NARESH H. PATIL, Z.A. HAQ

60 recorded High Court judgment(s) · 2017–2017

Courts

Bombay High Court

Disposed Off	22
DISPOSED OFF	16
Dismissed	7
Allowed	3
Rule Made Absolute	3
Dissmiss For Default/Non-Prosecution	2
(unspecified)	2
Allowed To be withdrawn	1

VIJAY NARAYAN GHULE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-09-29)
SI GROUP - INDIA PRIVATE LIMITED v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION LIMITED AND ORS. — Bombay High Court (2017-09-28)
HARISHCHANDRA ANANT GHARGE v. THE STATE OF MAHARASHTRA , THROUGH THE PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2017-09-28)
TOP SYRINGE MANUFACTURING CO. v. ASSISTANT PROVIDENT FUND COMMISSIONER AND ANOTHER — Bombay High Court (2017-09-28)
Mr. KARANTI GOYAL v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2017-09-27)
NARESH PYARELAL PARDESI v. STATE OF MAHARASHTRA, THROUGH DEPT OF SOCIAL WELFARE AND ORS — Bombay High Court (2017-09-27)
UNION OF INDIA THROUGH SECTRETARY v. M/S. GAGRET WOOLEN MILLS PVT. LTD. THROUGH THE MANAGING DIRECTOR MR. KUNWAR RAJ KHANNA, — Bombay High Court (2017-09-27)
RAJESH LIHALA (EX-DIRECTOR) AND 3 ORS v. FOURCEE INFRASTRUCTURE EQUIPMENTS PVT. LTD. AND 2 ORS — Bombay High Court (2017-09-26)
SHRI. SAGAR RAJARAM SUTAR v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND ORS. — Bombay High Court (2017-09-22)
MADHVI SHRAVAN SHINDE AND ORS. v. THE COMMISSIONER, INTEGRATED CHILD DEVELOPMENT SCHEME AND ORS. — Bombay High Court (2017-09-21)