C.V. BHADANG, A.S. OKA

871 recorded High Court judgment(s) · 2015–2017

Courts

Disposal nature

Recent judgments

• GUJRAT INFOTECH LTD. v. STATE OF MAHARASHTRA THROUGH SECRETARY OF GENERAL ADMN. DEPT. AND ORS. — Bombay High Court (2017-05-04)
• GUJRAT INFOTECH LTD. v. STATE OF MAHARASHTRA THROUGH SECRETARY OF GENERAL ADMN. DEPT. AND ORS. — Bombay High Court (2017-05-04)
• GUJRAT INFOTECH LTD. v. STATE OF MAHARASHTRA THROUGH SECRETARY OF GENERAL ADMN. DEPT. AND ORS. — Bombay High Court (2017-05-04)
• GUJRAT INFOTECH LTD. v. STATE OF MAHARASHTRA THROUGH SECRETARY OF GENERAL ADMN. DEPT. AND ORS. — Bombay High Court (2017-05-04)
• SHRI. RAGHUNATH SUDAM DABHADE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, MINISTRY OF URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2016-07-13)
• SHRI. SHANKAR ARJUN DABHADE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, MINISTRY OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2016-07-13)
• ASWINI ASHOK BHOSALE v. SHRI ASHOK NARSINGRAO BHOSALE and OTHERS — Bombay High Court (2016-07-13)
• HAMIDIA MISTRY AND ANR. v. MUNCIPAL CORPORATION OF GREATER MUMBAI AND ANR. — Bombay High Court (2016-07-13)
• MANSI MOHAN CHANDARKAR v. MOHAN VISHNU CHANDARKAR — Bombay High Court (2016-07-13)
• ASWINI ASHOK BHOSALE v. SHRI ASHOK NARSINGRAO BHOSALE and OTHERS — Bombay High Court (2016-07-13)