S V GANGAPURWALA, SUNIL K. KOTWAL

1,572 recorded High Court judgment(s) · 2018–2019

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA AND ORS v. BHASKAR CHANDU MORE AND ANR — Bombay High Court (2019-04-12)
• ZILLA PARISHAD AHMEDNAGAR THROUGH CHIEF EXECUTIVE OFFICER v. KALPANA VALMIK SHIRSATH — Bombay High Court (2019-03-15)
• THE MUNICIPAL COUNCIL JALNA THROUGH OFFICE SUPERINTENDENT JALNA v. MOHD AMANULLAH KHAN MOHD BAKSHULLAH KHAN DURANI — Bombay High Court (2019-03-15)
• ZILLA PARISHAD AHMEDNAGAR THROUGH CHIEF EXECUTIVE OFFICER v. KALPANA VALMIK SHIRSATH — Bombay High Court (2019-03-15)
• THE STATE OF MAHARASHTRA AND OTHERS v. BHAUSAHEB SAKHARAM NAVTHAR — Bombay High Court (2019-03-15)
• SADAVIJAY BANSILAL ARYA v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-03-15)
• THE MUNICIPAL COUNCIL JALNA THROUGH OFFICE SUPERINTENDENT JALNA v. MOHD AMANULLAH KHAN MOHD BAKSHULLAH KHAN DURANI — Bombay High Court (2019-03-15)
• ZILLA PARISHAD AHMEDNAGAR THROUGH CHIEF EXECUTIVE OFFICER v. KALPANA VALMIK SHIRSATH AND ANR — Bombay High Court (2019-03-15)
• SUBHASH UDDHAVRAO RATHOD v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2019-01-25)
• THE ASSISTANT SUPERINTENDENT OF POST OFFICES SHRIRAMPUR DIVISION AND OTHERS v. DATTATRAY GOVIND JADHAV — Bombay High Court (2019-01-25)