AMIT BORKAR

31 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• MR. DEEPAK BABULAL NAGUPRE v. PRINCIPAL SECRETARY GOVT. OF INDIA AND ORS — Bombay High Court (2025-01-14)
• MR. SUNIL MODI v. THE STATE OF MAHARASHTRA THROUGH ITS CHIEF SECRETARY AND ORS — Bombay High Court (2025-01-09)
• MANSINGH DATTATRAYA PATIL v. THE DIVISIONAL DEPUTY REGISTRAR COOPERATIVE SOCIETY (DAIRY) AND ORS — Bombay High Court (2025-01-09)
• GOPIKISAN RADHAKISAN BAJORIA v. MR. SUNIL MODI AND ORS — Bombay High Court (2025-01-09)
• ANAND VISHNU DHAMODKAR v. CHAITANYA NAGRI SAHAKARI PATH SANSTHA MARYADIT KHED AND ANR — Bombay High Court (2025-01-03)
• ANAND VISHNU DHAMODKAR v. SHIV CHAITANYA NAGRI SAHAKARI PATH SANSTHA MARYADIT KHED AND ORS — Bombay High Court (2025-01-03)
• TULJAI PRATISHTHAN BAHUUDESHIYA SANSTHA THR. ITS SECRETARY AND ORS v. STATE OF MAHARASHTRA THR. ITS SECRETARY AND ORS — Bombay High Court (2024-12-18)
• UNITED BUILDERS ENGINEERS AND GOVERNMENT CONTRACTOR v. STATE OF MAHARASHTRA THR ITS ITS PRINCIPAL SECRETARY MINISTRY OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2024-12-17)
• AJINKYA DATTATRAY SANGITRAO v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-12-14)
• ANVI CONSTRUCTION THROU. ITS PROP ARJUN SANTRAM PATIL v. THE STATE OF MAHARASHTRA THROU. ITS SEC. URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2024-10-22)