A.S. GADKARI, C.V. BHADANG

21 recorded High Court judgment(s) · 2015–2017

Courts

Disposal nature

Recent judgments

• SAFIA ABDUL MAJID DHANANI v. THE SAHEBRAO DESHMUKH CO OPERATIVE BANK LTD. AND 3 OTHERS — Bombay High Court (2017-05-20)
• SAU. NASEEM BANO SHAIKH MUKHTAR ALI v. THE RETURNING OFFICER, MALEGAON MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2017-05-19)
• MILTON JACIN MURZELLO v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-05-19)
• PUNE ZILLA PRATHAMIK SHIKSHAK SANGH (REGD.) THROUGH ITS SECRETARY v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2017-05-19)
• SAY, SHAKILA BANO SAJID AHMED v. THE RETURNING OFFICER, MALEGAON MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2017-05-19)
• MESSRS YOGI PRINTS AND 2 ORS v. UNION BANK OF INDIA AND 3 ORS — Bombay High Court (2017-05-19)
• LAXMI INDUSTRIAL CHS (PROPOSED) THROUGH BHANUDAS MAHADEV JADHAV (PARTE) AND 3 ORS v. STATE OF MAHARASHTRA AND 2 ORS — Bombay High Court (2017-05-18)
• SATYAWAN GANGADHAR BATHE AND ORS. v. ADDITIONAL COMMISSIONER (ADMN) PUNE CITY AND PRESIDENT POLICE RECRUITMENT COMMITTEE 2017 — Bombay High Court (2017-05-18)
• RAHUL ASHOK KHARAT AND 2 ORS v. PHOENIX ARC PVT. LTD. — Bombay High Court (2017-05-18)
• MARUTI NANA SALASKAR v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR — Bombay High Court (2017-05-17)