REVATI MOHITE DERE, A.S. OKA

1,592 recorded High Court judgment(s) · 2013–2018

Courts

Disposal nature

Recent judgments

• CHIEF OFFICER / PRESIDENT, MALKAPUR NAGAR PANCHAYAT v. RIYAZ AHMED NOORMOHAMMED BAGWAN — Bombay High Court (2018-12-11)
• CHIEF OFFICER / PRESIDENT, MALKAPUR NAGAR PANCHAYAT v. RIYAZ AHMED NOORMOHAMMED BAGWAN — Bombay High Court (2018-12-11)
• M/S. OMEGA ELECTRONIC SCALE COMPANY LIMITED, THROUGH DIRECTOR, MR. DHANANJAY T. DHAKE v. MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL AND ORS — Bombay High Court (2018-06-27)
• SHRI. MAHADEV SHANKAR WALE v. SHRI. A. JABBAR SAHEBLAL SHAIKH AND ORS — Bombay High Court (2017-08-18)
• SHRI. MAHADEV SHANKAR WALE v. SHRI. A. JABBAR SAHEBLAL SHAIKH AND ORS — Bombay High Court (2017-08-18)
• THE NEW INDIA ASSURANCE CO. LTD. THROUGH MUMBAI REGIONAL OFFICE-V v. MRS. SUNDAR LAXMAN DONGARKAR AND ORS. — Bombay High Court (2017-03-21)
• SHRI VILE PARLE KELVANI MANDAL AND 2 ORS. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 11 ORS. — Bombay High Court (2016-02-29)
• MILUN SARYAJANI THROUGH EDITOR GEETALI VINAYAK MANDAKINI v. PUNE MUNICIPAL COMMISSIONER, PUNE AND ORS — Bombay High Court (2015-12-23)
• SHRI HASHMAT PARKAR AND ANR v. SHRI SURYAKANT S. DOKE, REGIOONAL OFFICER, MAHARASHTRA POLLUTION CONTROL BOARD AND ANR — Bombay High Court (2015-12-09)
• MOHAMMAD ISHAK KASIM ALI SHAIKH v. THE STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2015-11-27)