S.V. GANGAPURWALA, SHIVKUMAR DIGE

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

Courts

Disposal nature

Recent judgments

• DESERVE EXIM PVT. LTD. v. YES BANK LTD. — Bombay High Court (2022-11-22)
• UDDHAV S/O TANAJI SHDAGE v. THE STATE OF MAHARASHTRA THR ITS SECRETARY FINANCE DEPT. AND ORS — Bombay High Court (2022-11-18)
• YADAV S/O BALKRUSHNA SONWANE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-11-18)
• VIVEK BABU PATIL v. STATE OF MAHARASHTRA THR. SEC. HIGHER AND TECHNICAL EDUCATION AND ORS — Bombay High Court (2022-11-18)
• MS. VIDYA BHANUDAS BANDGAR AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2022-11-18)
• M/S. UNIVERSITY MINES v. THE COLLECTOR OF KOLHAPUR AND OTHERS — Bombay High Court (2022-11-18)
• SANJAY NATHA PATIL AND ANR v. VIKAS VASANT PATIL AND ORS. — Bombay High Court (2022-11-18)
• RANJIT BALASAHEB JADHAV v. THE STATE OF MAHARASHTRA THR SECRETARY AND ORS — Bombay High Court (2022-11-18)
• KARNAIL SINGH CHEEMA AND ANR v. MAHA. REAL ESTATER REGULATORY AUTHORITY THR. SECRETARY AND ORS — Bombay High Court (2022-11-18)
• PRITESH PRADIP KHAKE AND ANR v. THE STATE OF MAHARASHTRA THR. SECRETARY SCHOOL EDUCATION DEPT. AND ANR — Bombay High Court (2022-11-18)