B.P. COLABAWALLA, B.P. DHARMADHIKARI

36 recorded High Court judgment(s) · 2014–2017

Courts

Disposal nature

Recent judgments

• VILAS SHIVAJI KSHIRSAGAR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, SOCIAL JUSTICE DEPT. AND ORS. — Bombay High Court (2017-02-15)
• MRS. SWATI DADASAHEB KHILARE v. SAVITRIBAI PHULE PUNE UNIVERSITY AND ORS. — Bombay High Court (2017-02-15)
• SHIVAJI KAMU KSHIRSAGAR v. STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2017-02-15)
• VILAS SHIVAJI KSHIRSAGAR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, SOCIAL JUSTICE DEPT. AND ORS. — Bombay High Court (2017-02-15)
• SHIVAJI KAMU KSHIRSAGAR v. STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2017-02-15)
• MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. SECURITY GUARDS BOARD FOR GREATER MUMBAI AND THANE DISTRICT AND ORS — Bombay High Court (2017-02-10)
• MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. SECURITY GUARDS BOARD OF GREATER MUMBAI AND ORS. — Bombay High Court (2017-02-10)
• RASHTRIYA SHRAMIK SANGHTAN AND SURAKSHA RAKSHAK UNION, MAHARASHTRA v. SECURITY GUARDS BOARD FOR GREATER MUMBAI AND THANE DISTRICT AND ORS. — Bombay High Court (2017-02-10)
• JAI MAHARASHTRA SURAKSHA RAKSHAK AND GENERAL KAMGAR SANGHATANA v. SECURITY GUARDS BOARD FOR GREATER MUMBAI AND THANE DISTRICT AND ANR. — Bombay High Court (2017-02-10)
• MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. SECURITY GUARDS BOARD FOR GREATER MUMBAI AND THANE DISTRICT AND ORS — Bombay High Court (2017-02-10)