S.J. KATHAWALLA, B.H. MARLAPALLE

22 recorded High Court judgment(s) · 2008–2010

Courts

Bombay High Court

CONSENT TERM	5
Disposed Off	3
Dismissed for non-complying conditional Order	3
OTHERS DISPOSED OFF	3
Allowed	2
Dissmiss For Default/Non-Prosecution	2
RULE ABSOLUTE	2
Dismissed	1

UNION OF INDIA v. GULAM MOHAMMED MALIK AND ORS. — Bombay High Court (2010-04-22)
AKRAM KHAN SIRAJULHAQ v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-21)
UNION OF INDIA v. AMINA HAMZA SHAIKH @ LALI — Bombay High Court (2010-04-20)
KASHIRAM LAHANU MOHONDKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-16)
RUTUJA RAVINDRA YADAV v. SUNANDA MADHUKAR YADAV — Bombay High Court (2008-10-31)
RUTUJA RAVINDRA YADAV v. SUNANDA MADHUKAR YADAV — Bombay High Court (2008-10-31)
ONYX MUSICABSOLUTE.COM PVT. LTD. AND 4 ORS v. YASH RAJ FILMS PVT. LTD. AND 2 ORS. — Bombay High Court (2008-10-29)
ONYX MUSICABSOLUTE.COM PVT.LTD. , MUMBAI AND 4 ORS. v. YASH RAJ FILMS PVT. LTD. AND 2 ORS — Bombay High Court (2008-10-29)
ONYX MUSICABSOLUTE.COM PVT.LTD., AND 4 ORS. v. YASH RAJ FILMS PVT. LTD., AND 18 ORS. — Bombay High Court (2008-10-29)
ONYX MUSICABSOLUTE.COM PVT. LTD. AND 4 ORS v. YASH RAJ FILMS PVT. LTD. AND 2 ORS. — Bombay High Court (2008-10-29)