ADVAIT MAHENDRA SETHNA

197 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• ASHOK GOVIND KAKALE v. CHANDRAKANT MANSARAM MORE — Bombay High Court (2025-08-14)
• AKASH RAJENDRA DHOKANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-13)
• RAJENDRA NAMDEO DHOKNE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-08-13)
• AKSHAY BHAUSAHEB KALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-08-13)
• SUNNY SATISH PATOLE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-08-13)
• AKSHAY BHAUSAHEB KALE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-08-13)
• PRAVIN BHASKAR SHIRSATH AND ANOTHER v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-13)
• RAJDENDRA PANDHARINATH NAIK AND ANOTHER v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-13)
• LAXMINARAYAN ALIAS NITIN NAGNATH KANKADHAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-12)
• SADDAM ALIAS YUNUS SALIM PATEL v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-12)