RANJANA DESAI, . D.Y. CHANDRACHUD

25 recorded High Court judgment(s) · 2007–2008

Courts

Disposal nature

Recent judgments

• the commissione rof income-tax-7,mum v. m/s shri sukhakarta financ and leasing pvt ltd — Bombay High Court (2008-07-09)
• RASHTRIYA CHEMICALS AND FERTILIZERS LIMITED v. RCF EMPLOYEES UNION — Bombay High Court (2007-12-17)
• UNION OF INDIA THRU DEPUTY COMMISSIONER v. STATE OF MAHARASHTRA THRU INSPECTING OFFICER — Bombay High Court (2007-10-30)
• YESHWANT SAHAKARI BANK LTD. AND ANR. v. JOINT SECRETARY AND ORS. — Bombay High Court (2007-10-12)
• THE BOARD OF TRUSTEES OF THE PORT OF BOMBAY v. M/S MOHINDER SINGH AND CO. ENGG AND CONTRACTORS — Bombay High Court (2007-10-12)
• AIRPORTS AUTHORITY EMPLOYEES UNION v. AIRPORT AUTHORITY OF INDIA AND 2 ORS. — Bombay High Court (2007-10-12)
• ASHWIN SHAMJI VALOTIA v. JULIO REBEIRO AND 2 ORS. — Bombay High Court (2007-10-12)
• IRFAN NAZIR SAYED v. STATE OF MAHARASHTRA AND 9 ORS. — Bombay High Court (2007-10-12)
• YESHWANT SHIVRAM SAWANT v. THE COMMISSIONER, MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. — Bombay High Court (2007-10-12)
• PRECIOUS GAS SERVICE AND ANR. v. THE CHAIRMAN, GOODS TRANSPORT LABOUR BOARD FOR GREATER BOMBAY AND 4 ORS. — Bombay High Court (2007-10-12)