A.S. OKA, V.L. ACHLIYA

354 recorded High Court judgment(s) · 2015–2015

Courts

Disposal nature

Recent judgments

• HINDUSTAN DISTILLERIES v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2015-12-22)
• BHAGWAT J. PANDIT v. MUN.CORPN.OF GR.BOMBAY and ORS. — Bombay High Court (2015-12-22)
• THE STATE OF MAHARASHTRA AND ORS. v. TORQUE PHARMACEUTICALS PRIVATE LIMITED — Bombay High Court (2015-12-14)
• INDRAJEET KASHINATH JAISWAL v. STATE OF MAHARASHTRA, THROUGH MINISTER FOR REVENUE AND FOREST DEPT AND ORS — Bombay High Court (2015-11-21)
• MR. VILAS GOPAL DALAVI v. THE BRANCH MANAGER, ABHUDAYA CO-OPERATIVE BANK AND ORS. — Bombay High Court (2015-10-30)
• SHRI. VITTHAL SHRIPATRAO LADKAT v. THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2015-10-30)
• RAMNATH HIRAMAN SHINDE AND ANR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS — Bombay High Court (2015-10-30)
• PRABHAKAR YESHWANT BIRWATKAR AND ANR v. MR. SANJAY BHATIA, THE MANAGING DIRECTOR AND ORS — Bombay High Court (2015-10-30)
• RAJGONDA ANNA PATIL v. THE COLLECTOR, KOLHAPUR AND ORS — Bombay High Court (2015-10-30)
• SAMAJ PRERNA MANDAL AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-10-30)