SHANTANU S. KEMKAR, A.M. BADAR

39 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• ARVIND GOPALRAO BASUTKAR AND 25 ORS. v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2018-04-13)
• PRITHVIRAJ VILAS CHAVAN v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ANR. — Bombay High Court (2018-04-13)
• SUNANDA MAHESH BHALERAO v. THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-04-13)
• PRADEEP, ME-I (NO. 221591-T) v. UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-04-13)
• THE RUBY MILLS LTD v. PUBLIC INFORMATION OFFICER R.T.I ASSTT ENG. (B.P.) CITY-I AND 5 ORS — Bombay High Court (2018-04-13)
• AMIT CHANBASAPPA HERKAR v. THE COMMISSIONER, PUNE MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2018-04-13)
• AMIT CHANBASAPPA HERKAR v. THE COMMISSIONER, PUNE MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2018-04-13)
• MR. UDAY JANARDHAN GODAVE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-04-13)
• AMIT SATYADEV SINGH AND ANR v. UNION OF INDIA AND 2 ORS — Bombay High Court (2018-04-13)
• DIRECTOR OF EXAMINATION AND EVALUATION AND ANR. v. NIRAV SATISH JOSHI AND ANR. — Bombay High Court (2017-12-13)