VIBHA VASANT KANKANWADI, A.S. OKA

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

Courts

Disposal nature

Recent judgments

• THE INDIAN FIND PIPE CO. LTD. v. STATE OF MAHARASHTRA — Bombay High Court (2018-01-09)
• APAR LTD. v. UNION OF INDIA and ORS. — Bombay High Court (2017-10-12)
• BHARTI AIRTEL LTD. v. MIRA BHAYANDAR MUNICIPAL CORPORATION AND ORS — Bombay High Court (2017-09-26)
• MADHUKAR PRABHAKAR KORGAONKAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-08-21)
• SHREE SANJAY GANDHI SEVA SAMITI and ORS v. MUN.CORPN. OF GR.MUMBAI and ORS — Bombay High Court (2017-08-21)
• MADHUKAR PRABHAKAR KORGAONKAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-08-21)
• ANIL KUMAR GULABCHAND JAIN v. BHUPESH HIRALAL VYAS AND 9 ORS. — Bombay High Court (2017-08-21)
• F.A. JIRANI and ANR. v. UNION OF INDIA and ORS. — Bombay High Court (2017-08-04)
• NAVBHARAT POTTERIES P.LTDand ANR v. BRIHAN MUMBAI ELECTRICITYSUPPLY AND TRASNPORT UNDETAKING and ORS. — Bombay High Court (2017-08-04)
• P.L.JOSHI v. PRESIDENCY POST MASTER and ORS. — Bombay High Court (2017-08-04)