V.M. KANADE, P.R. BORA

115 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• MISS. AISHWARYA DHANANJAY PATIL v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-05-05)
• SHREE. ANIL MADHAV MANE v. SOU. REKHA ANIL MANE AND ANR. — Bombay High Court (2017-03-10)
• SUSHIL KUMAR SHANTILAL KHATER v. STATE OF MAHARASHTRA AND 2 ORS — Bombay High Court (2017-03-10)
• SHREE. ANIL MADHAV MANE v. SOU. REKHA ANIL MANE AND ANR. — Bombay High Court (2017-03-10)
• SHRI. MAYUR JASWANTRAY DOSHI v. SMT. RUPAL MAYUR DOSHI — Bombay High Court (2017-03-10)
• SHREE SWAMI VIVEKANAND (SRA) CO.OP. HSG. SOC. LTD. v. STATE OF MAHARASHTRA AND 6 ORS. — Bombay High Court (2017-03-10)
• SHREE AZAD SRA CO OPERATIVE HOUSING SOCIETY LTD. AND ANOTHER v. STATE OF MAHARASHTRA AND 2 OTHERS — Bombay High Court (2017-03-10)
• KAJU RAMCHANDRA UPADHYAY v. GULABCHAND BALARAM DUBEY AND 4 ORS — Bombay High Court (2017-03-10)
• SAGAR TRAVELS AND 5 ORS v. STATE OF MAHARASHTRA AND 8 ORS — Bombay High Court (2017-03-09)
• NAYAN ENGINEER v. KUMUD JAYANT ENGINEER AND 2 ORS — Bombay High Court (2017-03-09)