R.D. DHANUKA,RETIRED JUDGE,REGISTRAR(JUDICIAL II FA)

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

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Courts

Bombay High Court

Disposal nature

Disposed Off	17
Allowed To be withdrawn	3

Recent judgments

EXECUTIVE ENGINEER, MADHAYAM PROJECT DEPARTMENT, KARANJVAN DHARAN DEPARTMENT, NASHIK v. SHRI. MOHAN CHANDER MONDHE (RESPONDENT NO.1 IS POWER OF ATTORNEY HOLDHER OF RESP.NOS.2 TO 5)AND ORS — Bombay High Court (2018-04-22)
THE EXECUTIVE ENGINEER KADAWA CANAL DIVISION, NASHIK v. THE STATE OF MAHARASHTRA THROUGH SPECIAL LAND ACQUISITION OFFICER NO.2,NASHIK AND ORS — Bombay High Court (2018-04-22)
EXECUTIVE ENGINEER, MADHAYAM PROJECT DEPARTMENT, KARANJVAN DHARAN DEPARTMENT, NASHIK v. SHRI. GANGARAM MALHARI BENDKOLI AND ORS. — Bombay High Court (2018-04-22)
THE EXECUTIVE ENGINEER KADAWA CANAL DIVISION, NASHIK v. THE STATE OF MAHARASHTRA THROUGH SPECIAL LAND ACQUISITION OFFICER NO.2,NASHIK AND ORS — Bombay High Court (2018-04-22)
EXECUTIVE ENGINEER, MADHAYAM PROJECT DEPARTMENT, KARANJVAN DHARAN DEPARTMENT, NASHIK v. SHRI. MOHAN CHANDER MONDHE (RESPONDENT NO.1 IS POWER OF ATTORNEY HOLDHER OF RESP.NOS.2 TO 5)AND ORS — Bombay High Court (2018-04-22)
EXECUTIVE ENGINEER v. SHRI. RUNJA AAVDAJI CHAVAN (DECEASED) THR. LRS.SMT. KONDYABAI RUNJA CHAVAN AND ORS. — Bombay High Court (2018-04-22)
EXECUTIVE ENGINEER, MADHAYAM PROJECT DEPARTMENT, KARANJVAN DHARAN DEPARTMENT, NASHIK v. SHRI. HARI SHIVRAM KHADE AND ORS. — Bombay High Court (2018-04-22)
EXECUTIVE ENGINEER v. NAVASU RAGHO NIRGUDE (DECEASED) THR. LRS. SHRI. KASHINATH NAVASU NIRGUDE AND ORS. — Bombay High Court (2018-04-22)
EXECUTIVE ENGINEER, MADHAM (CENTRAL) PROJECT DEPARTMENT, NASHIK v. SHRI. RANGNATH LAXMAN BENDKOLI DECEASED THR. LRS. DATTU RANGU ALIAS RANGNATH BENDKOLI AND ORS. — Bombay High Court (2018-04-22)
THE EXECUTIVE ENGINEER KADAWA CANAL DIVISION, NASHIK v. THE STATE OF MAHARASHTRA THROUGH SPECIAL LAND ACQUISITION OFFICER NO.2,NASHIK AND ORS — Bombay High Court (2018-04-22)