ACTING , K.K. TATED

24 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA, THROUGH SECRETARY, MEDICAL EDUCATION AND DURGS DEPT AND ORS v. DR. KIRAN ARUN BENDALE — Bombay High Court (2012-12-21)
• ALI AHMED RAMZAN ALI CHOWDHARY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-12-21)
• ALI AHMED RAMZAN ALI CHOWDHARY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-12-21)
• MR. AKSHAY SAMARTH SOLANKI v. MAHARASHTRA PUBLIC SERVICE COMMISSION, THROUGH CHAIRMAN / SECRETARY AND ORS — Bombay High Court (2012-12-20)
• MRS. MADHURI NITIN NIKAM AND ORS. v. SHRI. SANJAY JAGANNATH KAHNADAARE, THROUGH COMMISSIONER(NASHIK MUNICIPAL CORPORATION) AND ORS. — Bombay High Court (2012-12-20)
• R.K. EDUCATIONAL FOUNDATION AND ANR. v. THE SENIOR INSPECTOR OF POLICE AND 3 ORS. — Bombay High Court (2012-12-20)
• SHANTARAM JAGDEVRAO NIKAM, v. AGRICULTURAL PRODUCTS MARKET COMITTEE, SATARA AND ORS — Bombay High Court (2012-12-19)
• SHAILESH DEENDAYAL SHARMA v. UNION OF INDIA — Bombay High Court (2012-12-19)
• SHANTARAM JAGDEVRAO NIKAM, v. AGRICULTURAL PRODUCTS MARKET COMITTEE, SATARA AND ORS — Bombay High Court (2012-12-19)
• RASHTRIYA MAZDOOR GOKULDHAM WELFARE ASSOCIATION AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-12-19)