G. S. KULKARNI, RAJESH S. PATIL

58 recorded High Court judgment(s) · 2023–2023

Courts

Disposal nature

Recent judgments

• KOTAK MAHINDRA BANK LTD THR ITS AUTHORISED REPRESENTATIVE v. THE STATE OF MAHARASHTRA THR THE DISTRICT MAGISTRATE AND ORS — Bombay High Court (2023-08-30)
• M/S. BOMBAY DISTRIBUTORS v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-08-04)
• RIMI PROFILES v. COMMISSIONER OF CGST AND CENTRAL EXCISE — Bombay High Court (2023-07-21)
• SHRI ABDUL AZIZ AHMED ANSARI v. THE UNION OF INDIA and ANR. — Bombay High Court (2023-07-21)
• VANDANA DISTILIERIES PVT. LTD. v. STATE OF MAHARSHTRA and ORS — Bombay High Court (2023-06-16)
• KAILASH CHHAYA CO-OP HSG.SOC.LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-06-16)
• HONEYWELL AUTOMATION INDIA LTD. v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-06-16)
• OMPRAKASH NAGOJA v. RANGER FOREST OFFICER AND ORS. — Bombay High Court (2023-06-16)
• HIL (INDIA) LTD. v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-06-16)
• HONEYWELL AUTOMATION INDIA LTD. v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-06-16)