A.P. SHAH, H. BHATIA

21 recorded High Court judgment(s) · 2005–2006

Courts

Disposal nature

Recent judgments

• SUDHAKAR KASHINATH KOSHTI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-03-03)
• PARSHURAM DHARMA PATIL v. THE CHIEF EXECUTIVE OFFICER AND ORS. — Bombay High Court (2005-07-11)
• SADA LADU RAUL AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-07-11)
• SANJIV SADASHIV POTNIS v. THE CHIEF EXECUTIVE OFFICER, AMBERNATH AND ORS. — Bombay High Court (2005-07-11)
• INDRAYANI INDUSTRIES ASSOCIATION v. THE UNION OF INDIA AND ORS. — Bombay High Court (2005-07-11)
• M/S.JUNION AUTO NETWORKS v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-11)
• PRASHANT PRAVINCHANDRA PATEL v. THE REGIONAL OFFICER (MAH. POLUTION CONTROL BOARD) AND ORS. — Bombay High Court (2005-07-11)
• AUTO STEEL INDUSTRIES v. STATE BANK OF INDIA AND ANR. — Bombay High Court (2005-07-11)
• SWARAJ S.JOHRI v. THE CHAIRMAN-SPECIAL COMMITTEE AND ANR. — Bombay High Court (2005-07-11)
• ARUN BHAGWAN SAWANT v. GRAM PANCHAYAT VAIRAG AND ORS. — Bombay High Court (2005-07-08)