A.S. GADKARI, B.R. GAVAI

226 recorded High Court judgment(s) · 2015–2018

Courts

Disposal nature

Recent judgments

• THE UNION OF INDIA AND ANOTHER v. MANTOSH K SINGH AND 8 OTHERS — Bombay High Court (2018-10-26)
• THE UNION OF INDIA AND ANOTHER v. MANTOSH K SINGH AND 8 OTHERS — Bombay High Court (2018-10-26)
• SHAILESH S/O. DNYANESHWAR KEDAR v. THE COMMISSIONER OF POLICE NAGPUR CITY. AND ORS — Bombay High Court (2015-05-08)
• MS. ARJANDAS METAL INDUSTRIES PVT. LTD. v. THE COMMISSIONER OF CENTRAL EXCISE — Bombay High Court (2015-05-08)
• DEEPAK VALLABHDAS THAKKAR v. HIGH POWER COMMITTEE AND 2 OTHERS — Bombay High Court (2015-05-08)
• SUNIL PANDURANG TELGE v. HIGH POWER COMMITTEE AND 6 ORS — Bombay High Court (2015-05-08)
• SUNIL PANDURANG TELGE AND 16 ORS v. THE DEPUTY COLLECTOR (ENC/REM) AND COMPETENT AUTHORITY AND ANR — Bombay High Court (2015-05-08)
• PARVATI SHIVAJI PATIL AND ORS. v. SHREE. GANESH MAHILA SAHAKARI DUDH VYAVSAYIK SANSTHA LTD. AND ORS. — Bombay High Court (2015-05-08)
• PARVATI SHIVAJI PATIL AND ORS. v. SHREE. GANESH MAHILA SAHAKARI DUDH VYAVSAYIK SANSTHA LTD. AND ORS. — Bombay High Court (2015-05-08)
• SHRI. KESHAV RAMCHANDRA UGALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-05-08)