RAJESH G. KETKAR, SHANTANU S. KEMKAR

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

Courts

Disposal nature

Recent judgments

• M/S. GLOBUS PETROADDITIONS PRIVATE LIMITED v. THE STATE OF MAHARASHTRA , THROUGH ITS PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-02-23)
• MR. DAYAL S RAGHUWNSHI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-02-23)
• M/S. ULTIMA COSMETICS PRIVATE LIMITED v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-02-23)
• PARESH VORA - PROPRIETOR OF M/S. MODERN INDUSTRIAL PRODUCTS v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-02-23)
• M/S. KHANDOBA DISTILLERIES LTD. v. THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-02-23)
• SMT. LATA SHRUYAKANT JADHAV v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-02-23)
• AZIZ ABBAS PATHAN v. STATE OF MAHARASTHRA THROUGH SECRETARY AND ORS. — Bombay High Court (2018-02-23)
• SI GROUP INDIA PVT. LTD. v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION LTD. AND ORS — Bombay High Court (2018-02-23)
• VENKATESH PRADEEP SALUNKHE AND ORS. v. THE STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-02-22)
• MRS. JYOTI JAGDISH DIVECHA THROUGH POA HOLDER v. THE ENQUIRY OFFICER, CITY SURVEY, DIU AND ORS. — Bombay High Court (2018-02-22)