S.B. MHASE, . NISHITA MHATRE

151 recorded High Court judgment(s) · 2006–2008

Courts

Bombay High Court

151

Disposed Off	65
DISPOSED OFF	19
Allowed	14
Rejected	11
Dissmiss For Default/Non-Prosecution	5
OTHERS DISPOSED OFF	4
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	4
Dismissed	4

MS. HABIB HOSPITAL v. HASHMUKH SOLANKI AND 2 ORS. — Bombay High Court (2008-07-17)
HABIB HOSPITAL v. HASMUKH SOLANKI AND ORS — Bombay High Court (2008-07-17)
MRS. NAHEED HAFEEZ QURESHI (PATRAWALA) AND 4 ORS. v. M/S JEWELTOUCH (INDIA) PVT. LTD. AND 3 ORS. — Bombay High Court (2008-07-14)
M/S DANI WOOLTEX CORPORATION v. THE BOARD OF TRUSTEES OF THE PORT OF BOMBAY AND ANR. — Bombay High Court (2008-07-14)
PARIKH GLASS CO. PVT. LTD. v. MESSRS ORBIT FINANCE PVT. LTD. AND 2 ORS. — Bombay High Court (2008-07-14)
VIJAY KUMAR GUPTA v. NARESH KUMAR GUPTA — Bombay High Court (2008-07-14)
M/S O.F.S. INDUSTRIES PVT. LTD. AND ANR v. DENA BANK AND 3 ORS. — Bombay High Court (2008-07-14)
M/S VAIBHAVLAXMI PROCESSOR PVT. LTD. v. ASHAR INDUSTRIAL CORPORATION — Bombay High Court (2008-07-11)
M/S LLOYDS METALS AND ENGINEERS LIMITED v. M/S BOROPLAST LTD. — Bombay High Court (2008-07-11)
THE COMMISSIONER OF INCOME-TAX, CENTRAL-II, MBI v. BALASARA EXTRUSSION PVT LTD., — Bombay High Court (2008-07-11)