NARESH H. PATIL, B.H. MARLAPALLE

178 recorded High Court judgment(s) · 2006–2006

Courts

Disposal nature

Recent judgments

• PIR MAKHDUM SAHEB CHARITABLE TRUST AND ORS. v. CHARITY COMMISSIONER AND ORS. — Bombay High Court (2006-11-09)
• ASHOK SHANKARRAO GHOGARE and ANR. v. THE INSPECTOR OF POLICE and ORS. — Bombay High Court (2006-10-20)
• GENERAL EMPLOYEES ASSOCIATION v. OIL and NATURAL GAS CORPORATION LTD., and ORS. — Bombay High Court (2006-10-19)
• DILIP SETH and ANR. v. GUROBA D.PANDOLE and ANR. — Bombay High Court (2006-10-19)
• BIRU APPA BHANSE v. SPL. LAND ACQUISITION OFFICER NO.6,KOLHAPUR and ORS. — Bombay High Court (2006-10-18)
• KISANLAL RAMCHANDRA MARDA and ORS. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-10-17)
• SHRI G.S. MONE v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-10-17)
• SUNITA VIJAY SONAWANE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-10-17)
• SMT.ZEITUMBI HABIB MOHAMD, v. SHRI THOMAS ROBERTO GOES AND TWO OTHERS. — Bombay High Court (2006-10-17)
• KAMLAKAR B.SANKHE v. ARUN KASHINATH PATIL AND ORS. — Bombay High Court (2006-10-16)