N. J. JAMADAR, R.M. BORDE

815 recorded High Court judgment(s) · 2018–2019

Courts

Disposal nature

Recent judgments

• MRS. TRIVENI A. KULKARNI v. OFFICIAL LIQUIDATOR AND 7 ORS — Bombay High Court (2019-08-08)
• OMKAR MADHAV GADRE v. THE UNIVERSITY OF MUMBAI AND ANR — Bombay High Court (2019-08-08)
• KAMANI EXPLOYEES UNION v. THE OFFICIAL LIQUIDATOR OF KMA LTD AND 3 ORS — Bombay High Court (2019-08-08)
• VIJAYA ASHOK GAIKWAD v. THE STATE OF MAHARASHTRA , THROUGH CHIEF SECRETARY AND ORS. — Bombay High Court (2019-08-08)
• APPASAHEB VINAYAK PATIL v. UNION OF INDIA, MINISTRY OF DEFENCE THROUGH DIRECTOR-GENERAL OF DEFENCE AND ORS. — Bombay High Court (2019-08-08)
• ZEAL EDUCATION SOCIETY THROUGH SECRETARY, JAYESH S KATKAR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, DEPT. OF URBAN DEVELOPMENT AND ANR — Bombay High Court (2019-08-08)
• M/S DEVI CONSTRUCTION COMPANY THROUGH ITS PARTNER MR. VINOD K. BANEY v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ORS — Bombay High Court (2019-08-07)
• NAGESH ALIAS NAGAPPA APPAYA MUTNALE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2019-08-07)
• LIFE EDUCATION AND CHARITABLE TRUST, KALHER AND ORS. v. SHOBA SAMUEL DANIEL — Bombay High Court (2019-08-07)
• SHRI. SAHEBRAO BHAUSAHEB KALATE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-08-07)