C.V. BHADANG, V.M. KANADE

160 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• ASHRAY FOUNDATION v. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION LTD. — Bombay High Court (2017-05-05)
• NIMBUS COMMUNICATIONS LIMITED v. STATE BANK OF HYDERABAD — Bombay High Court (2017-05-05)
• UMANATH BAbU SHETTYSINCE DECEASED 1.YASHODA SUNDAR SHETTY and 5 ORS. v. THE MUNICIPAL CORPN. OF GR. MUMBAI AND ANR. — Bombay High Court (2017-05-05)
• VASANT GHANSHYAM TELI v. THE COLLECTOR OF THANE AND ORS. — Bombay High Court (2017-05-04)
• ANUH PHARMA LTD. v. STATE OF MAHARSHTRA AND ORS. — Bombay High Court (2017-05-04)
• NARENDRA HIRAWAT AND CO. v. ALUMBRA ENTERTAINMENT AND MEDIA PVT. LTD. AND 8 ORS — Bombay High Court (2017-05-04)
• SARLA TILOK AGARWAL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-05-03)
• JSW STEEL COATED PRODUCTS LTD. v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY, ENVIRONMENT DEPT. AND ORS. — Bombay High Court (2017-05-02)
• MR. BHARAT ASHOK PAWAR v. MRS. SHRAVANI BHARAT PAWAR — Bombay High Court (2017-05-02)
• PRATYUSH PRIYADARSHI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-05-02)