SHALINI PHANSALKAR-JOSHI, A.S. OKA

24 recorded High Court judgment(s) · 2015–2018

Courts

Disposal nature

Recent judgments

• V.M.SHUKLA v. UNION OF INDIA AND ORS. — Bombay High Court (2018-12-04)
• UNION OF INDIA AND ORS. v. V.M. SHUKLA — Bombay High Court (2018-12-04)
• VASANT SANTARAM KHARAT v. THE SECRETARY, HOME DEPARTMENT AND ANR. — Bombay High Court (2018-11-22)
• SHRIRAM GLASS THROUGH PROPRIETOR, SHRI. ANNASAHEB KAJALE v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF REVENUE AND FOREST AND ANR — Bombay High Court (2017-03-22)
• MAHARASHTRA STATE WAREHOUSING CORPORATION THROUGH CHAIRMAN/MD v. M/S. RAJ TRANSPORT THROUGH PARTNER MR. VISHAL KAKADE — Bombay High Court (2016-03-03)
• M/S. RAJ TRANSPORT THROUGH ITS PARTNER MR. VISHAL VITTHAL KAKADE v. MAHARASHTRA STATE WAREHOUSING CORPORATION AND ORS. — Bombay High Court (2016-03-03)
• SHRI. SALLAUDDIN IBRAHIM SHILEDAR (DECD) THROUGH LRS. v. LD. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-03-03)
• DR. KAMLESH UMACHARANLAL SHRIVASTAV AND ORS v. THE CHARITY COMMISSIONER, DHARMADAY AYUKTA BHAVAN AND ORS — Bombay High Court (2016-03-03)
• SHRI KULBHUSHAN KUSHABA AWATI v. SHRI. SHARAD BHARMA AWATI AND ORS. — Bombay High Court (2016-03-03)
• M/S. VITTHAL TRADERS THROUGH PROPRIETOR, ARUN PARULEKAR v. SHRI SANTOSH PRALHAD PATIL AND ANR — Bombay High Court (2016-03-03)