A.S. GADKARI, RANJIT MORE

128 recorded High Court judgment(s) · 2015–2017

Courts

Bombay High Court

128

OTHERS DISPOSED OFF	60
Disposed Off	28
RULE ABSOLUTE	14
Dismissed	12
ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE	8
(unspecified)	2
WITHDRAWN	1
Allowed	1

DEVEN JITENDRA MEHTA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-08-14)
VINIT GANESH KUBER AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-08-02)
PRADEEP KUMAR AGARWAL AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-08-02)
KETAN PRABHUDAS MAKWANA AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-08-02)
UMESH NARAYAN PUTHRAN v. THE COMMISSIONE OF POLICE — Bombay High Court (2017-08-02)
JITENDRA NARHARI KADRE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-08-02)
SHIVAJI DHONDIRAM MANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-08-02)
K. GOPINATH SON OF M. Y. RAMACHANDRAN AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-08-02)
RAMESH NAGNATH KADAM v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-08-02)
SAKET KUMAR DWIVEDY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-08-02)