PUSHPA VIRENDRA GANEDIWALA

25 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• SHRI. BADSHAH MASTAN VHANAVAD v. THE COLLECTOR, SANGLI AND ANR. — Bombay High Court (2019-03-08)
• SHRI. LIYAKAT ABDULRAZAK MULLA v. THE COLLECTOR, SANGLI AND ANR. — Bombay High Court (2019-03-08)
• SHRI. LIYAKAT ABDULRAZAK MULLA v. THE COLLECTOR, SANGLI AND ANR. — Bombay High Court (2019-03-08)
• TIME STAR LIMITED v. THEMIS MEDICARE LIMITED — Bombay High Court (2019-03-08)
• KRUSHNA RAMCHANDRA BHAGAT @ KOLI DECEASED THROUGH LRS. JAYWANT KRUSHNA BHAGAT AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SPECIAL LAND ACQUISITION OFFICER — Bombay High Court (2019-03-08)
• SHRI. BADSHAH MASTAN VHANAVAD v. THE COLLECTOR, SANGLI AND ANR. — Bombay High Court (2019-03-08)
• SHRI.SHRIDHAR DADA GURAV v. THE COLLECTOR, SANGLI AND ANR. — Bombay High Court (2019-03-08)
• THE BOARD OF TRUSTEES OF THE PORT OF BOMBAY v. PAREKH MARINE AGENCIES PVT. LTD. — Bombay High Court (2019-03-08)
• SHRI.SHRIDHAR DADA GURAV v. THE COLLECTOR, SANGLI AND ANR. — Bombay High Court (2019-03-08)
• MR. SHANTILAL SHARAD BHOKRE v. THE COLLECTOR, SANGLI AND ANR. — Bombay High Court (2019-03-07)