BHARATI DANGRE, SHYAM C. CHANDAK

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

Courts

Disposal nature

Recent judgments

• VF BRANDS INDIA PVT LIMITED AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2025-04-09)
• PRANAV KULKARNI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-04-09)
• RAJENDRA BABAN KAMBLE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2025-03-12)
• ABHIJEET BAPAT AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-02-27)
• SUREKHA UMAKANT MASALI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-02-27)
• SANJAY @ LADYA YASHWANT PATKARE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-02-27)
• CHANDRAKANT GANPATRAO HAWALE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-02-26)
• KERBA GOROBA WADAVRAO AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-02-26)
• SANJAY VISHNU PAWAR (WAIKAR) AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-02-26)
• VILAS MAHADEO WAGHMODE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-02-26)