ANUJA PRABHUDESSAI, B.P. DHARMADHIKARI

82 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• DHARMACHANDRA BHIKAJI BHURAVANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-10)
• SHRI. BALASO VITTHAL SAWANT v. THE STATE OF MAHARASHTRA THROUGH DEPT. URBAN DEVELOPMENT AND ORS. — Bombay High Court (2019-10-10)
• SHRI. PRAKASH MAHADEO GANGANE AND ANR. v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SEC., RURAL DEVLOP. AND WATER RESOURCE DEPT. AND ORS — Bombay High Court (2019-10-10)
• SANGITA RAMCHANDRA KASHID v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2019-10-10)
• SHRI. BALASO VITTHAL SAWANT v. THE STATE OF MAHARASHTRA THROUGH DEPT. URBAN DEVELOPMENT AND ORS. — Bombay High Court (2019-10-10)
• TUSHAR DAMODAR BANGERA v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-10)
• KUM. SWAPNALI SWAMINATH HELGODE ALIAS MRS. SWAPNALI LENGARE v. STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2019-10-10)
• DHARMACHANDRA BHIKAJI BHURAVANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-10)
• SHRI. NAVNATH DNYANOBA MASAL v. STATE OF MAHARASHTRA THRU PRIN. SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT. AND ORS — Bombay High Court (2019-10-10)
• SHRI. GANESH SUKHDEV GURULE v. DY. CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, NASIK AND ORS — Bombay High Court (2019-10-10)