K.K. TATED, A.S. OKA

240 recorded High Court judgment(s) · 2012–2014

Courts

Disposal nature

Recent judgments

• SHRI UTHRESHWAR BALIRAM JADHAV v. JIVHALA APANGAMATI VIKAS SANSTHA AND ANR — Bombay High Court (2014-01-21)
• SHRI UTHRESHWAR BALIRAM JADHAV v. JIVHALA APANGAMATI VIKAS SANSTHA AND ANR — Bombay High Court (2014-01-21)
• MOHAMMED IQBAL CHUNAWALA AND ORS. v. SHAIKH ABDUL KHALICK AND ORS. — Bombay High Court (2013-12-09)
• CAP. ZIAUDDIN HAKIM AND OTHERS v. SHAIKH ABDUL KHALIKC and ANR. — Bombay High Court (2013-07-05)
• M/S. SHREE KUBER BHANDAR TOURS AND TRAVELS AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-06-20)
• MRS. LENA GAJJAR v. UNION OF INDIA, THROUGH LEGAL DEPT — Bombay High Court (2013-04-18)
• CHENNAI NETWORK INFRASTRUCUTRE LTD AND ANR v. BHIWANDI NIJAMPUR MUNICIPAL CORPORATION, BHIWANDI AND ANR — Bombay High Court (2013-03-19)
• USHA RAM NAKHATE @ USHA NARAYAN KAMANT v. KALYAN DOMBIVALI MUNICIPAL CORPORATION AND ORS — Bombay High Court (2013-03-08)
• THE STATE OF MAHARASHTRA AND ORS. v. LAXMAN NANA KALE (DECD.)BY LRS.- MADHUKAR LAXMAN KALE AND ORS. — Bombay High Court (2013-03-08)
• VAIDEHI AKASH HOUSING PVT.LTD. v. MUNICIPAL CORPORATION OF GREATER BOMBAY AND 5 ORS. — Bombay High Court (2013-03-08)