H.L. GOKHALE, . S.R. DONGAONKAR

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

Courts

Disposal nature

Recent judgments

• D.N.INGALE. v. STATE OF MAH. — Bombay High Court (2006-05-02)
• P.B.RAM. v. STATE OF MAH.AND ORS. — Bombay High Court (2006-05-02)
• DAULAPPA N. INGALE v. THE STATE OF MAHARASHTRA and ORS — Bombay High Court (2006-05-02)
• CHANDRU D. KEWALRAMANI AND ANR. v. JUHU KISHANK CO-OP. HSG. SOC. LTD. AND 7 ORS. — Bombay High Court (2006-05-02)
• NIGEL CURZAI and ORS. v. THE UNION OF INDIA and ORS. — Bombay High Court (2006-04-28)
• SHIVYOG CO-OP. HSG. SOC. v. MUNICIPAL CORPN. OF GR. MUMBAI AND 4 ORS. — Bombay High Court (2006-04-28)
• DARSHAN RESIDENT WELFARE ASSOCIATION v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-28)
• BHASKAR DHONDU SAGVEKAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-26)
• VIJAY KANUGA v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND AREA DEVELOPMENT AUTHORITY (MHADA) AND 4 OR — Bombay High Court (2006-04-25)
• RANDHIR SINGH BHALLA v. SPECIAL LAND ACQUISITION OFFICE and ANR. and JAGJIVAN M. TANNA and ANR. — Bombay High Court (2006-04-24)