A.S. OKA, S.C. GUPTE

372 recorded High Court judgment(s) · 2013–2018

Courts

Disposal nature

Recent judgments

• KIRAN PARSHURAM SOKANDE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-06-29)
• HARESH M. JAGTIANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-05-06)
• SHRI. PRAKASH VASUDEO DEODHAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2015-12-18)
• SHRI DATTATRAY MASU KHORATE, PROP. DAILY VISION VARTA AND ORS. v. BANK OF INDIA AND ORS. — Bombay High Court (2015-12-18)
• THE MUNICIPAL CORPORATION FOR CITY OF PUNE THROUGH MUNICIPL COMMISSIONER v. SHRI SUNIL EKNATH KOTE AND ORS. — Bombay High Court (2015-12-17)
• VIKRANT CHANDRAHAS TAWADE v. THE MUNICIPAL CORPORATION CITY OF THANE THROUGH COMMISSIONER AND ORS — Bombay High Court (2015-12-16)
• RAMCHANDRA VISHWANATH PATIL v. STATE OF MAHARASHTRA THROUGH COLLECTOR, SOLAPUR AND ORS — Bombay High Court (2015-12-10)
• NORTH GOA DISTRICT ADVOCATES ASSOCIATION AND ORS. v. THE HIGH COURT OF BOMBAY AND GOA THROUGH THE REGISTRAR GENERAL AND ORS. — Bombay High Court (2015-12-09)
• KARGIL NAGAR RAHIVASHI SANGH THROUGH ITS PRESIDENT MR. ANIL V. ROTE AND SECRETARY GANESH N. KAMBLE v. VASAI VIRAR CITY MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2015-12-09)
• MARUTI ANANDA JANGAM (SWAMI) AND ORS. v. THE REVENUE MINISTER AND ORS. — Bombay High Court (2015-12-09)