A.R. JOSHI, A.S. OKA

239 recorded High Court judgment(s) · 2009–2015

Courts

Disposal nature

Recent judgments

• STATE OF MAHARASHTRA THROUGH MINISTRY OF ENVIRONMENT AND ORS v. SHRI. BHAGWAN GANPAT PATIL AND ORS — Bombay High Court (2015-08-21)
• ABBAS MOHAMMED GHARE v. THE MAHARASHTRA STATE BOARD OF WAKFS THROUGH ITS C.E.O. AND ORS — Bombay High Court (2015-08-21)
• PRADEEP TARACHAND KOTHARI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2014-11-11)
• AJEET BHATIA v. ULHASNAGAR MUNICIPAL CORPORATION, ULHASNAGAR AND ORS — Bombay High Court (2014-07-14)
• M/S. SURESHLAL AND SONS, THROUGH PARTNER, MR. SURESH RAMCHANDRA GURNANI v. SECRETARY, HOME DEPT, GOVT OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-29)
• MRS. REKHA CHANDRAKANT VISPUTE v. SECRETARY, HOME DEPT, GOVT OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-29)
• MR. HARISHCHANDRA YASHAWANT BELGAONKAR v. SECRETARY, HOME DEPT, GOVT OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-29)
• SHRI. SAMBHAJI KRISHNA SHELKE AND ORS v. THE DIVISIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS — Bombay High Court (2014-01-15)
• THANE DISTRICT MAZDOOR KAMGAR SAHAKARI SANGHATANA THROUGH ITS PRESIDENT HANUMAN A MUNDE v. SHARAD BALIRAM PATIL — Bombay High Court (2014-01-15)
• SHRI. SAMBHAJI KRISHNA SHELKE AND ORS v. THE DIVISIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS — Bombay High Court (2014-01-15)