N. PATEL, A.P. BHANGALE

150 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• SHANTABAI RAMCHANDRA MHATRE AND 32 ORS. v. THE ADDITIONAL COLLECTOR AND COMPETENT AUTHORITY AND ANR. — Bombay High Court (2010-04-28)
• MALA MEHTA v. STATE OF MAH.and ANR. — Bombay High Court (2010-04-28)
• C.S.DURAI v. AIR INDIA LTD. — Bombay High Court (2010-04-27)
• JAMSHEDPUR UTILITIES AND SERVICES COMPANY LIMITED AND ANR. v. THE STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2010-04-27)
• JOHN S. CURZAI v. THE UNION OF INDIA and ORS. — Bombay High Court (2010-04-26)
• SEHIRA EBRAHIM OF BOMBAY v. UNIVERSITY OF MUMBAI and ORS. — Bombay High Court (2010-04-26)
• NIVRUTTI R.KAPADNE v. STEEL AUTHORITY OF INDIA LTD.and ANR. — Bombay High Court (2010-04-26)
• SANJIVANI PARENTRAL LIMITED v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2010-04-23)
• SAYED ALI HASNAIN v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2010-04-23)
• SCORPION EXPRESS PVT. LTD. v. CENTRAL RAILWAY OF MUMBAI RAILWAY — Bombay High Court (2010-04-23)