P.D. KODE, N. PATEL

33 recorded High Court judgment(s) · 2009–2009

Courts

Disposal nature

Recent judgments

• ANIL G. SHAH v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-17)
• KRISHNA C. GHARAT AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-17)
• RAMDAS BABAN WAVHAL v. THE VICE-CHANCELOR UNIVERSITY OF INDIA AND ORS. — Bombay High Court (2009-02-17)
• ANIL G. SHAH v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-17)
• ASIF AZIZ DARVESH v. THE UNION OF INDIA AND ORS. — Bombay High Court (2009-02-17)
• ANIL G. SHAH v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-17)
• N. SANKUMY AND ORS. v. LIFE INSURANCE CORPN. OF INDIA AND ORS. — Bombay High Court (2009-02-17)
• MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. THE SECURITY GUARDS BOARD FOR GR. BOMBAY AND THANE DIST. AND ORS. — Bombay High Court (2009-02-17)
• MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. THE SECURITY GUARDS BOARD FOR GREATER BOMBAY AND 2 ORS. — Bombay High Court (2009-02-17)
• G.T.S. VAHAN CHALAK SANGHATANA AND ANR. v. THE CONTROLLER, GOVT. TRANSPORT SERVICE AND ORS. — Bombay High Court (2009-02-17)