N. J. JAMADAR, R.M. SAVANT

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

Courts

Disposal nature

Recent judgments

• MOHAMMED HUSSAIN CHAUDHARI AND 50 ORS. v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2018-12-05)
• MANUTAI SUKHDEV DHUMAL @ MANUTAI RAMCHANDRA ZARAD AND ORS. v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2018-12-05)
• BHALCHANDRA RAHUNATH BHOIR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-12-04)
• NEO PHARMA PRIVATE LIMITED AND ANR. v. THE MUNICIPAL CORPORATION OF BRIHANMUMBAI AND 3 ORS. — Bombay High Court (2018-12-04)
• NEO PHARMA PRIVATE LIMITED AND ANR. v. THE MUNICIPAL CORPORATION OF BRIHANMUMBAI AND 3 ORS. — Bombay High Court (2018-12-04)
• SOLAPUR DISTRICT WEAVERS CO-OP.FEDERATION LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2018-12-04)
• PRAKASH ARJUN RAJESHIRKE v. UNION OF INDIA AND ORS. — Bombay High Court (2018-12-04)
• SOLAPUR DISTRICT WEAVERS CO-OP.FEDERATION LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2018-12-04)
• ROSHANLAL JAIN. v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 3 OTHERS — Bombay High Court (2018-12-04)
• PRAKASH ARJUN RAJESHIRKE v. UNION OF INDIA AND ORS. — Bombay High Court (2018-12-04)