ANIL S. KILOR, M. M. NERLIKAR

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

Courts

Disposal nature

Recent judgments

• SHARAD PANJABRAO GAWANDE v. STATE OF MAHARASHTRA PS MANORA WASHIM AND ANR. — Bombay High Court (2025-07-18)
• TRILOK DEVILAL GHOSALE v. STATE OF MAHA, THR PSO. PS. RANAPRATAP NAGAR, NAGPUR AND ANR. — Bombay High Court (2025-07-18)
• PRASAD SURYAKANT SAITWAL AND OTHERS v. STATE OF MAHARASHTRA, THR. PSO, DABKI ROAD, AKOLA AND ANR. — Bombay High Court (2025-07-18)
• MR. ARIF ASHGAQUE ZARIWALA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2025-07-18)
• ROSHAN SHANKARROA NISWADE v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2025-07-18)
• SHRI NITIN NANDKISHORE GUDADHE v. STATE OF MAHARASHTRA THR ITS SECRETARY HOME DEPARTMENT MANTRALAYA MUMBAI — Bombay High Court (2025-07-18)
• SURAJ ASHOKKUMAR SINGH v. STATE OF MAHARASHTRA THR PSO GITTIKHADAN TAH AND DIST NAGPUR AND ANR. — Bombay High Court (2025-07-18)
• BHUPESH S/O GENDLAL RAHANGADALE v. STATE OF MAHA THR POLICE STATION, OFFICER — Bombay High Court (2025-07-18)
• BHAGWAN DEORAO BAWANKAR v. STATE OF MAHARASHTRA THR. MINISTRY OF HOME AFFAIRS, MANTRALAYA, MUMBAI AND OTHERS — Bombay High Court (2025-07-18)
• SHIR. ADITYA S/O ARVIND PANDE AND OTHERS v. THE STATE OF MAHARASHTRA THR. PSO PS SONEGAON, DIST NAGPUR AND ANOTHER — Bombay High Court (2025-07-18)