MRIDULA R. BHATKAR

73 recorded High Court judgment(s) · 2014–2019

Courts

Disposal nature

Recent judgments

• MANOJ MARUTI GHATEGASTI, PRESENTLY IN JUDICIAL CUSTODY., v. STATE OF GOA, THR. THE PUBLIC PROSECUTOR AND ANR., — Bombay High Court (2019-05-15)
• NAFIYAZ SHAIKH @ SHAIKH NAFIYAZ MAMLAKAR, PRESENTLY AT CENTRAL JAIL, COLVALE, THR. SHAIKH HASHAM., v. INSPECTOR GENERAL OF PRISONS, GOVT. OF GOA., — Bombay High Court (2019-05-15)
• SHRI. SHANTARAM SHANU GAUNKAR v. SHRI. MANGALDAS GAONKAR AND ANR., — Bombay High Court (2014-02-27)
• SHRI. SHANTARAM SHANKAR SANGALE v. MR. AJAY @ LADU GANESH AGARWADEKAR AND ANR., — Bombay High Court (2014-02-27)
• SMT. VIJAYSHREE VILAS KUNKOLIENKAR v. CENTRAL BUREAU OF INVESTIGATION — Bombay High Court (2014-02-26)
• M/S. RESHMI CONSTRUCTIONS THROUGH THEIR PARTNER SHRI. PANDHARINATH CHAFADKAR v. SHRI. LAXIMAN VITHAL CHUNEKAR AND ANR., — Bombay High Court (2014-02-26)
• STATE, THROUGH P.I, PONDA POLICE STATION v. PRAKASH GONNAGAR — Bombay High Court (2014-02-26)
• STATE OF GOA REP. THROUGH THE CHIEF SECRETARY, GOVT. OF GOA AND 2 ORS., v. MR. BENJAMIN D'SOUZA (SIN. DEC.) THROUGH HIS LR'S., — Bombay High Court (2014-02-26)
• SHRI VILAS VASUDEV KUNKOLIENKAR v. CENTRAL BUREAU OF INVESTIGATION — Bombay High Court (2014-02-26)
• MRS. FARZANA ANSARI v. MR. ABID ALI ANSARI — Bombay High Court (2014-02-26)