G. S. KULKARNI, SHANTANU S. KEMKAR

409 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• INDIAN CORK MILLS PVT.LTD. v. THE STATE OF MAHARASHTRA AND 3 ORS. AND TARABAI NAGAR VIKAS CO-OPERATIVE HOUSING SOC (APPLICANT) — Bombay High Court (2018-06-13)
• INDIAN CORK MILLS PVT.LTD. v. THE STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2018-06-13)
• ALISAB S/O HASANSAB PATEL @ PENDHARI THROUGH 1A) HUSENSAB A.PENDHARI (LEGAL HEIR) AND 2 ORS. v. STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2018-05-02)
• RAVINDRANATH V. SHETTY AND ANR. v. RADHEYSHYAM GANESHNARAYAN SODHANI — Bombay High Court (2018-05-02)
• SUGATI BEACH RESORT PVT. LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2017-12-22)
• SUGATI BEACH RESORT PVT. LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2017-12-22)
• RAMESH G SURVE AND 2 ORS v. M/S. SAMARTH ERECTORS AND DEVELOPERS AND ANR (RESP) AND ANDHERI CHAYA SRA CHS LTD(APPLICANT) — Bombay High Court (2017-12-08)
• ANJALI DINKAR DATAR v. THE COMMISSIONER , PUNE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2017-12-08)
• R. K. SHARMA AND 15 ORS. v. THE CENTRAL BOARD OF FILM CERTIFICATION AND ANR. — Bombay High Court (2017-12-07)
• DANIEL LAMUVEL NAIDU v. THE DY. COLLECTOR (ENC. AND REM.) COMPETENT AUTHORITY, CHEMBUR AND 3 ORS. — Bombay High Court (2017-12-07)