G.S. PATEL, SHIVKUMAR DIGE

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

Courts

Disposal nature

Recent judgments

• SOUTH DELHI MUNICIPAL CORPORATION THR ITS COMMISSIONER AND ORS v. MEP INFRASTRUCTURE DEVELOPERS LTD. AND ANR — Bombay High Court (2023-02-01)
• MEP INFRASTRUCTURE DEVELOPERS LTD. AND ANR v. SOUTH DELHI MUNICIPAL CORPORATION THR ITS COMMISSIONER AND ORS — Bombay High Court (2023-02-01)
• NIKHIL A. CHATURVEDI v. STATE OF MAHARASHTRA AND 3 OTHERS — Bombay High Court (2023-01-24)
• SMT. BALBIR KAUR H. BHINDER THRU POA MR. CHANDRAKANT M PAREKH v. THE COLLECTOR DADRA AND NAGAR HAVELI AT SILVASSA — Bombay High Court (2023-01-24)
• ABHIJIT PRADEEP GHATAK v. UNION OF INDIA AND ANR — Bombay High Court (2023-01-24)
• PUNIT AGARWAL v. RESERVE BANK OF INDIA AND 4 ORS. — Bombay High Court (2023-01-23)
• DINESH BHUJANGRAO THAKARE v. INDIAN MEDICAL ASSOCIATION MAHARASHTRA BRANCH AND ORS — Bombay High Court (2023-01-23)
• MS. JYOTHI JOSE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-01-23)
• SHRI. NITIN RAGHUNATH BHOIR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-01-23)
• KHADIJA WIFE OF ABDUL REHAMAN BHOIRA v. MUNICIPAL CORPORATION OF GREATER MUMBAI — Bombay High Court (2023-01-20)