PRITHVIRAJ K. CHAVAN, R.M. BORDE

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

Courts

Disposal nature

Recent judgments

• CHMAPABAI WD/O. ANKUR SHELTE v. THE CHIEF EXECUTIVE OFFICER (SRA) AND ORS. — Bombay High Court (2018-08-16)
• M/S R.R. ENTERPRISES, A PROPRIETRSHIP FIRM, THROUGH ITS PROPRIETOR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-08-16)
• VYANKATESH MAHADEV ATAK AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-08-16)
• SMT. CHANCHALBEN DAHYABHAI PATEL v. THE EXECUTIVE ENGINEER , ELECTRICITY DEPT. , KACHIGAM NANI DAMAN AND ORS — Bombay High Court (2018-08-16)
• DR. AMIT DHONDIRAM KARAD v. NATIONAL BOARD OF EXAMINATION (MEDICAL), ENCLAVE AND ORS — Bombay High Court (2018-08-16)
• VYANKATESH MAHADEV ATAK AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-08-16)
• MAFCO MARKET PREMISES CO-OPERATIVE SOCIETY LTD. v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, URBAN DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2018-08-16)
• FINOLEX INDUSTRIES LIMITED AND ANR v. RESERVE BANK OF INDIA AND 9 ORS — Bombay High Court (2018-08-14)
• UNITY GROUP AND ANR. v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2018-08-13)
• RADHEYSHYAM GANESHNARAYAN SODHANI v. THE JOINT CHARITY COMMISSIONER, MUMBAI AND ORS. — Bombay High Court (2018-08-13)