RANJIT MORE., P.B. MAJMUDAR

168 recorded High Court judgment(s) · 2009–2011

Courts

Disposal nature

Recent judgments

• JITENDRA D. KACHA v. MAMTA JITENDRA KACHA — Bombay High Court (2011-09-22)
• JITENDRA D. KACHA v. MAMTA JITENDRA KACHA — Bombay High Court (2011-08-26)
• MADHUKAR HARI MOTE AND OTHRS v. DATTATRAYA SHANKAR MOTE D/H- KRISHNABAI DATTATRAYA MOTE AND OTHRS — Bombay High Court (2011-03-28)
• RAOSAHEB VITHAL PISAL AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-02-26)
• ASHWIN CORPORATION v. KARAMCHAND THAPAR AND BROS LTD. — Bombay High Court (2009-12-19)
• VAISHALI MIHIR SHAH, MUMBAI. v. 1. AAKASH LAVIESH LEISURE PVT LTD, MUMBAI.AND ANOTHER. — Bombay High Court (2009-12-18)
• PRATIMA S. TIWATANE v. GERMAN REMEDIES DIVISION — Bombay High Court (2009-12-18)
• KOSA CONSTRUCTION AND ANR v. V. AMRUTLAL AND CO AND ANR — Bombay High Court (2009-12-18)
• SHAH ASOCIATES v. TABORE TRADING COMPANY AND ORS. — Bombay High Court (2009-12-18)
• D.N. VIDHATE v. HINSUARN PETROLEUM CORPORATION LTD — Bombay High Court (2009-12-18)