H. BHATIA, A.P. SHAH

20 recorded High Court judgment(s) · 2005–2005

Courts

Disposal nature

Recent judgments

• SHIVJYOTI SAHKARI PATEPEDHI MARYADIT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-11)
• YASHWANT SOMA KOM. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-11)
• GANGADHAR SAMPATRAO MANDALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-11)
• NASIR IQBAL S/O.SAIYYAD NABI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-11)
• SADA LADU RAUL AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-07-11)
• VASANTRAO NAIK BHATKYA VIMUKTA JAMATI SAHAKARI SOOT GIRNI LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-11)
• VASANTRAO NAIK BHATKYA VIMUKTA JAMATI SAHAKARI SOOT GIRNI LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-11)
• MUNNURAM JHAGRURAM v. UNION OF INDIA AND ANR. — Bombay High Court (2005-07-11)
• KAUSTUBH RAJENDRA BHOBOO v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-08)
• ANGAD WAMANRAO NALAVADE v. THE COLLECTOR AND ORS. — Bombay High Court (2005-07-08)