MANGESH S. PATIL, R. G. AVACHAT

20 recorded High Court judgment(s) · 2019–2022

Courts

Bombay High Court

DISPOSED OFF	13
Disposed off/Dismissed for default	5
RULE ABSOLUTE	1
DISMISSED	1

VIJAY SITARAM JOHARE v. ZILLA PARISHAD JALGAON THROUGH ITS CHIEF EXECUTIVE OFFICER AND OTHERS — Bombay High Court (2022-09-08)
THE EXECUTIVE ENGINEER JALGAON MEDIUM IRRIGATION PROJECT DIVISION 1 v. VIKRAM DAULAT PATIL AND OTHERS — Bombay High Court (2022-09-08)
SHAMLAL LACHHIRAM BAJAJ v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-07-08)
SHALMAL LACHHIRAM BAJAJ v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-07-08)
MADHAV BHIMRAO MENKUDALE AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-04-21)
THE EXECUTIVE ENGINEER MINOR IRRIGATION DIVISION, LATUR v. BHAUSAHEB PIRAJI @ BAPURAO SHELKE AND ORS — Bombay High Court (2022-04-21)
DNYANOBA TUKARAM BADGIRE v. N.V.SHINDE AND ANR — Bombay High Court (2022-04-21)
MANMATH YADAV SHIVPUJE AND OTHERS v. THE STATE OF MAHARASHTRA THR COLLECTOR, LATUR AND ORS — Bombay High Court (2022-04-21)
SAYYED GHUDAN SHAFFIUDDIN v. THE STATE OF MAHARASHTRA, THROUGH THE COLLECTOR, LATUR AND OTHERS — Bombay High Court (2022-03-21)
RAMRAO GOVIND HIVARE (DIED) THR LRS. MATHURABAI RAMRAO HIVARE AND ANOTHER v. THE STATE OF MAHARASHTRA, THROUGH THE COLLECTOR, LATUR AND OTHERS — Bombay High Court (2022-03-11)