A.S. OKA, H.L. GOKHALE

104 recorded High Court judgment(s) · 2006–2006

Courts

Disposal nature

Recent judgments

• MUNICIPAL CORPN. OF GR. MUMBAI AND 2 ORS. v. THE INDIAN INDUSTRIAL CO. — Bombay High Court (2006-12-07)
• RAMASWAMI KRISHNAN v. LIFE INSURANCE CORPORATION OF INDIA AND 3 ORS. — Bombay High Court (2006-09-20)
• AWADHESH VASISTHA TIWARI AND 18 ORS. v. CHIEF EXECUTIVE OFFICER AND 5 ORS. — Bombay High Court (2006-04-26)
• INDIRAKRUPA SAHAKARI GRIHNIRMAN SANSTHA v. THE ADDL. COLLECTOR (ENCROACHMENT AND REMOVAL) AND ORS. — Bombay High Court (2006-04-26)
• THE STATE OF MAHARASHTRA and ORS. v. CHADRAKANT ARJUNRAO SARODE — Bombay High Court (2006-04-18)
• THE STATE OF MAHARASHTRA and ORS. v. CHADRAKANT ARJUNRAO SARODE — Bombay High Court (2006-04-18)
• PRAVIN SEN OF GOVIND KOLBAR. v. B.M.C. OF GR. BOMBAY AND ORS. — Bombay High Court (2006-03-14)
• PRAVIN G. KALBHOR v. MUNICIPAL CORPN. OF GR. MUMBAI AND ANR. — Bombay High Court (2006-03-03)
• THE PRINCIPAL, GOVERNMENT LAW COLLEGE MUMBAI v. MERAJKHAN MEHBOOBKHAN PATHAN AND ORS. — Bombay High Court (2006-03-03)
• SAYED ZIA AMIR MOHIDDIN v. THE VICE-CHANCELLOR AND 3 ORS. — Bombay High Court (2006-03-03)