V.K. TAHILRAMANI, . S. RADHAKRISHNAN

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

Courts

Disposal nature

Recent judgments

• M/S. BIDDLE SWAYER LTD. v. CHEMICAL EMPLOTYEES UNION AND 2 ORS. — Bombay High Court (2008-02-16)
• M/S. BIDDLE SWAYER LTD. v. CHEMICAL EMPLOYEES UNION AND 2 ORS. — Bombay High Court (2008-02-16)
• THE UNION OF INDIA 2 ORS. v. BHARAT BHAILAL VAIDYA — Bombay High Court (2007-12-19)
• LAXMAN GOPAL TAWAR D/H VITHABAI LAXMAN TAWARE AND OTHRS v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-12-11)
• CO-OPERATIVE BANK EMPLOYEES UNION v. STATE OF MAHARASHTRA THRU SECRETARY AND 2 ORS — Bombay High Court (2007-10-03)
• OIL AND NATURAL GAS CORPORATION LTD. v. TRANSPORT AND DOCK WORKERS UNION AND 13 ORS. — Bombay High Court (2007-09-26)
• THE DIRECTOR-SOCIAL WELFARE OFFICE and ORS. v. SHREYA SHRINIVAS ASLEKAR and ORS. — Bombay High Court (2007-09-26)
• INTEREAST CAPITAL LTD. v. RESERVE BANK OF INDIA AND ORS. — Bombay High Court (2006-12-21)
• NATIONAL BANK OF AGRICULTURE AND RURAL DEVELOPMENT v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-12-21)
• NATIONAL BANK OF AGRICULTURE AND RURAL DEVELOPMENT v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-12-21)