RETIRED JUDGE, S.C. DHARMADHIKARI

42 recorded High Court judgment(s) · 2003–2010

Courts

Disposal nature

Recent judgments

• PARANJAPE SCHEMES v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-10-21)
• RAHUL KANTILAL BALDOTA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-08-12)
• AUTOMOTIVE MANUFACTURES PVT. LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-08-12)
• RABINDAR SING HUJA AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-08-12)
• THE DY. MUNICIPAL COMMISSIONER v. DEEPAK BALKRISHNA VAHIKAR ANR. — Bombay High Court (2010-06-24)
• DY. MUNICIPAL COMMISSIONER v. DEEPAK BALKRISHNA VAHIKAR — Bombay High Court (2010-06-24)
• MR. PRAMOD A NARALKAR v. SHRI. DEEPAK BALKRISHNA VAHIKAR AND ORS — Bombay High Court (2010-06-17)
• UNION OF INDIA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-05-06)
• GOEL GANGA DEVELOPERS (INDIA) PVT. LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-05-06)
• M. J. HEALTHCARE PVT. LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-05-06)