D.Y. CHANDRACHUD, . R.P. SONDURBALDOTA

32 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• THE KOPARI BACHAV SAMITEE AND ORS. v. STATE OF MAHARSHTRA AND ANR. — Bombay High Court (2010-09-17)
• HARSHAD GAWADE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-09-17)
• HARSHAD GAWADE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-09-17)
• SHETKARI KRUTI SAMITEE, BHAVANINAGAR AND ANR. v. SHREE CHATRAPATI SAHAKARI SAKHAR KARKHANA LTD. AND ROS. — Bombay High Court (2010-09-16)
• BHAGATRAJ G. AHUJA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-09-16)
• BABAN VITHAL MANDE v. THE UNION OF INDIA AND ORS. — Bombay High Court (2010-09-16)
• SHRI VITTHAL SAHAKARI SAKHAR KARKHANA LTD. v. THE COLLECTOR, SOLAPUR AND ORS. — Bombay High Court (2010-09-08)
• DHARMARAJ LAZXMAN NALAWADE AND ORS. v. THE COLLECTOR SOLAPUR AND ORS. — Bombay High Court (2010-09-08)
• SHITAL NEEL SHAH AND ANR. v. THE CENTRAL ADOPTION RESOURCE AGENCY AND ANR. — Bombay High Court (2010-09-08)
• RAMHARI ANANT RANDIVE AND ORS. v. THE COLLECTOR SOLAPUR AND ORS. — Bombay High Court (2010-09-08)