K.K. TATED, ABHAY AHUJA

46 recorded High Court judgment(s) · 2020–2022

Courts

Disposal nature

Recent judgments

• KALWA MUKUND EMPLOYEES UNION v. STATE OF MAHARASHTRA THRU THE CHIEF SECRETARY AND ANR — Bombay High Court (2022-07-01)
• MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS v. INCLINE REALTY PVT. LTD. AND ANR — Bombay High Court (2021-07-16)
• PRALHAD YASHAWANT MATALE AND ORS v. AKHTAR HASHIM SHAIKH AND ORS — Bombay High Court (2021-05-13)
• JAY SANDEEP GORE v. STATE OF MAHARASHTRA THRU THE PRIN. SECRETARY, PUBLIC HEALTH DEPT. — Bombay High Court (2021-05-11)
• MONISH CHINTAMAN PATIL v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY — Bombay High Court (2021-05-11)
• RAMKRUSHNA SUDAM UGHADE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-05-11)
• MR. NANA LAXMAN BHOPI AND ORS v. THE STATE OF MAHARASHTRA THROU THE SECRETARY AND ORS — Bombay High Court (2021-03-25)
• ISHWAR DHAMDHERE SINCE DECED THROUGH LR SUBHAS ISHWAR DHAMDHERE v. THE DEPUTY COLLECTOR RESETTLEMENT PUNE DISTRICT, PUNE AND ORS — Bombay High Court (2021-03-25)
• MR. SUNIL NAMDEO PATIL AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2021-03-25)
• MR. TUSHAR BALU MANDAVKAR AND ORS v. THE STATE OF MAHARASH THROU THE SECRETARY AND ORS — Bombay High Court (2021-03-25)