AMIT BORKAR, KAMAL KHATA

23 recorded High Court judgment(s) · 2023–2023

Courts

Disposal nature

Recent judgments

• ROSHANA SANJAY GODSE AND ANR v. THE DIVISIONAL COMMISSIONER PUNE DIVISION AND ORS — Bombay High Court (2023-05-12)
• SHOBHA DEEPAK BADEKAR v. THE DIVISIONAL COMMISSIONER PUNE DIVISION AND ORS — Bombay High Court (2023-05-12)
• RAMZAN NOORMOHAMMAD SHAIKH AND ORS v. STATE OF MAHA. THR. SEC. URBAN DEVELOPMENT DETP. AND ORS — Bombay High Court (2023-05-12)
• CHINTAMANI PROJECTS LTD. v. THE STATE OF MAHARASHTRA THR ITS SECRETARY AND ORS — Bombay High Court (2023-05-12)
• RANGRAO DATTU PATIL v. STATE OF MAHA. THR. SEC. SCHOOL EDUCATION AND SPORTS DEPT. AND ORS — Bombay High Court (2023-05-12)
• SHRIPATI PAMU AND ORS v. STATE OF MAHA. THR. RUBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2023-05-12)
• ALKA VILAS SHINDE AND ORS v. UNION OF INDIA THR. MINISTRY OF RAILWAYS AND ORS — Bombay High Court (2023-05-12)
• SHOBHA DEEPAK BADEKAR v. THE DIVISIONAL COMMISSIONER PUNE DIVISION AND ORS — Bombay High Court (2023-05-12)
• PRADEEP DILIP GAIKWAD AND ORS v. SLUM REHABILLITAITON AUTHORITY AND ORS — Bombay High Court (2023-05-12)
• NILLIPARAMBILKARAPPAN BHUPESHBABU v. THE STATE OF MAHARASHTRA THR THE OFFICER OF GOVERNMENT PLEADER AND ORS — Bombay High Court (2023-05-12)