REVATI MOHITE DERE, S.J. VAZIFDAR

122 recorded High Court judgment(s) · 2014–2014

Courts

Disposal nature

Recent judgments

• VIJAY S. VIPAT v. BOARD OF DIRECTORS OF UNION BANK OF INDIA AND 14 ORS. — Bombay High Court (2014-12-01)
• INDIAN AIRPORT EMPLOYEES UNION v. AIRPORT AUTHORITY OF INDIA AND ORS. — Bombay High Court (2014-12-01)
• CORONA REMEDIES PVT.LTD. v. EMCURE PHARMACEUTICALS LTD. — Bombay High Court (2014-11-19)
• BAKHTAWAR MANEKSHA JIJINA v. ADI BURJOR BANAJI AND 2 OTHERS — Bombay High Court (2014-11-19)
• FORTUNE ENTERPRISES AND ANR v. THE COSMOS CO-OP. BANK LTD. AND ANR. — Bombay High Court (2014-11-19)
• EMCURE PHARMACEUTICAL LTD v. CORONA REMEDIES PVT LTD — Bombay High Court (2014-11-19)
• JAIKISHAN CHELLANI AND ANR. v. M/S. SHREE REALTORS AND 3 ORS. — Bombay High Court (2014-11-19)
• ALWYN THOMAS BARBOZA AND 6 OTHERS v. SARITA FRANKLIN BARBOZA — Bombay High Court (2014-11-10)
• AMAR TUBES PRIVATE LIMITED v. M/S. USHDEV INTERNATIONAL LTD — Bombay High Court (2014-11-10)
• ALLAHABAD BANK v. DIVYA INTERNATIONAL L.I.C. and ORS. — Bombay High Court (2014-11-07)