V.A. NAIK, NITIN W. SAMBRE

47 recorded High Court judgment(s) · 2015–2015

Courts

Disposal nature

Recent judgments

• YASHWANT S/O BHAIYYAJI SHETE v. STATE OF MAH THR ITS SECRETRAY TRIBAL DEVELOPMENT DEPT MANTRALAYA MUMBAI — Bombay High Court (2015-09-23)
• SHRIRAM MACHIMAR SEWA SAHKARI SOCIETY LTD. BUNDELPURA THR. ITS PRESIDENT DEEPAK S/O RAMLAL GOUR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AGRICULTURAL, DAIRY DEVELOPMENT AND FISHERIES DEPARTMENT — Bombay High Court (2015-09-23)
• VISHWAS UTTAMRAO DANDE v. THE HON'BLE COLLECTOR, COLLECTOR OFFICE CAMP AMRAVATI AND ANOTHER — Bombay High Court (2015-09-23)
• DR. LOKMAN TULSIRAM GANGOTRI v. THE SECRETARY HIGHER AND TECHNICAL EDU. GOVT. OF MAHARASHTRA MANTRALAYA AND OTHERS — Bombay High Court (2015-09-23)
• SHRI JAGDISH S/O JAGOBAJI AAPTURKAR v. SAU. USHA D/O DAULAT TURANKAR — Bombay High Court (2015-09-23)
• LOKESH S/O PRABHAKAR RANDIVE AND ANOTHER v. BANK OF MAHARASHTRA ASSETS RECOVERY BRANCH THROUGH ITS CHIEF MANAGER, NAGPUR AND 5 OTHERS — Bombay High Court (2015-09-23)
• PRAKASH S/O RAMNIRANJAN GOENKA AND OTHERS v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT MANTRALAYA AND OTHERS — Bombay High Court (2015-09-23)
• SHRI. RAJENDRA RAMAJI BORKAR v. ZILLA PARISHAD, CHANDRAPUR THR. ITS CHIEF EXECUTIVE OFFICER AND OTHERS — Bombay High Court (2015-09-23)
• YASHWANT BALIRAMJI PATIL v. AKHADNATH PUNNATH NANOTKAR AND 13 ORS — Bombay High Court (2015-09-23)
• INDER S/O PANNALAL DARA v. STATE OF MAHARASHTRA, THR. THE SUPERINTENDING ENGINEER, MAH. RURAL ROAD DEVELOPMENT ASSOCIATION — Bombay High Court (2015-09-22)