H.L. GOKHALE, . R.S. DALVI

195 recorded High Court judgment(s) · 2005–2006

Courts

Disposal nature

Recent judgments

• JYOTIRLING SHIKSHAN PRASARAK MANDAL AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-12-13)
• JYOTIRLING SHIKSHAN PRASARAK MANDAL AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-12-13)
• SUNIL YESHWANT PANDIT v. MAHINDRA and MAHINDRA and ORS. — Bombay High Court (2006-10-18)
• ANANDA DHONDIRAM JAGTAP v. UNION OF INDIA and ORS. — Bombay High Court (2006-09-12)
• KALPATARU BUILDERS (PUNE) AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2006-04-25)
• RAMCHANDRA DATTATRAYA MHALUNGEKAR AND ORS. v. SAYYAD KAMARUNISSA KUTUBEALAM BUKHARI AND ORS. — Bombay High Court (2006-03-22)
• THE STATE OF MAHARASHTRA v. ABDUL HAMID MAHAMAD YUSUF MUKARI D/H RAHIMTULLA ABDUL HAMID MUKARI AND ORS. — Bombay High Court (2006-03-02)
• THE STATE OF MAHARASHTRA AND ORS. v. KASHINATH YASHWANT GAVIT — Bombay High Court (2006-02-07)
• LADY RAMABAI W/O P. PATWARDHAN SINCE DECEASED v. PRANAYA PARASHARAM PATWARDHAN AND ORS. — Bombay High Court (2005-12-23)
• SATISH PRABHAKAR PADHYE v. UNION OF INDIA AND ORS. — Bombay High Court (2005-12-23)