G. S. KULKARNI, RANJIT MORE

40 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• VAIBHAV BALLAL JOSHI AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-02-10)
• KOMAL GOPAL SINHA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-10)
• CHETNARAYAN B. SINGH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-10)
• SHSHIL AMRUT MOZAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-02-10)
• MUKESH S/O. RAMCHANDRA RAJPUT v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-02-10)
• ULHAS HARISHCHANDRA DHARGALKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-02-10)
• THE STATE OF MAHARASHTRA v. YUSUF SHAFIK VHAREKARI (SHAIKH) AND ANR — Bombay High Court (2017-02-10)
• WAHID KHAN v. SUPERINTENDENT AND ORS — Bombay High Court (2017-02-10)
• SUNIL BALKRUSHNA PATIL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-02-10)
• SARFARAZ AHMAD KUDBHUDDIN SHAIKH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-10)