S. RADHAKRISHNAN, S.A. BOBDE

53 recorded High Court judgment(s) · 2004–2008

Courts

Disposal nature

Recent judgments

• DHRAMRAJ RAMDHARI SHARMA v. MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2008-12-08)
• NAV RAJNIGANDHA CO-OP HSG. SOC. LTD. AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-12-08)
• DR. SUNIL REBELLO v. NEERAJ MAHESHWARI AND ANR — Bombay High Court (2008-12-08)
• HASMUKH AMRITLAL MEHTA v. UNION OF INDIA AND 2 OTHERS — Bombay High Court (2008-12-08)
• VIJAY PRABHULING MALGE v. THE STATE OF MAHARASHTRA AND 4 OTHERS — Bombay High Court (2008-12-08)
• AKBAR TRAVELS OF INDIA PVT. LTD. v. THE STATE OF MAHALRASHTRA AND ANOTHER — Bombay High Court (2008-12-08)
• SANDEEP B. UMRALKAR AND ANOTHER v. THE MANAGER CO-OPERATIVE BANK LIMITED AND 9 OTHERS — Bombay High Court (2008-12-08)
• THE COMMISSIONER OF INCOME-TAX-TDS,MUM v. M/S I.B.P. CO.LTD — Bombay High Court (2008-10-13)
• ASHOK R.AMBRE v. M/S HINDUSTAN PETROLEUM CORPN LTD. — Bombay High Court (2004-12-17)
• PREM KUMAR UPADHAYA v. AIR INDIA LTD.and ANR. — Bombay High Court (2004-12-17)