P. DEVADHAR

701 recorded High Court judgment(s) · 2005–2010

Courts

Disposal nature

Recent judgments

• SURESH VINAYAK DESAI v. LIFE INSURANCE CORPORATION OF INDIA AND ORS. — Bombay High Court (2010-10-21)
• LAWYERS COLLECTIVE v. BAR COUNCIL OF INDIA and ORS. — Bombay High Court (2009-12-16)
• KERU LAXMAN SANGALE D/H- ASHOK KERU SNGALE AND OTHRS v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-07-31)
• TUKARAM KALUJI GAMNE AND ORS. v. THE STATE OF MAHARASHTRA. — Bombay High Court (2009-02-06)
• SHANKAR BABU GHUGE andORS. v. THE STATE OF MAHARASHTRA. — Bombay High Court (2009-02-06)
• JITENDRA WAMAN BANSODE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-09-12)
• JITENDRA WAMAN BANSODE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-09-12)
• M/S. SYMBIOSIS SOCIETY v. SURYAMUKHI NAVAGRAHA SHIV PRATISHTHAN AND ORS. — Bombay High Court (2008-09-12)
• DINA WADIA v. THE UNION OF INDIA , AND MR. MOHAMED RAJABALI EBRAHIM — Bombay High Court (2008-08-29)
• PHILOMENA VINOD PHATERPEKAR AND ANR. v. MAHARASHTRA HOUSING AREA DEVELOPMENT AUTHORITY AND ORS. — Bombay High Court (2008-08-01)