A.P. SHAH, S.U. KAMDAR

201 recorded High Court judgment(s) · 2004–2005

Courts

Disposal nature

Recent judgments

• SANJAY UTTAM KOLI v. THE CHIEF ADMINISTRATIVE OFFICER ZILLA PARISHAD SOLAPUR and ORS. — Bombay High Court (2005-06-27)
• BABASO RANGANATH SHINDE v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-06-21)
• BABASO RANGANATH SHINDE v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-06-21)
• SHIVAJIRAO KESHAVRAO PATIL v. THE CHAIRMAN/SECRETARY (SHRI DOODHSAKHAR SHIKSHAN PRASARAK MANDAL — Bombay High Court (2005-06-21)
• SURESH LAXMAN GURAV v. THE PRESIDENT AND ORS. — Bombay High Court (2005-06-13)
• W.K. ACHARAY ( THE ADMINISTRATOR) v. SANJAY GAJANAN DEORE AND ORS. — Bombay High Court (2005-06-13)
• SARANGPANI JAGANNATH RANDIVE AND ORS. v. U.C.JADE AND ORS. — Bombay High Court (2005-06-13)
• THE EDUCATION OFFICER AND ORS. v. DATTATRAYA WAMANRAO MHASKE AND ORS — Bombay High Court (2005-03-29)
• NANDKUMAR MORESHWAR PATIL v. STATE OF MAHARASHTRA and ORS., — Bombay High Court (2005-02-22)
• MAHARASHTRA ACADEMY OF ENGINEERING and EDUCATIONAL RESEARCH v. MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES and ORS. — Bombay High Court (2005-02-22)