N. PATEL, C.L. PANGARKAR

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

Courts

Disposal nature

Recent judgments

• KINGFISHER AIRLINES LTD. AND ANR. v. COMPETITION COMMISSION OF INDIA AND 3 ORS. — Bombay High Court (2010-03-31)
• MRS. RITA SUBHASH SAGAR v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2010-03-12)
• D.B. REALTY PVT. LTD. v. RAJENDRA CHOURSE AND 5 ORS. — Bombay High Court (2010-03-12)
• M/S. SHRIRAM CONSTRUCTION CO. v. UNION OF INDIA AND ANR. — Bombay High Court (2010-03-12)
• RAMESH SAKHARAM PADWAL AND 2 ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-03-12)
• DEVIDAS MADHUKAR LOKHANDE AND 3 ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-03-12)
• DILIP DATTARAM AGRE v. MANAGER,B.D.D. CHAWAL and 5 ORS — Bombay High Court (2010-03-12)
• SWATI BHALCHANDRA KOMLEKER v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2010-03-12)
• DILIP D. AGRE v. MANAGER, B.D.D. CHAWL AND 5 ORS. — Bombay High Court (2010-03-12)
• MEETA SINGH SUMER SINGH AND 4 ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-03-10)