S.V. GANGAPURWALA, M. G. SEWLIKAR

539 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• SEEMA JAGDISH PATIL v. THE NATIONAL HI SPEED RAIL CORPORATION LTD AND ANR — Bombay High Court (2022-06-09)
• ANANTA LANDMARKS PVT. LTD. v. THE STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY AND ANR — Bombay High Court (2022-06-09)
• SUSHILINI KISHANRAO RATHOD AND ANR v. THE CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD. THR CHIEF CONTROLLER AND ANR — Bombay High Court (2022-05-06)
• SHASHIKANT SHANMUKH SWAMI AND ORS v. ADDITIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS — Bombay High Court (2022-05-06)
• SHASHIKANT SHANMUKH SWAMI AND ORS v. ADDITIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS — Bombay High Court (2022-05-06)
• SUDHAKAR GOPAL GHARAT AND ORS v. THE DEPUTY COLLECTOR LAND ACQUISITION AND ORS — Bombay High Court (2022-05-06)
• GHANSHYAMJI BALURAMJI AGARWAL (SINCE DECD.) THROUGH LRS. AND ORS. v. THE STATE OF MAHARASHTRA THROUGH CHIEF SECRETARY AND ORS. — Bombay High Court (2022-05-06)
• ALKA RAHUL AATAVNE AND ANR v. THE DEPUTY COLLECTOR LAND ACQUISITION AND ORS — Bombay High Court (2022-05-06)
• YASHWANT RAMA PARAB v. COLLECTRO AND DEPUTY DIRECTOR FOR REHABILITATION AND ORS — Bombay High Court (2022-05-06)
• DHONDIBA SHRAWAN GHOLAP DECD. THR LHRS KIRAN DHONDIBA GHOLAP AND ANR v. SUB DIVISIONAL OFFICER ICHALKARANJI AND ORS — Bombay High Court (2022-05-06)