MRIDULA BHATKAR, A.S. OKA

191 recorded High Court judgment(s) · 2010–2016

Courts

Disposal nature

Recent judgments

• SHREYAS SURESH KHOLE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2016-08-04)
• PRATAP TULARAM GHOGALE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-04-26)
• SHRI. RAMCHANDRA DHONDIRAM SHINGARE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH REVENUE SECRETARY AND ORS — Bombay High Court (2013-04-12)
• SHRI. DEVKULE KEDAR PARBHAKAR AND ORS v. THE PUNE MUNICIPAL CORPORATION AND ORS — Bombay High Court (2013-04-12)
• SHRI. MANOHAR KESHAV DIXIT AND ORS v. THE PUNE MUNICIPAL CORPORATION AND ORS — Bombay High Court (2013-04-12)
• SHRI. RAVI PRABHUDAS MAHBUBANI v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, INDUSTRIES ENERGY AND LABOUR DEPT AND ORS — Bombay High Court (2013-04-12)
• SMT. LAXMIBAI GANPATI CHAVAN v. THE COLLECTOR, KOLHAPUR AND ORS — Bombay High Court (2013-04-12)
• TRIVENINAGAR SPINE ROAD COMMITTEE AND ORS. v. SECRETARY TO THE GOVT. URBAN DEVELOPMENT AND PUBLIC HEALTH DEPT., AND ORS. — Bombay High Court (2013-04-12)
• DAMODAR SAMBHAJI JADHAV AND ORS. v. THE COLLECTOR, NASHIK AND ORS — Bombay High Court (2013-04-12)
• MOHAMMED RAFIQ S/O. ABBASALI CHAUDHARI v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-04-12)