DHIRAJ SINGH THAKUR, SANDEEP V. MARNE

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

Courts

Disposal nature

Recent judgments

• SHRI VILAS H. MORE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-07-26)
• SHRI. ANANTA WAMAN TANKI AND ORS. v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2023-07-26)
• SHIVA SHANKAR MAMIDI v. UNION OF INDIA THR SECRETARY AND ORS — Bombay High Court (2023-07-26)
• SHRI VILAS H. MORE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-07-26)
• BRAKES INDIA PVT. LTD v. ADDITIONAL COMMISSIONER OF LABOUR AND ORS — Bombay High Court (2023-07-26)
• KSPG AUTOMOTIVE INDIA PRIVATE LTD THR. AUTHORISED v. ADDI. COMMISSIONER OF LABOUR PUNE AND ORS — Bombay High Court (2023-07-26)
• PIMPODE BUDURK VIKAS SEVA SOCIETY LTD. THRU CHAIRMAN / SECRETARY v. THE STATE OF MAHARASHTRA THRU DIV. JT REGISTRAR, CO-OP. SOC. KOLHAPUR DIV. AND ORS — Bombay High Court (2023-07-24)
• SURESH PANDURANG PANSARE AND ANR v. STATE OF MAHARASHTRA DEPT. OF COOPERTION AND ORS — Bombay High Court (2023-07-24)
• PIMPODE BUDURK VIKAS SEVA SOCIETY LTD. THRU CHAIRMAN / SECRETARY v. THE STATE OF MAHARASHTRA THRU DIV. JT REGISTRAR, CO-OP. SOC. KOLHAPUR DIV. AND ORS — Bombay High Court (2023-07-24)
• SMT SAVITA KRISHNAJI TITAR DATIR v. STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY MEDICAL EDUCATION AND DRUGS DEPT. — Bombay High Court (2023-07-24)