V.M. KANADE, A.R. JOSHI

239 recorded High Court judgment(s) · 2013–2015

Courts

Disposal nature

Recent judgments

• PANDURANG VITHAL KEVNE v. BHARAT SANCHAR NIGAM LTD. AND ANR. — Bombay High Court (2015-11-18)
• PANDURANG VITHAL KEVANE v. BHARAT SANCHAR NIGAM LTD. AND ANR. — Bombay High Court (2015-08-05)
• SYNEX PHARMACEUTICALS PVT. LTD. v. COMMISSIONER OF CENTRAL EXCISE — Bombay High Court (2015-08-05)
• KOTAK MAHINDRA BANK LTD. v. TRUPTI SANJAY MEHTA AND 8 ORS. — Bombay High Court (2015-07-16)
• UTTAR BHARTIYA RAJAK SAMAJ PANCHAYAT AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-07-01)
• INDRAPAL SINGH AND 41 ORS. v. UNION OF INDIA AND 22 ORS. — Bombay High Court (2015-04-30)
• MR. VISHNUKANT UPADHYAY AND ANR. v. GRUH FINANCE LTD. — Bombay High Court (2015-04-30)
• SAYED MUSTAFA ALI MAZHAR ZAIDI AND 2 ORS v. SUFFINS APT CHSL AND 4 ORS — Bombay High Court (2015-04-30)
• SACHIN MADHUKAR KHANOLKAR AND ANR. v. NKGSB CHSL. AND 2 ORS. — Bombay High Court (2015-04-30)
• SMT. SAROJ M. BIJLANI AND 2 ORS. v. CHANDRU G. BIJLANI AND 9 ORS. — Bombay High Court (2015-04-30)