A.M. BADAR, SHANTANU S. KEMKAR

37 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• MR. UDAY JANARDHAN GODAVE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-04-13)
• SMT. MEENA BALU JADHAV AND ANR. v. UNION OF INDIA THROUGH SECRETARY AND ORS. — Bombay High Court (2018-04-13)
• SUNANDA MAHESH BHALERAO v. THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-04-13)
• MAHARASHTRA STATE ELECTRICITY TRANSMISSION CO. LTD. THROUGH ITS EHV CONSTRUCTION CIRCLE v. LUSTRE ENGG. CORPORATION R 208 TTC INDL. AREA AND ANR. — Bombay High Court (2018-04-13)
• DIRECTOR OF EXAMINATION AND EVALUATION AND ANR. v. NIRAV SATISH JOSHI AND ANR. — Bombay High Court (2017-12-13)
• JAYPRAKASH EDUCATION SOCIETY AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, HIGHER AND TECHNICAL EDU. DEPT. AND ORS. — Bombay High Court (2017-05-05)
• JAYPRAKASH EDUCATION SOCIETY AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, HIGHER AND TECHNICAL EDU. DEPT. AND ORS. — Bombay High Court (2017-05-05)
• SHRI. SURAJ MANGESH KADAM v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2017-05-03)
• SHRI. SURAJ MANGESH KADAM v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2017-05-03)
• MAHENDRA BHASKARRAO SONAWANE v. THE NASHIK DISTRICT INDUSTRIAL AND MERCANTILE CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2017-05-02)