MEHROZ K. PATHAN

513 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• ANITA BHUSHAN PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2026-03-23)
• GURUNATH BABRUBAN PADULKAR v. SUSHILABAI ANGAD PANDHARE — Bombay High Court (2026-01-17)
• PANKAJ RADHESHYAM AGRAWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2026-01-09)
• FIROZ MAHEBOOB ATTAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-12-26)
• PRATHMESH DATTATRAYA BHORKADE AND OTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-12-24)
• GOKUL DAGDU JADHAV AND ANOTHER v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-12-24)
• YATISH SACHDEV v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-12-24)
• AMOL RAOSAHEB UBALE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-12-23)
• VISHAL ASHOK BARDE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-12-23)
• RAJABHAU MADHAV DEVKATE v. DAGADU DURYODHAN KEDARI — Bombay High Court (2025-12-22)