G.S. GODBOLE

239 recorded High Court judgment(s) · 2011–2012

Courts

Disposal nature

Recent judgments

• VAISHAL SUBHASHRAO YADAV v. MUNCIPAL COUNCIL LATR AND ORS — Bombay High Court (2012-05-10)
• ABDUL HAMID PATEL and ANR. v. STATE OF MAHARASTRA and ORS. — Bombay High Court (2012-02-09)
• ALAKNANDA CEMENT PVCT. LTD. AND ANR v. ULTRATECH CEMENT LTD — Bombay High Court (2011-11-18)
• P A INAMDAR AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-23)
• MAYA NAGAR ACHANAK CO-OPERATIVE HOUSING SOCIETY AND 2 ORS. v. UNION OF INDIA AND 4 ORS. — Bombay High Court (2011-08-17)
• DURGAMATA CO-OPERATIVE HOUSING SOCIETY LTD. AND 2 ORS. v. UNION OF INDIA AND 4 ORS. — Bombay High Court (2011-08-17)
• JAWAHAR EDUCATION SOCIETYES A.C.PATIL COLLEGE OF ENGINEERING v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-12)
• ST. WILFREDS EDUCATION SOCIETY AND ANR. v. DIRECTORATE OF TECHNICAL EDUCATION AND 3 ORS. — Bombay High Court (2011-08-12)
• SHRI R.R. TRIPATHI v. UNION OF INDIA, NEW DELHI AND ORS. — Bombay High Court (2011-08-11)
• JOSHI SHIVSHANKER JATASHANKAR v. THE STATE OF MAHARASHTRA AND ORS. AND SAI CHHAYA GHATKOPAR SRA CO-OP. HSG. SOCIETY — Bombay High Court (2011-08-09)