S.S. SHINDE, A.M. KHANWILKAR

294 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• JAYESH DAYARAM BHOIR AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-06-11)
• CHAITRALI PRAKASH BORHADE @ CHAITRALI NANDU KEDARI v. REJENDRA JAYWANT DEWALEKAR AND ORS — Bombay High Court (2012-06-11)
• SANGLI SAHAKARI BANK LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-06-11)
• WELSPUN PROJECTS LIMITED AND ORS v. MIRA BHAYANDER MUNICIPAL CORPON AND ORS. — Bombay High Court (2012-06-11)
• SARIKA SURYAKANT KHTAU v. THE SECRETARY/EDUCATION OFFICER (PRIMARY), SHIKSHAN SEVAK SELECTION COMMITTEE, Z. P., RATNAGIRI AND — Bombay High Court (2012-06-11)
• KUMARI KHYATI GIRISH PURNIMA KULKARNI, THROUGH FATER, GIRISH KULKARNI v. COLLEGE OF ARCHITECTURE AND ORS — Bombay High Court (2012-06-11)
• SARIKA SURYAKANT KHTAU v. THE SECRETARY/EDUCATION OFFICER (PRIMARY), SHIKSHAN SEVAK SELECTION COMMITTEE, Z. P., RATNAGIRI AND — Bombay High Court (2012-06-11)
• M/S. SHAKTI COMMERCIAL PREMISES SOCIETY LTD, THROUGH MAYUR ASHOK BHANUSHALI v. STATE OF MAHARASHTRA, THROUGH THE SECRETARY, URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2012-06-11)
• M/S. ABHISHEK BUILDERS AND DEVELOPERS andANR v. THE CITY and INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD. and ORS. — Bombay High Court (2012-06-11)
• HANUMANT BAPURAO BAGAL AND ORS. v. 1. THE STATE OFMAHARASHTRA AND ORS. — Bombay High Court (2012-05-15)