N. J. JAMADAR, A.S. OKA

22 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• KRISHNA GREEN LAND PARK AND VASTU CO. OP. FEDERATION THROUGH CHAIRMAN SHRI. PARESH PAREKH v. THANE MUNICIPAL CORPORATION AND ORS — Bombay High Court (2018-11-21)
• SURESH NENAPPA KOLI v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2018-11-21)
• GANAGE PRESSING PVT. LTD. THROUGH THE DIRECTOR, MR. DHANANJAY PAWAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-11-21)
• SHRI. SURYAKANT SHIVAJI INGALE AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-11-21)
• SURESH NENAPPA KOLI v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2018-11-21)
• SMT. ISHRAT AZIM RAKHANGI v. THE ADMINISTRATIVE GENERAL MAHARASHTRA STATE AND ORS. — Bombay High Court (2018-11-21)
• SHRI. VIKRAM LALASAHEB PAWAR AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-11-21)
• M/S. I.G. PETROCHEMICALS LTD. AND ANR v. THE STATE OF MAHARASHTRA THROUGH INDUSTRY, ENERGY AND LABOUR DEPT. AND ORS — Bombay High Court (2018-11-21)
• M/S. ROJEE TASHA STAMPING PVT. LTD THROUGH DIRECTOR, MR. DHANANJAY PAWAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-11-21)
• MAHARASHTRA NAVANIRMAN KAMGAR SENA AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-11-21)