P.B. MAJMUDAR, P.B. VARALE

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

Courts

Disposal nature

Recent judgments

• SMT. GEETA W/O JAGDISH NIMJE (KU. GEETA D/O CHAVRYAJI DHANADE) AND ANR v. JOINT COMMISSIONER AND VICE CHAIRMAN SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE AND OTHS — Bombay High Court (2012-02-23)
• RANGNATH S/O KONDIBA DARADE, JOINT SECRETARY, GOPI SHIKSHAN PRASARAK BAHUUDDESHIYA MANDAL v. STATE OF MAH. THR. THE SECRETARY, DEPARTMENT OF EDUCATION AND OTHERS — Bombay High Court (2012-02-23)
• BABULAL UPRADE, CHAIRMAN, PANCHAYAT SAMITI, SALEKASA, TAHSIL SALEKASA DIST GONDIA v. STATE OF MAHARASHTRA THR THE SECRETARY, DEPT OF COOPERATION, MANTRALAYA MUMBAI — Bombay High Court (2012-02-23)
• MRS. BHAWNA PRABODH UKEY v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, PUBLIC WORKS DEPARMENT AND ANOTHER — Bombay High Court (2012-02-22)
• NOBLE EXPLOCHEM LIMITED, THROUGH ITS CHAIRMAN AND EXECUTIVE DIRECTOR v. EMPLOYEES PROVIDENT FUND ORGANISATION, THROUGH REGIONAL PROVIDENT FUND COMMISSIONER, NAGPUR AND ANO — Bombay High Court (2012-02-22)
• BHARAT NAGAR NAGRIK MANDAL THR. ITS SECTY v. THE N.M.C. THR. ITS MUNICIPAL COMMISSIONER AND ANR — Bombay High Court (2012-02-22)
• LITTLE FLOWER ENGLISH CONVENT THR. ITS PRESIDENT v. THE STATE GOVT. SECONDARY EDUN. THR. ITS SECTY. AND ORS — Bombay High Court (2012-02-22)
• KAUSTUBH S/O UTTAMRAO FULE v. UNION OF INDIA, THROUGH ITS CHIEF SECRETARY AND ANOTHER — Bombay High Court (2012-02-21)
• SWAPNIL S/O BHIMRAO KAMBLE v. THE STATE OF MAHARASHTRA, THROUGH ITS DIRECTOR OF TECHNICAL EDUCATION AND 2 OTHERS — Bombay High Court (2012-02-21)
• SANGHDEEP S/O PARNUJI RANGARI v. STATE OF MAH. THR. ITS SECTY. AND 2 ORS — Bombay High Court (2012-02-21)