G. S. KULKARNI, V.M. KANADE

169 recorded High Court judgment(s) · 2013–2015

Courts

Bombay High Court

169

DISPOSED OFF	109
DISMISSED	22
(unspecified)	12
WITHDRAWN	10
Disposed Off	7
TRANSFERED TO APPELLATE SIDE	3
JUDGEMENT	2
Allowed	2

SAMADHAN SHIVAJI PAWAR v. NASHIK DISTRICT MARATHA VIDYA PRASARAK SAMAJ, THROUGH SECRETARY AND ORS — Bombay High Court (2015-04-13)
MR. SINGH SANJAY SHYAMDEO v. ABHYUDAYA CO-OPERATIVE BANK LTD. — Bombay High Court (2015-04-13)
SMT. JULLIE AMITABH PAREKH AND ORS v. RELIANCE ASSET RECONSTRUCTION COMPANY LTD AND ORS. — Bombay High Court (2015-04-13)
UNION OF INDIA AND 3 OTHERS v. PARMINDER KAUR — Bombay High Court (2015-04-13)
MR. PLATO ANTHONY NORONHA v. THE MANAGING DIRECTORS AND ANOTHER — Bombay High Court (2015-04-13)
M/S TATA SONS LTD. v. ASOK CHATTERJEE — Bombay High Court (2015-04-13)
UNION OF INDIA AND ANR. v. D.R. GUPTA — Bombay High Court (2015-04-13)
M/S. PRABHU HIRA SHIPPING LTD. AND ANOTHER v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2015-04-13)
GANGADHAR PUJALRI v. BRIHANMUMBAI MAHANAGARPALIKA AND ANR.4 ORS. — Bombay High Court (2015-04-13)
KETAN LAKHANI AND 4 OTHERS. v. BANK OF BARODA AND 1 ANR. — Bombay High Court (2015-04-13)