RAJESH G. KETKAR, NARESH H. PATIL

44 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• D. R. SERVICES THRU PROP. SHRI. RAJKUMAR B DHAKANE v. SHRI. DIWAKAR RAOTE , HON'BLE MINISTER FOR TRANSPORT , AND ORS — Bombay High Court (2018-09-14)
• SHRI. DHANRAJ N. ASWANI v. PUNE MUNICIPAL CORPORATION THROUGH THE COMMISSIONER AND ANR. — Bombay High Court (2018-09-12)
• PETER DOMINIK COLASO v. VASAI VIRAR MUNICIPAL CORPORATION THROUGH ITS COMMISSIONER AND ORS. — Bombay High Court (2018-09-11)
• MR. YASEEN SHAIKH @ BACHHU BAHI v. THE MUNICIPAL COMMISSIONER, BHIWANDI NIZAMPUR CITY MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2018-09-10)
• SMT. VISHALAKSHMI RAMA SAFALYA, v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-09-10)
• SATISH GAJANAN MULIK v. PUNE MUNICIPAL CORPORATION, THROUGH ITS COMMISSIONER AND ORS — Bombay High Court (2018-09-10)
• MR. NITIN BABANRAO NAKHATE v. SHAMAL DAMODAR GAIKWAD AND ORS — Bombay High Court (2018-09-06)
• SMT. GULNAR FIROZ ANSARI v. MUNICIPAL CORPORATION FOR THE CITY OF BHIWANDI NIZAMPUR AND ORS. — Bombay High Court (2018-08-31)
• THE STATE OF MAHARASHTRA THROUGH ITS ADDITIONAL CHIEF SECRETARY, PUBLIC HEALTH DEPARTMENT AND ANR. v. THE CIVIL SURGEON CADRE GROUP A (DOCTORS) ASSOCIATION, HEALTH SERVICES AND ANR. — Bombay High Court (2018-01-12)
• THE STATE OF MAHARASHTRA THROUGH THE PUBLIC HEALTH DEPARTMENT AND ANR. v. DR. MOHAN APPARAO JADHAV AND ANR. — Bombay High Court (2018-01-12)