VASANTI A. NAIK, . MRIDULA BHATKAR

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

Courts

Disposal nature

Recent judgments

• MR. ABHIJIT PRABHAKAR JAIL v. CHIEF LAND AND SURVEY OFFICER, CIDCO AND ORS — Bombay High Court (2015-03-12)
• KETAN K. TIRODKAR v. STATE OF MAHARASHTRA VIA PRINCIPAL SECRETARY AND ANR. — Bombay High Court (2015-03-12)
• ST. VINCENT DE PAULS CO-OP HOUSING SOCIETY LTD. AND 6 ORS. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 7 ORS. — Bombay High Court (2015-03-12)
• SHRI PRAKASH P. KUKREJA v. ULHASNAGAR MUNICIPAL CORPORATION THROUGH ITS COMMISSIONER AND ORS — Bombay High Court (2015-03-12)
• MRS. SHARMILA ROY NUNES v. COMMISSIONER, MIRA-BHAYANDAR MUNICIPAL CORPORATION AND ORS — Bombay High Court (2015-03-12)
• SHRI. SAMADHAN RAJARAM TONE v. THE EDUCATION OFFICER (SECONDARY), ZILLA PARISHAD, SANGLI AND ORS — Bombay High Court (2015-03-12)
• YOGESH MANGALSEN BEHL AND ANR v. M/S. SHANTAI GROUP, THROUGH PARTNER, MR. VINOD TUKARAM ADASKAR AND ANR — Bombay High Court (2015-03-11)
• KUMARI MULLA SOUBIYA TAZEEN AKBAR BADASHA v. THE PRINCIPAL, RAJARSHI CHHATRAPATI SHAHU MAHARAJ, GOV. MEDICAL COLLEGE AND ORS. — Bombay High Court (2015-03-11)
• SHRI. M. MURALI KRISHNA v. UNIVERSIITY GRANTS COMMISSION, THRUGH CHAIRMAN AND ANR — Bombay High Court (2015-03-11)
• M/S. SHANTAI GROUP, THROUGH PARTNER, VINOD TUKARAM ADASKAR v. THE STATE OF MAHARASHTRA, THROUGH DEPT OF REVENUE AND FOREST AND ORS — Bombay High Court (2015-03-11)