V.K. TAHILRAMANI, N. PATEL

283 recorded High Court judgment(s) · 2003–2020

Courts

Disposal nature

Recent judgments

• PARK-DEVIS (INDIA) LTD. v. 1. SHRI SURESH R. KANDU AND OTHERS. — Bombay High Court (2020-01-07)
• THE WORKMAN THROUGH THE GENERAL SECRETARY OF ISP/CNP STAFF UNION v. UNION OF INDIA AND OTHERS — Bombay High Court (2010-04-07)
• JOGINDERSINGH DARSHANSINGH SAIGAL v. REKHA M. BHAMBHANI AND ORS. — Bombay High Court (2009-06-18)
• DR. ANJALI C. DHARMANGAONKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-06-11)
• INDUSIND MEDIA AND COMMUNICATIONS LTD. AND ANR. v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2009-03-25)
• VISHNUPRASAD BALDEV CHAURASIYA AND ANR v. THE STATE OF MAHARASHTRA THRU GOVT.PL. AND ANR — Bombay High Court (2009-03-25)
• RUPALI ANANDRAO JAVALKAR v. RAKHI HARISCHANDRA JADHAV AND 3 ORS. — Bombay High Court (2009-03-25)
• S.RAMAMOORTHI v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2009-03-24)
• BHIMRAJ RAMA GAIKWAD AND ANR. v. INDIAN AIRLINES LTD. AND ORS. — Bombay High Court (2009-03-24)
• M/S. NAHAR ENTERPRISES AND ANOTHER v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. AND SURESH PATIL — Bombay High Court (2009-03-24)