RETIRED JUDGE, RAJESH G. KETKAR

37 recorded High Court judgment(s) · 2009–2012

Courts

Bombay High Court

DISPOSED OFF	23
REJECTED	7
Disposed Off	2
WITHDRAWN	2
Dissmiss For Default/Non-Prosecution	1
Rule Made Absolute	1
JUDGEMENT	1

M/S. VIRTUE ENTERPRISES AND ANR v. THE STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2012-10-11)
SUNIL PUNVASI BARI v. THE STATE OF ELECTION COMMISSIONER MAHARASHTRA AND ORS. — Bombay High Court (2012-10-11)
VEER JIJAMATA NAGAR CO-OPERATIVE HOUSING SOCIETY v. STATE OF MAHARASHTRA AND 8 ORS. — Bombay High Court (2012-10-11)
LAXMAN B. CHOUGULE v. UNION BANK OF INDIA AND ORS. — Bombay High Court (2012-09-07)
MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. v. M/S. OMKAR REALTORS AND DEVELOPERS PRIVATE LIMITED AND ANR. — Bombay High Court (2012-03-16)
GODREJ AND BOYCE MANUFACTURING COMPANY LIMITED v. STATE OF MAHARASHTRA and 2 ORS. — Bombay High Court (2011-12-12)
KOTYAKARAN TAMIL SELVAN v. THE STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2011-10-11)
THE BORIVALI EDUCATION SOCIETY v. THE MUMBAI MUNICIPAL CORPORATION AND 2 ORS. — Bombay High Court (2011-08-02)
SADANAND ANNAYYA SHETTY v. THE MUNICIPAL CORPORATION OF GR. BOMBAY. — Bombay High Court (2011-08-02)
PRAMAN INFRASTRUCTURE PVT. LTD. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. — Bombay High Court (2011-07-26)