M.T. JOSHI, D B BHOSALE

234 recorded High Court judgment(s) · 2011–2011

Courts

Disposal nature

Recent judgments

• ABDULL SAMI ABDUL HAK AND ORS v. THE STATE OF MAHARSHTRA AND ORS — Bombay High Court (2011-06-29)
• NASERKHAN SHERKHAN AND ORS v. THE STATE OF MAHARASHTRA ANDORS — Bombay High Court (2011-06-29)
• GOPAL RAMRAO KAUSADGE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-04-21)
• BALCHAND KANNHEYALAL JAIN GPA UTTAM SAWAJI RATHOD v. SANJAY GABAJI SONAR AND ORS — Bombay High Court (2011-04-21)
• VAIJANATH MADHAVRAO SONTAKKE v. THE STATE OF MAH AND ORS — Bombay High Court (2011-04-21)
• SURESH GANGADHAR DHARASURKAR v. CHIEF SECRETARY GOVT OF MAH GAD MANTRALAYA MUMBAI AND ANR — Bombay High Court (2011-04-21)
• SWASTA DHANYA VA KEROSENE MAHAMANDAL THR VICE PRESIDENT KHAJAMIYA MAQDUMSAB AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2011-04-21)
• SATYABHAMA SUBASH JADHAV AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-04-21)
• CHETAN YUVRAJ THAKUR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-04-21)
• SUBHASH DEORAO MHASKE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2011-04-21)