M.N. GILANI

3,359 recorded High Court judgment(s) · 2011–2013

Courts

Disposal nature

Recent judgments

• THE NEW INDIA ASSURANCE CO. LTD. THR. THE DIVSNL MANAGER v. SMT. CHANDRAKALA WD/O BHIMRAO DHOKE AND ANR — Bombay High Court (2013-01-24)
• VIDARBH IRRIGATION DEVELOPMENT CORPORATION, THROUGH ITS EXECUTIVE ENGINEER, YAVATMAL v. CHAKRADHAR CHAMPATRAO KALE, YAVATMAL AND 2 OTHERS — Bombay High Court (2013-01-24)
• VIDARBHA IRRIGATION DEVELOPMENT CORPORATION, THROUGH ITS EXECUTIVE ENGINEER, YAVATMAL v. KANTILAL SAMIRMAL KOTECHA AND 2 OTHERS — Bombay High Court (2013-01-24)
• STATE OF MAH. THRU THE COLLECTOR and 2 ORS v. GAJANAN SHRIRAM SOLANKE — Bombay High Court (2013-01-24)
• V.I.D.C. THR. ITS EXE. ENGINEER v. SMT. KAMLABAI W/O NARAYAN PAWAR AND ORS — Bombay High Court (2013-01-24)
• THE UNION OF INDIA, GENERAL MANAGER, SOUTH CENTRAL RAILWAY, SECUNDERABAD v. RAMRAO S/O TULSIRAM NAGLE AND ANTOHER — Bombay High Court (2013-01-22)
• STATE OF MAHARASHTRA v. TIKARAM SITARAM THAKARE — Bombay High Court (2013-01-22)
• MAH. STATE ROAD TRANSPORT CORPORATION THR. ITS DIVSNL CONTROLLER v. SMT. SUNITA WD/O AMARDEEP BHAGAT AND ORS — Bombay High Court (2013-01-22)
• THE UNION OF INDIA., THR. THE GEN. MANAGER v. NIRMALABAI RAMKRISHNA CHAUDHARY AND 3 ORS — Bombay High Court (2013-01-22)
• VIDARBHA IRRIGATION DEVP. CORP. THR. EXECUTIVE ENGG., MINOR IRRG. DIVN., CHIKHALI, DIST. BULDHANA. v. SAU. GANGUBAI W/O. SUDAM INKAR and ORS. — Bombay High Court (2013-01-22)