R.P. SONDURBALDOTA, . RANJANA DESAI

87 recorded High Court judgment(s) · 2008–2009

Courts

Disposal nature

Recent judgments

• ARJUNCHANDRA SWARUPCHANDRA CHAUHAN v. GOKUL KISAN GAIKWAD — Bombay High Court (2009-07-01)
• SHEHNAZ ARVIND MUDBHATKAL v. DR. ARVIND RAMKRISHNA MUDBHATKAL — Bombay High Court (2009-01-19)
• M/S.TRADERS PVT. LTD AND ANOTHER v. SMT.SUNANDA WIDOW OF KRISHNA MACHIVALE AND OTHERS — Bombay High Court (2008-10-22)
• M/S. TRADERS PVT. LTD. and ANR. v. SUNANDA KRISHNA MACHIVALE and ORS. — Bombay High Court (2008-08-27)
• AL AZIZ PLASTICS PVT.LTD. v. THE MAHARASHTRA STATE ELECTRICITY BOARD — Bombay High Court (2008-08-06)
• VIJAY BABURAO CHOWGULE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-07-16)
• NAVEEN REGO v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-07-15)
• MARUTI PUNDALIK VAVEKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-07-15)
• RAMESH GOPINATH MUNDHE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-07-15)
• MOHAMMED NENSEY v. ELLAHEM NENSEY — Bombay High Court (2008-07-04)