G.S. PATEL, M. G. SEWLIKAR

42 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• SMT. DHUN JIMMI UMRIGAR SINCE DECD THR HIS LEGAL HEIRS v. THE ASST. CONSERVATOR OF FORESTS AND ORS. — Bombay High Court (2022-06-14)
• KHAN AND CO INFRA PROJECTS PVT. LTD.(KHAN GROUP) THR. ITS DIRECTOR MR. SHAMS JAVED KHAN) v. MEET S/O PRAKASH UDANI (SOLE PROPRIETOR M/S.TRISHUL ENTERPRISES) — Bombay High Court (2022-06-14)
• THE PRINCIPAL, WILLINGDON COLLEGE OF DECCAN EDUCATION SOCIETY, PUNE, SANGLI AND ORS v. THE GOVERNMENT OF MAHARASHTRA THR. THE COLLECTOR, SANGLI AND ORS — Bombay High Court (2022-06-10)
• THE PRINCIPAL, WILLINGDON COLLEGE OF DECCAN EDUCATION SOCIETY, PUNE, SANGLI AND ORS v. THE GOVERNMENT OF MAHARASHTRA THR. THE COLLECTOR, SANGLI AND ORS — Bombay High Court (2022-06-10)
• DILEEP NEVATIA v. ARKAY HOLDING LTD 4 ORS. — Bombay High Court (2022-06-10)
• IA/514/2020 of PRESIDENT, SAMAJIK SANSKRUTIK CONGRESS, MAHARASHTRA AND ORS Vs — Bombay High Court (2022-06-09)
• DHIRAJLAL RAISHI CHHEDA AND ANR v. MUKESH RAISHI CHHEDA AND 3 ORS — Bombay High Court (2022-06-09)
• MUKESH VISHWAS SANDE v. KOLHAPUR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2022-06-09)
• SHRI APPASO PARISA AINAPURE (SINCE DECEASD) THR. LRS. v. BURANUDDIN SIRAJ PATIL ( SINCE DECEASED) 1 SHRI BABAN BURUDDIN PATIL AND ORS. — Bombay High Court (2022-06-09)
• DHIRAJLAL RAISHI CHHEDA AND ANR v. MUKESH RAISHI CHHEDA AND 3 ORS — Bombay High Court (2022-06-09)