KISHORE C. SANT

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

Courts

Disposal nature

Recent judgments

• ARUN NANASAHEB KADAM AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2024-08-30)
• DAGADU SAKHARAM TALULE AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2024-08-27)
• M/S VAIBHAV TRADERS THROUGH ITS PROPRIETOR JAGDISHPRASAD RAMDEV GINDODIYA v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2024-08-27)
• HEMANT YASHWANT DHAGE v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2024-08-27)
• KISHAN PANNALAL GHODEKAR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2024-08-27)
• M/S SANDIP TRADERS THROUGH ITS PROPRIETOR SANDIP CHANDMAL KHIVASARA v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2024-08-27)
• FARUQUI ARJUMAND ASMA FARUQUI ABDUL MALIK v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2024-08-27)
• LATA BHASKARRAO DABHADE AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2024-08-27)
• ARUNA MAHENDRA KALA LATE MAHENDRA MADANLAL KALA AND ANOTHER v. AKOLA JANATA COMMERCE COOPERATIVE BANK LIMITED AND ANOTHER — Bombay High Court (2024-08-27)
• PANDURANG HANUMANT SHELKE v. THE STATE OF MAHARASHTRA THROUGH THE COLLECTOR AND OTHERS — Bombay High Court (2024-08-27)