NITIN JAMDAR, NARESH H. PATIL

29 recorded High Court judgment(s) · 2013–2019

Courts

Disposal nature

Recent judgments

• SMS LIMITED v. THE DIRECTOR GENERAL (RD) AND S.C.MINISTRY OF SHIPPING ROAD TRANSPORT AND HIGHWAYS GOVT. OF INDIA — Bombay High Court (2019-03-05)
• SMS LIMITED v. THE DIRECTOR GENERAL (RD) AND S.C.MINISTRY OF SHIPPING ROAD TRANSPORT AND HIGHWAYS GOVT. OF INDIA — Bombay High Court (2019-03-05)
• ANI MOHANDAS v. TREE OF LIFE PRIVATE LIMITED AND THE OFFICIAL LIQUIDATOR — Bombay High Court (2019-02-06)
• SUPER PLASTIC CORPORATION THROUGH PROPRIETER v. THE PRINCIPAL SECRETARY AND ORS — Bombay High Court (2019-01-31)
• ALI AHMED A. SIDDIQUE v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2019-01-30)
• MUMBAI TAXI/AUTO RICKSHAW MENS SANGHARSH ASSOCIATION THRU ITS CHAIRMAN, VICE CHAIRMAN AND SECTY. v. THE PRINCIPAL SECTY. (PARIVAHAN IV) DEPT. OF TRANSPORT AND ORS. — Bombay High Court (2019-01-30)
• SACHI BHASKAR KADAM v. BHARAT SANCHAR NIGAM LTD. PUNE AND ANR — Bombay High Court (2019-01-30)
• M/S. SYSTEM 5S PVT. LTD. THRU DIRECTOR MR. SUDHIR TAKKER v. THE STATE OF MAHARASHTRA THRU SECRETARY, MINISTRY OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2019-01-30)
• CITIZEN FORUM FOR SANCTITY IN EDUCATIONAL SYSTEM, THROUGH MEMBER, MR. SANJAY MUKUND KELKAR v. MEMBER SECRETARY, AICTE AND ORS — Bombay High Court (2019-01-24)
• GANESH HARISHCHANDRA GOLE v. STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-01-24)