MRIDULA BHATKAR, . VASANTI A. NAIK

34 recorded High Court judgment(s) · 2015–2015

Courts

Disposal nature

Recent judgments

• AKASH GANESH BORADE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-03-13)
• ARUN RAMCHANDRA RAUT v. BHIWANDI NIZAMPUR CITY MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2015-03-13)
• RAKESH ARUN AHIRE v. STATE OF MAHARASHTRA, THROUGH SECRETARY, TRIBAL DEVELOPMENT DEPT AND ORS — Bombay High Court (2015-03-12)
• SHRI. VISHAL MAHADEV INGALE v. SHRI. WARDHAMAN VIDYALAY AND JUNIOR COLLEGE AND ORS. — Bombay High Court (2015-03-12)
• SHRI. SAMADHAN RAJARAM TONE v. THE EDUCATION OFFICER (SECONDARY), ZILLA PARISHAD, SANGLI AND ORS — Bombay High Court (2015-03-12)
• NEERAJ TULSIDAS SHARMA v. THE MUNICIPAL CORPORATION FOR GREATER BOMBAY — Bombay High Court (2015-03-12)
• KUMARI MULLA SOUBIYA TAZEEN AKBAR BADASHA v. THE PRINCIPAL, RAJARSHI CHHATRAPATI SHAHU MAHARAJ, GOV. MEDICAL COLLEGE AND ORS. — Bombay High Court (2015-03-11)
• SHRI. ANAND BAPU PHADTARE AND ORS. v. THE DIVISIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS. — Bombay High Court (2015-03-11)
• LATE KHACHU MHATARA GAVADA @ PATIL AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-03-11)
• MR. SADASHIV GANPAT PATIL v. THE DIRECTOR EDUCATION, SECONDARY AND HIGHER SECONDARY EDUCATION BOARD AND ORS. — Bombay High Court (2015-03-11)