C.V. BHADANG, . VASANTI A. NAIK

762 recorded High Court judgment(s) · 2015–2015

Courts

Disposal nature

Recent judgments

• ABDUL HAMEED ABDUL KAHLIQUE AND ANR. v. THE MALEGAON MUNICIPAL CORPORATION MALEGAON, THROUGH THE COMMISSIONER, MALEGAON — Bombay High Court (2015-03-09)
• OMPRAKASH RAMDEV PANWAR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-03-05)
• HARSHAL MILIND BACHHAV v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, SOCIAL WELFARE DEPT. AND ORS. — Bombay High Court (2015-03-05)
• ALDEL EDUCATION TRUSTS v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATIONS (AICTE) AND ORS. — Bombay High Court (2015-03-05)
• DNYANDEV BALA MAHADIK v. NARAYANRAO @ HIMATRAO NANASAHEB MANE-DESHMUKH — Bombay High Court (2015-03-05)
• JAHIRAM RAJARAM MAHALE v. STATE OF MAHARASHTRA THROUGH SECRETARY AND ANR — Bombay High Court (2015-03-05)
• SAMAJWADI PARTY (SOLAPUR ZILLA GRAMIN) THROUGH THE PRESIDENT SHRI SARJERAO R. JADHAV v. THE EDUCATION OFFICER (SECONDARY), ZILLA PARISHAD AND ORS — Bombay High Court (2015-03-05)
• YOGESHVAR LAXMAN VALVI v. STATE OF MAHARASHTRA THROUGH SECRETARY AND ANR — Bombay High Court (2015-03-05)
• THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ANR v. SMT. PRAMILA VISHRAM THAKAR AND ORS — Bombay High Court (2015-03-05)
• SHRI. SHIVGONDA RAMGONDA PATIL v. MOHAN SHIVRAM VASKAR (PAP) AND ORS — Bombay High Court (2015-03-05)