MANISH PITALE, B.R. GAVAI

55 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• GARGI SHAW AND ANR v. THE UNIVERSITY OF MUMBAI AND DEPARTMENT OF ATOMIC ENERGY CENTRE FOR EXCELLENCE AND 4 ORS. — Bombay High Court (2017-12-19)
• DR GARGI SHAW v. THE UNIVERSITY OF MUMBAI AND DEPARTMENT OF ATOMIC ENERGY AND 4 OTHERS — Bombay High Court (2017-12-19)
• DR. HEMALATA MUTHULINGOM v. THE UNIVERSITY OF MUMBAI AND DEPARTMENT OF ATOMIC ENERGY AND 3 ORS — Bombay High Court (2017-12-19)
• MRS. DEEPA DHAMAPURKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-12-08)
• SMT. CHARUSHEELA H. CHAVAN AND ANR. v. KOTAK MAHINDRA BANK LTD. AND ORS. — Bombay High Court (2017-12-08)
• MEENA DATTATRAYA YEOLE AND ANR. v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2017-12-08)
• VIKAS SHANTARAM CHANDE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-12-08)
• SHANTARAM LAXMAN SHELAKE v. BABAN MAHADEO PAWAR AND 6 OTHERS — Bombay High Court (2017-12-08)
• SHRI. VENKATESH VISHNUPANT KACHARE (PATIL) AND ORS. v. THE AUTHORISED OFFICER, THE KARAD JANTA SAHAKARI BANK LTD. AND ORS. — Bombay High Court (2017-12-08)
• SAMIR NARAIN BHOJWANI v. UNION OF INDIA AND ORS. — Bombay High Court (2017-12-08)