BHARATI DANGRE, ASHWIN D. BHOBE

40 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• SWAPNIL KISAN PATIL v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS — Bombay High Court (2025-03-13)
• PADMAVATI ANIL DUDHANKAR v. COMMISSIONER, SOLAPUR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2025-01-20)
• SHRI. AJIT VILAS VANKUDRE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDUCATION DEPT. AND ORS. — Bombay High Court (2025-01-20)
• KUMARI SHRAVANI PRATAP SURYAWANSHI MINOT THR NATURAL GUARDIAN PRATAP SURYAWANSHI AND ORS v. THE UNION OF INDIA THR SECRETARY AND ORS — Bombay High Court (2025-01-17)
• BHIMRAO RAMCHANDRA DASHWANT v. THE STATE OF MAHARASHTRA THROUGH SECRETARY DEPT. HIGHER AND TECHNICAL EDUCATION AND ORS — Bombay High Court (2025-01-17)
• CHANNAYYA GURULINGAYYA SWAMI v. STATE OF MAHARASHTRA THROUGH DISTRICT CASTE SCRUTINY COMMITTEE, SOLAPUR AND ANR — Bombay High Court (2025-01-17)
• ANIL GANGADHAR JADHAV v. HEAD MASTER R.M. HIGH SCHOOL MIRAJ AND ORS — Bombay High Court (2025-01-16)
• SNEHAL DATTARAM THAKUR ALIAS SANDHYA PUNDALIK RATHOD v. THE STATE OF MAHARSHTRA THR ITS PRINCIPAL SECRETARY TRIBAL DEVELOPMENT DEPT. AND ANR — Bombay High Court (2025-01-15)
• VAISHALI LAXMAN KHARAT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-01-15)
• VINAY TUKARAM ADHATRAO AND ORS v. THE STATE OF MAHARASHTRA TRIBAL DEVELOPMENT DEPT AND ORS — Bombay High Court (2025-01-14)