VIKRAMAJIT SEN (CJ)

27 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• M/S SHREEJI INTERIOURS v. THE MANAGING DIRECTOR AND OTHER DIRECTORS — Karnataka High Court (2012-12-07)
• UNITED TELECOMS LIMITED v. GOVERNMENT OF KARNATAKA — Karnataka High Court (2012-12-07)
• M/S HINDUJA HOLDING v. SMT POONAM DUNDANI — Karnataka High Court (2012-12-07)
• M/S BID & HAMMER AUCTIONEERS (P) LTD v. SKN INVESTMENTS (CHENNAI) PVT LTD — Karnataka High Court (2012-12-07)
• M/S SYMBIOSIS HOSPITALITY SERVICES PVT LTD v. M/S JASAMANGALA FOOD AND BEVERAGES PVT LTD — Karnataka High Court (2012-12-07)
• MOHAMMED AKRAM v. M/S EMBASSY PROJECTS AND INFRASTRUCTURES — Karnataka High Court (2012-12-07)
• POINTRED TELECOM LIMITED v. TATA ELXSI LIMITED — Karnataka High Court (2012-11-23)
• M/S TECHNOMARK TELEVISION v. M/S INTECH INDUSTRIES PRIVATE LIMITED, — Karnataka High Court (2012-11-23)
• M/S.DURGA FACILITY MANAGEMENT v. M/S.BHARTI SHIPYARD LIMITED — Karnataka High Court (2012-11-23)
• M/S APARANTA NIRMAN PVT LTD v. M/S HERITAGE FOODS (INDIA) LTD — Karnataka High Court (2012-11-16)