S. RADHAKRISHNAN

766 recorded High Court judgment(s) · 1991–2008

Courts

Bombay High Court

766

Rule Made Absolute	434
Dismissed	108
Disposed Off	85
Allowed To be withdrawn	31
Rule Discharged	23
DISPOSED OFF	19
Allowed	13
Dissmiss For Default/Non-Prosecution	12

SHRI MOTI DINSHAW MORIABADI/IRANI and ORS. v. SHRI DARA K. MORIABADI/IRANI — Bombay High Court (2008-01-16)
THE COMMISSIONER OF INCOME-TAX-3 v. M/S RELIANCE CONSOLIDATED ENTERPRISES LTD — Bombay High Court (2007-10-24)
YUSUF VALI MOHD. BILIKHIA v. BUDHIYA VESTA PATEL D/H SHANTI BUDHIYA VESTA PATEL AND ORS. — Bombay High Court (2007-10-12)
SHANTI BUDHIYA VESTA PATEL AND ORS. v. NIRMALA JAYPRAKASH TIWARI AND ORS. — Bombay High Court (2007-10-12)
SHANTI BUDHIYA VESTA PATEL AND ORS. v. NIRMALA JAYPRAKASH TIWARI AND ORS. — Bombay High Court (2007-10-12)
MADHUKAR KACHRU BHAGAT AND ORS. v. THAKUBAI SAKHARAM PATIL (DECD.) BY LRS. — Bombay High Court (2007-09-28)
MADHUKAR KACHRU BHAGAT AND ORS. v. THAKUBAI SAKHARAM PATIL (DECD.) BY LRS. — Bombay High Court (2007-09-28)
RAFEEK AHMED MANIYAR v. YATEEMKHANA AND MADRASA ANJUMAN KHAIRUL ISLAM AND ORS. — Bombay High Court (2007-09-21)
MADHUKAR KACHRU BHAGAT AND ORS. v. THAKUBAI SAKHARAM PATIL (DECD.) BY LRS. — Bombay High Court (2007-07-19)
MADHUKAR KACHRU BHAGAT AND ORS. v. THAKUBAI SAKHARAM PATIL (DECD.) BY LRS. — Bombay High Court (2007-07-19)