A. P. LAVANDE, RAVI K. DESHPANDE

43 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• THE STATE OF MAH. THR. P.S.O., RAMTEK POLICE STATION v. SURYABHAN SAMPAT MANEKAR AND 3 OTHS — Bombay High Court (2010-05-07)
• AMOL BHASKARRAO WAGHMARE AND 3 OTHERS v. THE STATE OF MAH.THR. PSO AKOLA — Bombay High Court (2010-05-07)
• DREAMLAND SOCIAL CLUB, THR. SECY. VIJAY DEVIDAS SADAR v. THE STATE OF MAH. THR. ITS MINISTRY OF HOME AFFAIRS AND ANR — Bombay High Court (2010-05-07)
• SAMBHU S/O SONARAM MAHATO AND 2 OTHS (IN JAIL) v. THE STATE OF MAH. THR. P.S.O., P.S. BRAHMAPURI — Bombay High Court (2010-05-07)
• CHANDRASHEKHAR S/O HARIDAS DHOLE v. THE STATE OF MAH. THR. P.S.O. WADI, NAGPUR — Bombay High Court (2010-05-06)
• BHASKAR PARASRAM PACHARE, CONVICT NO. C-6235 THR. HIS BROTHER NARESH PARSHURAMJI PACHARE v. THE STATE OF MAH. THR. THE DIVISIONAL COMMISSIONER, NAGPUR DN AND ANR — Bombay High Court (2010-05-06)
• SMT. REKHA W/O BANDU INWATE (IN JAIL) v. THE STATE OF MAH. THR. P.S.O., P.S. DEOLAPAR — Bombay High Court (2010-05-06)
• RAJESH @ NARU S/O BIHARI BALWEBANSH (IN JAIL) v. STATE OF MAH. THR. THE SECY. HOME DEPTT. AND 2 OTHS — Bombay High Court (2010-05-06)
• PRABHAKAR S/O RAMBHAU GIRHE and 2 ORS. v. STATE OF MAH. THRU. P.S.O. KHAMGAON — Bombay High Court (2010-05-06)
• KISHORE ARJUNSINGH CHAVAN, CONVICT NO.2441 v. THE STATE OF MAH. THR. THE D.I.G. PRISON (E) (R) NAGPUR AND ANR — Bombay High Court (2010-05-05)