B. P. DHARMADHIKARI

26 recorded High Court judgment(s) · 2011–2016

Courts

Disposal nature

Recent judgments

• BHANDARA ZILLA SAHAKARI KRISHI AUDYOGIK SANGH LTD., THR. MANAGER SHRI BHARAT GYANIRAM THAKRE v. THE MAHARASHTRA STATE COOPERATIVE MARKETING FEDERATION LTD. BHANDARA THR. MARKETING OFFICER BHIVGAD — Bombay High Court (2016-10-18)
• SHRI SURESH S/O. BALU RATHOD v. GRAMUDHAR VIDYA PRASARAK SHIKSHAN SANSTHA THR. SECRETARY NAGPUR AND OTHERS — Bombay High Court (2016-10-18)
• RADHESHYAM S/O VISHNU ZALKE AND OTHERS v. THE STATE OF MAHARASHTRA THR. SECRETARY SCHOOL EDUCATION DEPARTMENT, MUMBAI AND ANOTHER — Bombay High Court (2016-10-18)
• HARAKCHAND DEOKARAN LAHOTI v. STATE OF MAHARASHTRA, THROUGH COLLECTOR, BHANDARA AND OTHERS — Bombay High Court (2016-10-18)
• SUSHILADEVI W/O SACHHIDANAND KHATWANI v. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY THR. EXECUTIVE ENGINEER GONDIA AND ANOTHERS — Bombay High Court (2016-10-18)
• NAGSEN GYAN PRASARAK MANDAL, AMRAVATI THROUGH PRESIDENT JANARDHAN GOVINDRAO RAKSHIT, AMRAVATI v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, REVENUE AND FOREST DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2016-10-18)
• KU. PRIYANKA RAMESHRAO SHIRBHATE v. THE DIRECTOR TECHNICAL EDUCATION DIRECTORATE OF TECHNICAL EDUCATION MUMBAI AND ANOTHER — Bombay High Court (2016-10-18)
• SHRI. DADA HARIRAM NANNAWARE v. THE STATE OF MAHARASHTRA THR. SECRETARY DEPT. OF ROAD TRANSPORT MUMBAI AND OTHERS — Bombay High Court (2016-10-18)
• THE STATE IOF MAHARASHTRA THR. SECRETARY PUBLIC HEALTH DEPT. MUMBAI AND ANOTHER v. KISHOR S/O SAHADEORAO BAGDE — Bombay High Court (2016-10-18)
• YAVATMAL ZILLA SAHAKARI SOOT WA KAPAD GIRNI, PUSAD, YAVATMAL THR. LIQUIDATOR, TAH. PUSAD, YAVATMAL v. THE REGIONAL PROVIDENT FUND COMMISSIONER, NAGPUR AND OTHERS — Bombay High Court (2016-10-18)