, — Bombay High Court (2011-10-20)
• IFTEKHAR RAFIQ KAPADIA AND 2 ORS. v. MUMBAI MUNICIPAL CORPORATION AND 2 ORS. — Bombay High Court (2011-10-20)
• JAMNABEN NANDLAL BHAVSAR v. STATE OF MAHARASHTRA AND 6 ORS. — Bombay High Court (2011-10-20)
• HIGH TECH INDIA v. THE CHIEF EXECUTIVE OFFICER, SRA AND ORS. — Bombay High Court (2011-10-19)