BHARATI DANGRE, MANJUSHA AJAY DESHPANDE

111 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• GOEL GANGA INDIA PRIVATE LTD. v. STATE OF MAHARASHTRA THROUGH THE MINISTRY OF FORESTS AND REVENUE AND ORS. — Bombay High Court (2026-01-14)
• GOEL GANGA INDIA PRIVATE LTD. AND ANR. v. STATE OF MAHARASHTRA THR. THE MINISTRY OF FORESTS AND REVENUE AND ORS. — Bombay High Court (2026-01-14)
• AMOL AMBADAS BANKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-12-19)
• SHARAD SHRIRANG SAWANT v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-12-16)
• UTTAM SHANTARAM POTDAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2024-12-11)
• SUBHASH SHANKARRAO JADHAVAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-12-10)
• DADA ALIAS PRAVIN SATISH PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-12-10)
• AMOL ARUN UKARANDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-12-10)
• DR ANEES AHMED SHAFIQUE AHMED AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-12-09)
• KHALIL @ KHALIL AHAMAD MURTUJ PATEL AND ORS v. STATE OF MAHARASHTRA — Bombay High Court (2024-11-27)