ACTING , N. R. BORKAR

110 recorded High Court judgment(s) · 2020–2020

Courts

Disposal nature

Recent judgments

• KETAN TIRODKAR v. BOARD OF CONTROL FOR CRICKET IN INDIA VIA SECRETARY AND ANR — Bombay High Court (2020-03-20)
• KISHOR TULSHIRAM SAMBHERAO v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2020-03-20)
• VIJAY G KALIA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-03-13)
• VIKRAM VINAY BHAVE AND ANR v. CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS AND 3 ORS. — Bombay High Court (2020-03-13)
• NAVEEN RAMAKANT CHOMAL v. THE STATE OF MAHARASHTRA THROUGH ADDL. CHIEF SECRETARY AND ORS. — Bombay High Court (2020-03-12)
• DEVANG DINESH PARMAR v. COMMISSIONER OF POLICE — Bombay High Court (2020-03-12)
• SINDHU BABAN GULDAGAD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-03-11)
• OM DARYA MAHAL CO-OP. HSG.SOCY.LTD. and ORS. v. STATE OF MAH. and ORS. — Bombay High Court (2020-03-09)
• VITTHAL AMBAJI KHARATMOL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-03-09)
• RASHTRABHASHA MAHASANGH, MUMBAI AND ORS. v. UNION OF INDIA — Bombay High Court (2020-03-09)