PRASANNA B. VARALE, MANISH PITALE

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

Courts

Disposal nature

Recent judgments

• BHALCHANDRA DEORAM PATIL v. DHULE MUNICIPAL CORPORATION DHULE AND ANOTHER — Bombay High Court (2018-10-26)
• MUSHTAQUE MOHAMMAD SHABAN v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2018-10-26)
• THE GOVERNMENT GRANT IN AID AYURVED AND UNANI COLLEGE TEACHERS ORGANISATION v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-10-26)
• VINAYAK DAGAJI SARODE AND OTHERS v. DHULE MUNICIPAL CORPORATION, DHULE AND OTHERS — Bombay High Court (2018-10-26)
• SHYAM GUNDERAO KOTHEKAR AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-10-24)
• THE NASHIK MERCHANT CO OPERATIVE BANK THROUGH ITS AUTHORIZED OFFICER v. M/S AMBARWADIKAR INDUSTRIES PVT LTD AURANGABAD — Bombay High Court (2018-10-24)
• ATC TELECOM INFRASTRUCTURE PRIVATE LTD THROUGH ITS AUTHORIZED SIGNATORY v. THE AHMEDNAGAR MUNICIPAL CORPORATION THROUGH ITS COMMISSIONER AND OTHERS — Bombay High Court (2018-10-24)
• JAVED SHAIKH MAHEBOOB SHARIF v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2018-10-24)
• RAMDAS RAOSAHEB KHEDKAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-10-24)
• SAVITA VILAS TELANGE v. A G RAMOD AND OTHERS — Bombay High Court (2018-10-24)