RAJESH G. KETKAR, S.A. BOBDE

34 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• SAVLA AND KULKARNI ASSOCIATES AND ANR. v. THE LIQUIDATOR, THE SAMASTA NAGAR AND ANR. — Bombay High Court (2012-10-12)
• VEER JIJAMATA NAGAR GRIHANIRMAN CO-OPERATIVE HOUSNG SOCIETY (PROPOSED) v. THE STATE OF MAHARASHTRA AND 9 ORS. — Bombay High Court (2012-10-11)
• MR. PRATIKSH K. JAIN v. STCI COMMODITIES LTD. — Bombay High Court (2012-10-09)
• RAEES AHMED MOHAMED RAFIQUE QURESHI v. MUMBAI TEXTILE MILL AND ORS. — Bombay High Court (2012-10-09)
• RAMESHKUMAR P. LIMBACHIYA v. MUNICIPAL CORPORATION OF GREATER BOMBAY AND ORS. — Bombay High Court (2012-09-28)
• GULABCHAND NANKU YADAV v. MUNICIPAL CORPORATION OF GREATER BOMBAY AND ORS. — Bombay High Court (2012-09-28)
• HAJI M. ABDUL KADAR v. MUNICIPAL CORPORATION OF GREATER BOMBAY AND ORS. — Bombay High Court (2012-09-28)
• PARVATI RAMCHANDRA PANSARE AND ANR v. THE MUNICIPAL CORPORATION FOR GREATER MUMBAI — Bombay High Court (2012-09-28)
• GODFREY PEREIRA v. MUNICIPAL CORPORATION OF GREATER MUMBAI — Bombay High Court (2012-09-27)
• MS. SHARADA RAO DAUGHTER OF LATE. MR. SITARAM RAO v. UNION OF INDIA — Bombay High Court (2012-09-27)