K.R. SHRIRAM, JITENDRA SHANTILAL JAIN

40 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• CHETAN SHAHAJI SHINDE@ AGALAVE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-09-19)
• CHETAN SHAHAJI SHINDE@ AGALAVE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-09-19)
• S.M. BATHA EDUCATION TRUST THROUGH TRUSTEE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2024-09-06)
• MR. AKSHAY S. SHILWANT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2024-09-06)
• SMT. JAI JAYDAS MAYEKAR v. CHIEF ELECTION OFFICER, ELECTION COMMISSION OF INDIA AND ORS. — Bombay High Court (2024-09-05)
• MR. TANVEER ISA KHADPOLKAR v. M/S. KRISHNA ANTIOXIDANTS PVT. LTD. THROUGH ITS DIRECTOR AND ORS. — Bombay High Court (2024-09-05)
• SMT. PADMAJA PURUSHOTTMA LATKAR AND ORS. v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY — Bombay High Court (2024-09-05)
• RAMCHANDRA SHRIPATI PATIL v. DIVISION COMMISSIONER, PUNE DIVISION, PUNE AND ORS — Bombay High Court (2024-08-30)
• ECO CANE SUGAR ENERGY LTD. THRU EXECUTIVE DIRECTOR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2024-08-29)
• PHOENIX ORGANIZATION AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-08-27)