H.L. GOKHALE, A.S. OKA

99 recorded High Court judgment(s) · 2006–2006

Courts

Disposal nature

Recent judgments

• RAMASHWAMI KRISHNAN v. LIFE INSURANCE CORPORATION OF INDIA AND UNION OF INDIA — Bombay High Court (2006-09-20)
• OM SAI DARSHAN CO-OP. HSG. SOC. AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-26)
• THE GNESH BANK OF KURUNDWAD LTD AND 5 ORS. . v. THE UNION OF INDIA AND 4 ORS. — Bombay High Court (2006-04-05)
• THE INDIAN INDUSTRIAL CO. v. MUNICIPAL CORPN. OF GR. BOMBAY AND 3 ORS. — Bombay High Court (2006-03-03)
• DEEPAK RAO v. SLUM REHABILATION AUTHORITY AND ANR. — Bombay High Court (2006-03-02)
• S. V. MHATRE and ORS. v. UNION OF INDIA and ORS. — Bombay High Court (2006-03-02)
• UNION OF INDIA AND ORS. v. P. S. PANWAR — Bombay High Court (2006-03-02)
• VISHWAMBHAR KAMBLE v. CHIEF EXECUTIVE OFFICER, R. B. I. AND ORS. — Bombay High Court (2006-03-02)
• MUTHUMARIAMMAN RAHIVASHI SANGAM AND ANR. v. STATE OF MAHARASHTRA AND 7 ORS. — Bombay High Court (2006-03-02)
• BATUL HOUSE RAHIVASHI SANGH v. BRIHANMUMBAI MUNICIPAL CORPN. AND ORS. — Bombay High Court (2006-03-01)