NITIN W. SAMBRE, SHANTANU S. KEMKAR

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

Courts

Disposal nature

Recent judgments

• PRABHAKAR YASHAVANT MAHAJAN v. THE SECRETARY MINISTRY OF CORPORATE AFFAIRS — Bombay High Court (2018-10-22)
• ANKITA GANPAT BONLAWAR v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS — Bombay High Court (2018-10-22)
• VALENTINE MARITIME LTD. AND ANOTHER v. THE UNION OF INDIA THROUGH THE SECRETARY AND 2 OTHERS — Bombay High Court (2018-10-05)
• KOTHARI KAMGAR COMMITTEE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-10-05)
• APURBA KUMAR AND 36 ORS v. THE INSTITUTE OF BANKING PERSONNEL SELECTION AND 22 ORS — Bombay High Court (2018-10-05)
• KOTHARI KAMGAR COMMITTEE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-10-05)
• SHRI. RAMCHANDRA B. CHAUDHARI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-08-03)
• MR. SUNIL SHANKAR JADHAV v. THANE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2018-08-03)
• PRASAD PANDURANG KHANVILKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-08-03)
• KANTILAL RAMDAS SHINDE v. STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-08-03)