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

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

Courts

Bombay High Court

OTHERS DISPOSED OFF	29
DISPOSED OFF	6
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	5
REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ.	2
RULE ABSOLUTE	1
DELAY CONDONATED/REJECTED.	1
WITHDRAWN	1
PARTLY ALLOWED PARTLY DISMISSED	1

SMT MEENA LAKHMICHAND ASRANI AND ORS v. BANK OF INDIA AND ORS AND JAL H. GALA — Bombay High Court (2008-04-28)
KANTILAL UKAJI AND 9 ORS v. DEWANCHAND RAMSARAN INDUSTRIES PVT.LTD. AND 8 ORS. — Bombay High Court (2008-04-04)
THE MUN.CORPN.OF GREATER MUMBAI v. KULKARNI and CO. — Bombay High Court (2008-04-04)
HOUSING AND URBAN DEVELOPMENT CORPN. LTD v. MOHINI ORACLES PVT LTD — Bombay High Court (2008-04-04)
KANTILAL RAVJI CHHEDA v. LAXMICHAND LILADHAR AND ORS. — Bombay High Court (2008-04-01)
IMP POWERS LTD. v. PEGASAS ASSETS RECONSTRUCTION PVT. LTD. — Bombay High Court (2008-04-01)
BUNKERING BROKERS LTD v. M.V. "LAXMI" — Bombay High Court (2008-03-31)
SAKINABAI Q. KHOKHAR and OR S. v. M/S. CARONA LTD. — Bombay High Court (2008-03-31)
VIJAY NATHALAL GOHIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-03-21)
THE STATE OF MAHARASHTRA v. MALLURAM @ BHUJIYA SATNARAYAN GUPTA — Bombay High Court (2006-01-25)