G. S. KULKARNI, A.S. OKA

613 recorded High Court judgment(s) · 2014–2017

Courts

Disposal nature

Recent judgments

• SHRI. ANKUSH BHUJANGRAO HOTKAR v. THE SECRETARY, HOME DEPARTMENT AND ANR — Bombay High Court (2017-03-23)
• MRS. BHARTI BHAUSAHEB AHER v. MR. BHAUSAHEB KAUTIK AHER — Bombay High Court (2017-01-06)
• SHRI. ANKUSH BHUJANGRAO HOTKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-12-20)
• AMAR INDUSTRIAL ESTATE PREMISES CO OPERATIVE SOCIETY LTD v. DISTRICT DEPUTY REGISTRAR OF CO OPERATIVE SOCIETIES (3) MUMBAI AND 8 OTHERS S — Bombay High Court (2016-12-20)
• UMAKANT BABURAO CHAVARE v. THE STATE OF MAHARASHTRA AND 3 OTHERS — Bombay High Court (2016-12-20)
• SHRI. ANKUSH BHUJANGRAO HOTKAR v. THE SECRETARY, HOME DEPARTMENT, MANTRALAYA and ANOTHER — Bombay High Court (2016-12-20)
• NSEL INVESTOR FORM AND ANR. v. SECURITIES AND EXCHANGE BOARD OF INDIA AND 10 ORS. — Bombay High Court (2016-12-20)
• AMBEDKAR NAGAR RAHIWASI ZOPADPATTI SANGH v. MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY AND 4 ORS — Bombay High Court (2016-12-20)
• M/S GANGAPUR SAHAKARI SAKHAR KARKHANA LIMITED, v. THE MAHARASHRA STATE CO-OPERATIVE BANK LTD. — Bombay High Court (2016-12-20)
• AFSAR AHMED SIDDEQUE v. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD., AND ANR. — Bombay High Court (2016-12-20)