M.S. SONAK, V.M. KANADE

562 recorded High Court judgment(s) · 2007–2017

Courts

Disposal nature

Recent judgments

• ARUN KISHANDAS CHHABRIA v. NIRMALA KISHANDAS CHHABRIA AND 4 ORS. — Bombay High Court (2017-06-13)
• THE BOMBAY ENVIRONMENT ACTION GROUP AND ANR v. STATE OF MAHARASHTRA AND 19 ORS AND MUMBAI METRO RAIL CORPORATION LTD (APPLICANT) — Bombay High Court (2017-06-13)
• SHRI SAI LEELA APT. LTD. THROUGH CHAIRMAN/SECRETARY AND ANR v. VASAI VIRAR MUNICIPAL CORPORATION — Bombay High Court (2017-06-13)
• VED TEXTILES PVT LTD. v. SANGLI URBAN CO-OPERATIVE BANK LTD. AND ANR. — Bombay High Court (2017-06-13)
• VED TEXTILES PVT LTD. v. SANGLI URBAN CO-OPERATIVE BANK LTD. AND ANR. — Bombay High Court (2017-06-13)
• THE STATE OF MAHARASHTRA AND ORS. v. GANESH TRADERS THROUGH ITS PROPRIETOR SHRI. GANESH SHANTARAM TAJANPURE — Bombay High Court (2017-06-06)
• THE ADDITIONAL CHIEF SECRETARY AND ANR v. MR. MOHAN MADHAV KULKARNI — Bombay High Court (2017-02-17)
• VASANT KASHINATH PATIL v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY REVENUE AND FOREST, — Bombay High Court (2016-08-12)
• MR. YAAD HUSAIN AND ORS v. THE RESERVE BANK OF INDIA, THROUGH URBAN BANKS DEPT AND ORS — Bombay High Court (2016-08-12)
• SAINATH RAMCHANDRA GADADE AND ORS v. THE STATE OF MAHARASHTRA THROUGH DEPT. OF REVENUE AND FOREST AND ORS — Bombay High Court (2016-08-11)