LexR.S. MOHITE, . S. RADHAKRISHNAN
29 recorded High Court judgment(s) · 2004–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 29 |
Disposal nature
| Disposed Off | 9 |
| DISPOSED OFF | 5 |
| Allowed To be withdrawn | 4 |
| Allowed | 3 |
| Rule Discharged | 3 |
| WITHDRAWN | 2 |
| APPEAL ALLOWED/REVERSED | 1 |
| Dismissed | 1 |
Recent judgments
- M/S. DOLPHIN OFFSHORE ENTERPRISES (I) LTD. v. THE C.I,T.B. CITY- II — Bombay High Court (2009-01-07)
- M/S. DOLPHIN OFFSHORE ENTERPRISE (INDIA) PVT. LTD. v. THE C.I.T.B.C-II,BOMBAY — Bombay High Court (2009-01-07)
- HIMATLAL C.DAVAWALA and ANR v. TARUNBHAI H.GORADIA and ORS — Bombay High Court (2007-11-21)
- MUNICIPAL CORPORATION OF GR. MUMBAI. v. M/S RECONDO LIMITD. — Bombay High Court (2007-11-21)
- shyam n. pandey v. uco bank and ors — Bombay High Court (2007-11-21)
- SAMITH B KAMBLE v. MAHESH M GAIKWAD — Bombay High Court (2007-11-21)
- PANDU DASU SHETTY AND ANR. v. M/S.MOTIRAM TOLARAM and ORS. — Bombay High Court (2007-11-21)
- SHRI BHIMRAO CHANDRAPPA DASAR v. INTERNATIONAL AIRPORT AUTHORITY OF INDIA — Bombay High Court (2005-12-12)
- USHA MANOHAR DESHPANDE AND ORS. v. ARVIND DATTATREY DESHPANDE — Bombay High Court (2005-12-12)
- R.M.BHANDARI ENGINEERS AND CONTRACTORS AND ANR. v. THE MUNICIPAL CORPORATION OF CITY OF NASHIK — Bombay High Court (2005-12-12)