BHARATI HARISH DANGRE

655 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• HARSHAL @ RAVINDRA S/O DINKAR THOKAL v. STATE OF MHA. THR. PSO PS MURTIZAPUR DIST.AKOLA — Bombay High Court (2023-02-10)
• DHANRAJ BABUSING RATHOD v. STATE OF MAH. THR. PSO PS DARWHA TQ.DARWHA DIST.YAVATMAL AND ANOTHER — Bombay High Court (2023-02-10)
• SIDDHARTH S/O SUKHDEV RANGARI v. STATE OF MAH. THR.F PSO PS PACHPAULI NAGPUR — Bombay High Court (2023-02-10)
• MD. HARIS S/O ARIF RANGOONWALA v. STATE OF MAH. THR. PSO PS SADAR NAGPUR CITY — Bombay High Court (2023-02-10)
• SHILPA MILINDKUMAR BHOPLE v. PSO PS HIWARKHED TAH. TELHARA DIST.AKOLA — Bombay High Court (2023-02-10)
• RAOSAHEB S/O TEJRAO DOIPHODE v. STATE OF MAH. THR. PSO PS DEULGAON RAJA TQ.DEULGAONRAJA DIST.BULDHANA — Bombay High Court (2023-02-01)
• NIKUNJ S/O RAMAKANT HARLALKA AND 2 OTHERS v. STATE OF MAH., THR. P.S.O. PS SHEGAON CITY DIST BULDHANA — Bombay High Court (2023-01-31)
• DOLLY @ SHARADA DEEPAK SHEMBEKAR @ LONARE v. STATE OF MAH. THR. PSO SADAR NAGPUR — Bombay High Court (2023-01-31)
• SAVITA W/O BHAGWAN KARHALE v. STATE OF MAH. THR. PSO PS WASHIM CITY — Bombay High Court (2023-01-31)
• MOHD ZUBAIR ABDUL GAFUR AND ANOTHER v. THE STATE OF MHA. THR. PSO PS CHANDUR BAZAR TAH.CHANDUR BAZAR DIST.AMRAVATI — Bombay High Court (2023-01-31)