ABASAHEB D. SHINDE

55 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• RENUKA SATHYAM YENGALI v. THE STATE OF MAHARASHTRA — Bombay High Court (2026-01-02)
• SANDHYA ADINARAYAN CHENNAGONI v. THE STATE OF MAHARASHTRA — Bombay High Court (2026-01-02)
• JAGDISH KAPUR PATEL v. THE STATE OF MAHARASHTRA — Bombay High Court (2026-01-02)
• SALMAN USMAN SAYYED v. THE STATE OF MAHARASHTRA — Bombay High Court (2026-01-02)
• SHYAM MURLIDHAR SALUNKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2026-01-02)
• KANAKTARA NARSIMHA VENGULI AND ANOTHER v. THE STATE OF MAHARASHTRA — Bombay High Court (2026-01-02)
• GIRIDHAR JAGDEVRAO SURYAWANSHI AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2025-12-17)
• GANGU GONJI GAVIT AND ANOTHER v. STATE OF MAHARASHTRA THROUGH COLLECTOR AND OTHERS — Bombay High Court (2025-12-12)
• HARI NARAYAN DHANGAR v. EXECUTIVE MAGISTRATE AND OTHERS — Bombay High Court (2025-12-12)
• SUSHILA BABURAO UMBRE v. PRIYADARSHI MAHILA NAGARI CO OPERATIVE BANK LTD BEED THROUGH ITS AUTHORISED SIGNATORY — Bombay High Court (2025-12-12)