S.R. DONGAONKAR

1,215 recorded High Court judgment(s) · 2006–2014

Courts

Disposal nature

Recent judgments

• GODAVARI MARATHWADA IRRIGATION DEVP. CORP, LATUR v. THE STATE OF MAH AND ANR — Bombay High Court (2014-04-21)
• SACHIN S/O SHATRUGHANA PRASAD PANDEY v. STATE OF MAHARASHTRA, THROUGH P.S. NAGPUR AND ANOTHER — Bombay High Court (2013-12-11)
• VILAS S/O RAMRAO PANASE (IN JAIL) v. STATE OF MAHARASHTRA, THROUGH P.S.O. P.S. NANDGAONPETH — Bombay High Court (2013-12-11)
• VILAS S/O RAMRAO PANASE v. STATE OF MAHARASHTRA, THROUGH P.S.O. P.S. NANDGAONPETH — Bombay High Court (2013-12-11)
• SWARNIM S/O JAIKUMAR DIXIT AND ANOTHER v. THE STATE OF MAHARASHTRA, THROUGH P.S.O. NAGPUR AND ANOTHER — Bombay High Court (2013-12-11)
• SHRI. PRAKASH S/O RADHESHYAM AGRAWAL v. STATE OF MAHARASHTRA THR. THE POLICE STATION OFFICER — Bombay High Court (2013-07-28)
• STATE OF MAH THR SHRI SV PRATAPWAR,DRUG INSPECTOR v. SHRI NANDKUMAR MOTWANI PARTNER OF ,/S BOMBAY IDEAL PRODUCTS(I) INDORE and 2 ORS. — Bombay High Court (2010-03-31)
• VILAS SURYABHAN BOKADE v. THE STATE OF MAH. THR. P.S.O., P.S. GHATANJI, TAHSIL GHATANJI, DISTT. YAVATMAL — Bombay High Court (2009-10-12)
• SUBHASH NAGAR EDUCATION SOCIETY, v. KU. REKHA RAMKRUSHNAJI REWATKAR AND 5 ORS. — Bombay High Court (2009-09-10)
• SMT. SUSHMA W/O RAMCHANDRA SAPATE v. THE PRESIDING OFFICER SCHOOL TRIBUNAL NAGPUR AND 2 ORS — Bombay High Court (2009-09-09)