S.V. GANGAPURWALA, S. G. CHAPALGAONKAR

89 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• TRUSTEES ASSOCIATION OF INDIA v. COMPETITION COMMISSION OF INDIA AND ORS — Bombay High Court (2023-02-21)
• PARUBEN WD/O. MANISHKUMAR TURI v. THE UNION OF INDIA AND ANR — Bombay High Court (2022-12-22)
• ANAND CHIDAMBAR DIXIT v. BANK OF MAHARASHTRA — Bombay High Court (2022-12-21)
• SHRI. SHIVAJI HARIBA GUNJALE v. THE UNION OF INDIA AND ORS — Bombay High Court (2022-12-21)
• XYZ v. STATE OF MAHARASHTRA THR THE PRINCIPAL SECRETARY PUBLIC HEALTH DEPT — Bombay High Court (2022-12-09)
• LATE. RUKUMINIBAI RAVAJI NARGOLIYA THR. LHRS ARIVND RAVJI NARGOLIA AND ORS v. SLUM REHABILITATION AUTHORITY ADIMINISTRATIVE AND ORS — Bombay High Court (2022-12-09)
• SOLAPUR DIST. CENTRAL CO OP BANK LTD. v. THE STATE OF MAHARASHTRA THR DEPT OF REVENUE AND FOREST AND ORS — Bombay High Court (2022-12-09)
• PRAVIN MANILAL SANGHVI v. VIKRAM ANANDRAO KAKADE AND ANR — Bombay High Court (2022-12-09)
• SOLAPUR DIST. CENTRAL CO OP BANK LTD. v. THE STATE OF MAHARASHTRA THR DEPT OF REVENUE AND FOREST AND ORS — Bombay High Court (2022-12-09)
• MRS. BAYABAI RAMU GUNGUNE v. STATE OF MAHARASHTRA THROUGH URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2022-12-09)