RETIRED JUDGE, R.M. SAVANT

27 recorded High Court judgment(s) · 2008–2011

Courts

Disposal nature

Recent judgments

• SILVEX DEVELOPERS PRIVATE LIMITED AND 2 ORS. v. MUMBAI HOUSING AND AREA DEVELOPMENT BOARD AND 10 ORS. — Bombay High Court (2011-10-10)
• SEVEN ISLANDS SHIPPING LTD. v. BOARD OF TRUSTEES OF THE PORT OF MUMBAI — Bombay High Court (2011-10-10)
• ANJANIBAI VISHNU DHOBLE v. ASSISTANT COMMISSIONER AND 8 ORS — Bombay High Court (2011-10-10)
• ROOPCHAND THAKURMAL KARNANI v. THE STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2011-10-04)
• PARASNATH CHANDRAMANI MISHRA AND 14 ORS. v. THE STATE OF MAHARASHTRA AND 5 ORS. — Bombay High Court (2011-10-04)
• MR. LAHU RAMCHANDRA PALYEKAR v. THE DY. COLLECTOR (E AND R) AND 2 ORS. — Bombay High Court (2011-10-04)
• M/S. LA CURE PHARMACEUTICALS LTD. AND ANR. v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2010-12-08)
• HARISH GOPAL AMIN v. MUMBAI MUNICIPAL CORPORATION FOR GREATER MUMBAI — Bombay High Court (2010-10-26)
• TRIG DETECTIVE PVT. LTD. v. COMMISSIONER OF SERVICE TAX — Bombay High Court (2010-10-21)
• NISHANT N. GAULI AND 4 ORS. v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 6 ORS. — Bombay High Court (2010-10-20)