A.V. NIRGUDE, P.R. BORA

42 recorded High Court judgment(s) · 2014–2015

Courts

Disposal nature

Recent judgments

• THE EXECUTIVE ENGINEER CONSTRUCTION CIVIL MSEDCL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-01-16)
• THE EXECUTIVE ENGINEER CONSTRUCTION CIVIL M.S.E.D.C.L v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-01-16)
• JAVEED AHMED GULAM YAZDANI AND OTHERS v. SUNIL SAYANNA KOTGIRE AND OTHERS — Bombay High Court (2014-06-13)
• VANMALA KASHINATH SWAMI @ VANMALA BALAJI MATHPATI v. THE STATE OF MAH AND ORS — Bombay High Court (2014-06-13)
• THE PRESIDENT, THE SARASWATI VIDYA MANDIR, RAVER AND OTHERS v. MADAN KRISHNAJI SAITWAL AND OTHERS — Bombay High Court (2014-06-12)
• PRABHAKAR AMRUTRAO RATHOD v. THE STATE OF MAHRASHTRA AND ORS — Bombay High Court (2014-06-12)
• YUVRAJ ANNASAHEB AUTE v. THE STATE OF MAH AND ORS — Bombay High Court (2014-06-12)
• SHWETA VIJAY VARMA v. THE DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE NO.2, DHULE AND OTHERS — Bombay High Court (2014-06-12)
• THE CHIEF EXECUTIVE OFFICER, ZP, AHMEDNAGAR AND OTHERS v. MADHAV PIRAJI CHEMTE AND ANOTHER — Bombay High Court (2014-06-12)
• SUREKHA SUDHAKAR BHOSREKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-06-12)