N. R. BORKAR,RETIRED JUDGE

33 recorded High Court judgment(s) · 2020–2020

Courts

Disposal nature

Recent judgments

• HARI SANKARAN v. UNION OF INDIA AND ORS. — Bombay High Court (2020-04-21)
• B S R AND ASSOCIATES LLP AND ANR. v. UNION OF INDIA AND ANR. — Bombay High Court (2020-04-21)
• N SAMPATH GANESH v. UNION OF INDIA AND ANR. — Bombay High Court (2020-04-21)
• UDAYAN SEN v. UNION OF INDIA AND ORS. — Bombay High Court (2020-04-21)
• DEODUTTA GANGADHAR MARATHE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2020-04-21)
• KALPESH MEHTA v. UNION OF INDIA AND ORS. — Bombay High Court (2020-04-21)
• DELOITTE HASKINS AND SELLS LLP v. UNION OF INDIA AND ORS. — Bombay High Court (2020-04-21)
• RAVI MOTIRAM PAWAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-03-06)
• RAVI MOTIRAM PAWAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-03-06)
• MRS. SHANTA DEVI. H. JAIN v. POLICE OFFICERS OF THANE CRIME UNIT I AND ANR — Bombay High Court (2020-03-04)