ARIF S. DOCTOR

735 recorded High Court judgment(s) · 2022–2026

Courts

Disposal nature

Recent judgments

• SHRI. PRABHAKAR RAMCHANDRA PATIL THR. POA.SHRI. AJAY PRABHAKAR PATIL v. SHRI. KAMLAKAR RAMCHANDRA PATIL AND ORS — Bombay High Court (2026-01-22)
• ASHOK SADASHIV SURVE v. SADASHIV RAMCHANDRA SURVE — Bombay High Court (2025-02-20)
• SHASHIKALA NARAYAN SHETGE v. NARAYAN LAXMAN SHETGE (DECEASED) — Bombay High Court (2025-01-27)
• STATE OF MAHARASHTRA THROUGH THE EXECUTIVE ENGINEER MINOR IRRIGATION v. SHRI PRAKASH SURYABHAN MANE — Bombay High Court (2024-12-20)
• MUJIB GULAB MULLA v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-12-20)
• STATE OF MAHARASHTRA THR. EXECUTIVE ENGINEER AND ANR. v. NARAYAN BHANUDAS PAWAR AND ORS. — Bombay High Court (2024-12-20)
• STATE OF MAHARASHTRA THROUGH THE EXECUTIVE ENGINEER AND ANR. v. SOPAN BABA PAWAR DECEASED THROUGH HIS LEGAL HEIRS AND ANR. — Bombay High Court (2024-12-20)
• STATE OF MAHARASHTRA THROUGH THE EXECUTIVE ENGINEER AND ANR. v. SHRISHANKAR MARUTI MANE — Bombay High Court (2024-12-20)
• MAHARASHTRA KRISHNA VALLEY DEVELOPMENT CORPO. - A STATUTORY CORP.,THRO. EXECUTIVE ENGINEER AND ORS v. SHRI. RAVISHANKAR BANDAPPA PHUNDIPALLE AND OTHERS — Bombay High Court (2024-12-20)
• THE STATE OF MAHARASHTRA THROUGH THE EXECUTIVE ENGINEER AND ANR. v. DHANAJI PANDURANG PAWALE AND ANR. — Bombay High Court (2024-12-20)