S. RADHAKRISHNAN, R.S. MOHITE

36 recorded High Court judgment(s) · 2004–2007

Courts

Bombay High Court

Disposed Off	17
Rule Discharged	5
DISPOSED OFF	5
OTHERS (DISPOSE/DISMISSED for court disposal)	3
Rule Made Absolute	2
OTHER DISPOSED OFF	1
Allowed	1
RULE ABSOLUTE	1

LILAVATI M. SHARMA and ANR v. ALCOCK ASHDOWN and CO.LTD and ANR — Bombay High Court (2007-11-21)
VIKRAM BULK CARRIER v. L AND T FINANCE LTD. — Bombay High Court (2007-11-21)
NAHAR SPINNING MILLS LTD. v. BOMBAY PORT TURST — Bombay High Court (2007-11-21)
nancy joe vaz v. yucca gomes and ors — Bombay High Court (2007-11-21)
SHREE VALLABH GLASS WORKS LTD v. OMPRAKASH MADANLAL PANDYA — Bombay High Court (2007-11-21)
ICHALKARANJI MUNICIPAL COUNCIL v. TEJPAL CHANDULAL SHAH AND ORS. — Bombay High Court (2005-12-12)
ICHALKARANJI MUNICIPAL COUNCIL v. TEJPAL CHANDULAL SHAH AND ORS. — Bombay High Court (2005-12-12)
SMITA SATISH KABRA AND ORS. v. K.M.DAL AND ANR. — Bombay High Court (2005-12-12)
SANJAY AJIT THAWANI and ORS. v. UNION OF INDIA and ORS. — Bombay High Court (2005-12-09)
KUM. SHRUTI SHRIDHAR UPLAP v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-12-09)