M.S. SONAK, SHANTANU S. KEMKAR

890 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• PRAMOD RAGHUNATH BAMANE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-07-25)
• PRAMOD RAGHUNATH BAMANE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-07-25)
• SHRI. ALAM RAFIQUE SHAIKH v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-07-07)
• RASHTRIYA GRAMIN AROGYA ABHIYAN ADHIKAR AND KARMACHARI MAHASANGH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-04-04)
• AARTI MAHILA BACHAT GAT AND ANR. v. THE STATE OF MAHARASHTRA , THROUGH CHIEF SECRETARY AND ORS. — Bombay High Court (2017-08-04)
• PATIL GUNWANT PANDIT v. AJOY MEHTA MUNICIPAL COMMISSIONER AND 2 OTHERS — Bombay High Court (2017-08-04)
• SMT. ASHVINI ARVIND MORE @ ANJALI ANAND GAIKWAD v. THE SCHEDULE TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, PUNE REGION AND ANR. — Bombay High Court (2017-08-04)
• SHRI. YUVRAJ DHONDU BHADNE v. THE MUNICIPAL CORPORATION, ULHASNAGAR AND OR.S — Bombay High Court (2017-08-04)
• DEEPAK YESHWANT CHAVAN v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE THROUGH SECRETARY AND ORS — Bombay High Court (2017-08-04)
• TEJASWINI SHAHJIRAO MALI AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2017-08-04)