NITIN JAMDAR, D.D. SINHA

39 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• INDUS TOWERS LIMITED AND ORS v. ULHASNAGAR MUNICIPAL CORPORATION AND ORS — Bombay High Court (2012-01-27)
• SO OM CHS LIMITED AND 5 ORS. v. MUNICIPAL CORPORATION FOR GREATER MUMBAI AND 4 ORS. — Bombay High Court (2012-01-27)
• RAMCHANDRA D. SAWANT v. GROUP GRAMPANCHAYAT (SHIRDHON) AND ORS. — Bombay High Court (2012-01-27)
• SMT. YAMUNA JAYRAM PANVALKAR AND ORS v. SHRI. A. R. GAWARE, ENQUIRY OFFICER, BRIHANMUMBAI, MAHANAGARPALIKA AND ORS — Bombay High Court (2012-01-27)
• RAVINDRA BHAGOJI GHOGALE ANDO RS v. THE STATE OF MAHARASHTRA, SECRETARY, DEPT OF HOUSING AND SPECIAL ASSISTANCE AND ORS — Bombay High Court (2012-01-27)
• PRASHANT SHANKARRAO KHAIRE v. UNION OF INDIA, THROUGH MINISTRY OF PETROLEUM AND NATURAL GAS AND ORS — Bombay High Court (2012-01-27)
• MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED, THROUGH SUPERINTENDING ENGINEER v. THE STATE OF MAHARASHTRA, THROUGH DEPT OF CORPORATION AND TEXTILE AND ORS. — Bombay High Court (2012-01-25)
• ST. PAUL'S MALAYALAM PARISH AND ORS v. SECRETARY TO THE GOVT. AND ORS — Bombay High Court (2012-01-25)
• MR. MADHUSUDAN KANTILAL RAWAL v. THE COMMISSIONER, VASAI VIRAR CITY CORPORATION AND ORS — Bombay High Court (2012-01-25)
• GAURAV VIKAS MORCHE v. UNION OF INDIA, THROUGH DEPT OF PETROLEUM AND ORS — Bombay High Court (2012-01-25)