A.P. BHANGALE, NARESH H. PATIL

59 recorded High Court judgment(s) · 2014–2014

Courts

Disposal nature

Recent judgments

• SHRI. PRATAP NARAYAN MOURYA AND ORS. v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2014-12-24)
• BALKRISHNA NARAYAN BEDEKAR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, EDUCATION DEPT. AND ORS. — Bombay High Court (2014-12-24)
• PANDURANG T.KAMBLE v. STATE OF MAH. and ORS. — Bombay High Court (2014-12-23)
• GIRNAR APARTMENTS CO-OPERATIVE HOUSING SOCIETY LTD. v. BRIHANMUMBAI MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2014-12-22)
• MUMBAI INTERNATIONAL AIRPORT PVT. LTD. v. THE MUNICIPAL CORP. OF GREATER MUMBAI AND 4 ORS. — Bombay High Court (2014-12-22)
• HAMID BADSHAH RAFIQUE SHAIKH v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2014-12-20)
• THE TATA POWER COMPANY LIMITED v. THE MANGAON PANCHAYAT SAMITI AND ORS. — Bombay High Court (2014-12-19)
• pandurang tukaram kamble v. the state of maharashtra and 2 ors. — Bombay High Court (2014-12-18)
• MISS. RUTH ANN MATHEW KALATHIL v. THE DIRECTOR, MEDICAL COUNCIL OF INDIA AND ORS — Bombay High Court (2014-12-18)
• DAMODAR EKNATH JEJURKAR v. THE PRINCIPAL SECRETARY, GENERAL ADMN. DEPT. AND ANR. — Bombay High Court (2014-12-18)