MRIDULA BHATKAR, A.M. KHANWILKAR

50 recorded High Court judgment(s) · 2011–2012

Courts

Disposal nature

Recent judgments

• SAEED MOHFOOZ BAIG, v. THE ASST. MUNICIPAL COMMISSIONER AND 4 ORS. — Bombay High Court (2012-12-19)
• IQBAL KHATRI v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2012-12-19)
• SHRI DYANESHWAR NATHU RATHOD AND 2 ORS. v. STATE OF MAHARASHTRA AND AND 2 ORS. — Bombay High Court (2012-12-18)
• SANDEEP MAHENDRA KANAKIA v. MUMBAI MUNICIPAL CORPORATION OF GR. MUMBAI AND ANR. — Bombay High Court (2012-12-18)
• SARLA GARDEN CO-OPERATIVE HOUSING SOCIETY LTD. v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. — Bombay High Court (2012-12-18)
• KARUNYA MAHATMA JYOTIBA PHULE RESIDENTS WELFARE ASSOCIATION. v. BOMBAY SUBURBAN DIST. GOVT. SERVANTS CO. OP. HSG. SOC. LTD. AND 5 ORS. — Bombay High Court (2012-12-06)
• VINAY KUMAR DUBEY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-12-05)
• RAFIQ SHAKUR SHAIKH v. MUNICIPAL CORPORRATION OF GREATER MUMBAI — Bombay High Court (2012-12-05)
• M.V.I.R.D.C. EMPLOYEES UNION v. M/s. M. VISVESVARAYA INDUSTRIAL RESEARCH AND ORS. — Bombay High Court (2012-12-05)
• SANJAY VISHWANATH DABHADE AND ORS. v. THE CHIEF EXECUTIVE OFFICER SLUM REHABILITATION AUTHORITY AND ANR. — Bombay High Court (2012-11-30)