S.A. BOBDE, C.L. PANGARKAR

43 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• JAIBHAWANI SHIKSHAN SANSTHA,AMRAVATI and OTHERS v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY and OTHERS. — Bombay High Court (2010-06-11)
• SURENDRA DEVIDAS KHODVE v. STATE OF MAH. THR. SECR. MUMBAI AND 2 OTHERS — Bombay High Court (2010-06-11)
• M/S PANKAJKUMAR NEERAJKUMAR THR. ITS PARTNER PH AGRAWAL AND ORS v. THE NAGPUR DISTT. CENTRAL COOP. BANK LTD. THR. ITS CEO/MANAGER/ADMINISTRATOR AND 2 ORS — Bombay High Court (2010-06-11)
• MAJIDKHAN S/O NISAKHAN v. M.S.E.T.C.LTD, THR ITS M.D. MUMBAI — Bombay High Court (2010-06-11)
• KASHINATH DAMRU KHOBRAGADE v. STATE OF MAHARASHTRA AND 2 OTHERS — Bombay High Court (2010-06-11)
• DHEERAJKUMAR S/O HARIRAM AGRAWAL, PROP. M/S DHEERAJKUMAR AND COM. NAGPUR AND OTHERS v. THE NAGPUR DIST. CENTRAL COOP. BANK LTD, THR C.E.O. NAGPUR AND OTHERS — Bombay High Court (2010-06-11)
• SHRI. LOKESH S/O SUKHADEO GABHANE v. THE STATE OF MAHA. THR PRINCIPAL SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2010-06-10)
• KOMESHWAR GOSAI JOGI v. BHADRAVATI EDUCATION SOCIETY AND 2 OTHERS — Bombay High Court (2010-06-10)
• DILIP RAMCHANDRA BAGDE v. EDUCATION OFFICER (SECONDARY) Z.P.NAGPUR and ANOTHER — Bombay High Court (2010-06-10)
• RAVIPRAKASH MOHANRAO JANGADE NAGPUR.. v. THE STATE OF MAH and OTHERS. — Bombay High Court (2010-06-10)