NARESH H. PATIL, A.P. BHANGALE

85 recorded High Court judgment(s) · 2014–2014

Courts

Disposal nature

Recent judgments

• SHRI. SAJJAN KUMAR G. BANKA (DECD) THROUGH LRS v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2014-12-24)
• GOLD MOHAR ADVERTISING SERVICE P.LTD. v. MUMBAI MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2014-12-24)
• SANDIP RAMESH PAWAR v. STATE OF MAHARASHTRA, THROUGH SECRETARY, TRIBAL DEVELOPMENT DEPT AND ORS — Bombay High Court (2014-12-24)
• ADITYA BHANDARI AND ANOTHER v. STATE OF MAHARASHTRA AND 2 OTHERS — Bombay High Court (2014-12-22)
• THE MAARASHTRA FEDERATION OF UNIVRTISY AND COLLEGE TEACHERS ORGN.and ORS. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2014-12-20)
• HAMID BADSHAH RAFIQUE SHAIKH v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY AND RIYAZ AHMED ABDUL SATTAR KHAN (INTERVENER) — Bombay High Court (2014-12-20)
• SHRI. HIREN SHAMJI RAVARIA v. SHRI. VISHNU CHIMAJI MAHADIK AND ORS — Bombay High Court (2014-12-20)
• KULDEEP SINGH GURUDAYAL SINGH MATHAROO v. THE COMMISSIONER, ULHASNAGAR MUNICIPAL CORPORATION AND ORS — Bombay High Court (2014-12-20)
• INDUS TOWERS LIMITED AND 3 OTHERS v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. — Bombay High Court (2014-12-20)
• SHRI. PRITAM JAYKUMAR GANDHI AND ORS v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-12-19)