M.S. SONAK, KAMAL KHATA

71 recorded High Court judgment(s) · 2017–2025

Courts

Disposal nature

Recent judgments

• SANTOSH NIGAPPA BURJE v. SADANAND ASHOK KULKARNI — Bombay High Court (2025-07-31)
• NATHA SHAMRAO DESHMUKH (KAMBLE) v. RAJAGONDA BIMGONDA PATIL — Bombay High Court (2024-10-14)
• RONNY JOCKYDSOUZA AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-10-14)
• RONY JOCKY D'SOUZA AND ORS. v. SHRI. RAJGONDA BHIMGONDA PATIL AND ORS. — Bombay High Court (2024-10-14)
• WILLIAM ANTON DSOUZA v. RAJGONDA BHIMGONDA PATIL AND ORS. — Bombay High Court (2024-10-14)
• WILLIAM ANTON DSOUZA v. RAJGONDA BHIMGONDA PATIL AND ORS. — Bombay High Court (2024-10-14)
• WILLIAM ANTON DSOUZA v. STATE OF MAHARASHTRA THR GENERAL ADMINISTRATION AND ORS — Bombay High Court (2024-10-14)
• RONY JOCKY D'SOUZA AND ORS. v. SHRI. RAJGONDA BHIMGONDA PATIL AND ORS. — Bombay High Court (2024-10-14)
• SHAKIL YUNUS MAKANDAR v. THE STATE OF MAHARASHTRA THR. PRINCIPALE SECRETARY AND ORS — Bombay High Court (2024-10-04)
• VARAD VIVEK GAIKWAD v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY TRIBAL DEVEPMENT DEPT. AND ORS — Bombay High Court (2024-10-03)