S.C. DHARMADHIKARI, H.L. GOKHALE

180 recorded High Court judgment(s) · 2005–2006

Courts

Disposal nature

Recent judgments

• security guards board for g.bombay and ane distric v. maharashtra rajya suraksha rakshak and general kamgar union and ors — Bombay High Court (2006-12-19)
• MAHA PRAGYA VIDYA NIDHI FOUNDATION AND ANR. v. STATE OF MAHARASHTRA AND 35 ORS. — Bombay High Court (2006-03-21)
• akkabai j. karande v. the state of maharashtra and ors — Bombay High Court (2006-03-21)
• RAMESH VISHNU KHARAT AND ANR. v. MUNICIPAL CORPN. OF GR. MUMBAI AND 14 ORS. — Bombay High Court (2005-11-24)
• SUBHASH CHANDRA GUPTA v. UNION OF INDIA AND ORS. — Bombay High Court (2005-11-24)
• NILESH WAMANRAO GAIKWAD v. MAHARASHTRA HSG. AND AREA DEVELOPMENT AUTHORITY AND ORS. — Bombay High Court (2005-08-19)
• NAVIN H. JAWA v. SPECIAL DIRECTOR, ENFORCEMENT DIRECTORATE (FERA/FEMA) — Bombay High Court (2005-07-04)
• M/S. NATIONAL FLASK INDUSTRIES LTD. v. SARASWAT CO-OP. BANK LTD. AND ORS. — Bombay High Court (2005-07-04)
• MADHURI YOGINDRA MAFATLAL v. THE REGIONAL PROVIDENT FUND COMMISSIONER, MAHARASHTRA — Bombay High Court (2005-05-06)
• KENNETH KHAN v. AIR INDIA LTD. and ORS. — Bombay High Court (2005-05-06)