S.S. SHINDE, BILAL NAZKI

209 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• BAGALKOT UDYOG LTD. AND ANR. v. AIR INDIA LTD. AND 2 ORS. — Bombay High Court (2008-12-17)
• VIJAY RAMCHANDRA SOMWANSHI v. COLLECTOR, PUNE AND ORS. — Bombay High Court (2008-07-16)
• SHAMSUNDER HARIBHAU POTARE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-09)
• THE STATE OF MAHARASHTRA . v. SHRI ARUN N. TATKARE . — Bombay High Court (2008-07-07)
• SRINIWAS RAMCHANDRA MANDALE v. THE RETURNING OFFICER - SHRI MACHINDRANATH VIKAS SOCIETY LTD. AND ORS. — Bombay High Court (2008-07-04)
• SADASHIV GOVIND GHOLAP v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-04)
• THE COMMISSIONER OF INCOME TAX-V PUNE v. VIGHNAHAR SAHAKARI SAKHAR KARKHANA LTD. — Bombay High Court (2008-07-04)
• RANGRAO BALU KUMBHAR v. THE RETURNING OFFICER - SHRI MACHINDRANATH VIKAS SOCIETY LTD. AND ORS. — Bombay High Court (2008-07-04)
• commissioner of income-tax-iv, v. shri sah sakhar karkhana ltd — Bombay High Court (2008-07-04)
• ANANASAHEB BALWANT SHENDURE v. GRAM PANCHAYAT HUPARI AND ANR. — Bombay High Court (2008-07-04)