A.S. GADKARI, V.M. KANADE

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

Courts

Disposal nature

Recent judgments

• MADHUKAR DADASAHEB DORKAR v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2017-03-23)
• SHREE DATTA ENTERPRISES v. THE DISTRICT COLLECTOR, SOLAPUR AND ORS. — Bombay High Court (2017-03-23)
• SHREE DATTA ENTERPRISES v. THE DISTRICT COLLECTOR, SOLAPUR AND ORS. — Bombay High Court (2017-03-23)
• PROCAT TECH LLP v. THE STATE OF MAHARASHTRA AND ORS, — Bombay High Court (2017-03-23)
• NILESH JAYWANT KARNE v. MAHARASHTRA INDUSTRIAL DEV. CORPORATION (MIDC) — Bombay High Court (2017-03-23)
• M/S. AMBUJ HOTEL AND REAL ESTATE P. LTD. THROUGH ITS DIRECTOR v. UNION OF INDIA THROUGH THE UNDER SECRETARY AND ORS. — Bombay High Court (2017-03-21)
• MR. ARUN CHHOTELAL GHIYA v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-03-21)
• SHRI. SUSHIL NAVAL SANGHVI v. LD. DISTRICT COLLECTOR OF PUNE AND ORS. — Bombay High Court (2017-03-21)
• ARCHANA SINGH v. VISHWARDHAN SINGH — Bombay High Court (2017-03-21)
• SHRI BALKRISHNA SINA SHETTY v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY (STATE EXCISE) AND ORS. — Bombay High Court (2017-03-21)