NARESH H. PATIL, RAJESH G. KETKAR

26 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• INDUS TOWERS LTD. v. KALYAN DOMBIVALI MUNICIPAL CORP. AND ORS — Bombay High Court (2018-09-11)
• THE CHIEF OFFICER SATARA NAGAR PARISHAD v. SHRI. SUSHANT SUBHASH MORE AND ORS. — Bombay High Court (2018-09-10)
• OM HEIGHTS SAHAKARI GRUHARACHANA SANSTHA MARYADIT THROUGH CHAIRMAN SAU. PRITI K HARPALE v. SHRI. SANTOSH RAMCHANDRA HARPALE AND ORS — Bombay High Court (2018-09-10)
• SHRI. PRAMOD C. VENGURLEKA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-09-10)
• THE CHIEF OFFICER SATARA NAGAR PARISHAD v. SHRI. SUSHANT SUBHASH MORE AND ORS. — Bombay High Court (2018-09-10)
• CHAITANYA VIHAR CHSL THROUGH ITS SECRETARY v. MR. PRAMOD C. VENGURLEKAR AND ORS. — Bombay High Court (2018-09-10)
• VIKRANT CHANDRAHAS TAWDE v. UNION OF INDIA, THROUGH MINISTRY OF RAILWAYS AND ORS. — Bombay High Court (2018-09-06)
• GHANSHYAM LEELADHAR KARIA AND ANR v. THE MUNICIPAL CORPORATION OF THE CITY OF NASHIK, THROUGH COMMISSIONER AND ORS — Bombay High Court (2018-09-06)
• M/S. NANDIKESHWAR HOTELS PVT. LTD THROUGH ARUN HEGDE v. THE STATE OF MAHARASHTRA THROUGH MINISTRY OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2018-08-31)
• MR.HITEN HASMUKH SHAH v. DR.ABHAY GANGADHAR PAGDHARE — Bombay High Court (2018-03-20)