NITIN W. SAMBRE, R.M. SAVANT

220 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• K.S. LAKSHMINARASIMHAN v. AIRPORTS AUTHORITY OF INDIA AND ANR. — Bombay High Court (2018-11-02)
• ANAND BHAURAO MESHRAM v. UNION OF INDIA THROUGH FINANCE MINISTRY AND ORS — Bombay High Court (2018-11-02)
• KASHINATH RAGHUNATH BAGUL v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2018-11-02)
• SHRI. SUNIL LAXMMAN MIDGULE AND ANR v. ADMINISTRATIVE OFFICER, PIMPARI CHINCHWAD MUNICIPAL CORPORATION PRIMARY SCHOOL BOARD AND ORS. — Bombay High Court (2018-11-01)
• TUKARAM TRIMBAK PEKHALE AND ORS v. STATE OF MAHARASHTRA THRU DEPT. OF MARKETING AND TEXTILES AND ORS — Bombay High Court (2018-11-01)
• REHAN MOHAMMED KAISEKAR AND 50 OTHERS v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 5 OTHERS — Bombay High Court (2018-11-01)
• DURGAH KHWAJA MAKHDUM SHAIKH SALLAUDDIN SIDDHIQI AL GAZI CHISTI NIZAMI (SHAIKH SALLA DARGA) v. THE JOINT CHARITY COMMISSIONER, PUNE REGION, PUNE AND ORS. — Bombay High Court (2018-11-01)
• DATTATRAY BHIMASHANKAR TANDALE v. PRINCIPAL SECRETARY, COOPERATION MARKETING and TEXTILE DEPARTMENT AND ORS. — Bombay High Court (2018-11-01)
• SUVARNA ANNA PATIL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-11-01)
• SUVARNA ANNA PATIL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-11-01)