MILIND N. JADHAV

2,602 recorded High Court judgment(s) · 2019–2025

Courts

Disposal nature

Recent judgments

• M/S. FAVOURITE MEDICAL STORES THRU ITS PROP/ LEGATEE MR. TAHER FAKRUDDIN DOHADWALLA AND ANR v. THE STATE OF MAHARASHTRA THROUGH THE MINISTER , MINISTRY OF FOOD AND DRUGS ADMINISTRATION AND ANR — Bombay High Court (2025-09-02)
• VISHHAL MADANRAO CHAVHAN v. BABURAO DNYANU JAMBHALE AND ORS — Bombay High Court (2025-08-14)
• BHIMSEN SABURAO GAVADE DECD THROUGH LEGAL HEIRS v. SATU RANBA GAVADE DECD THROUGH LEGAL HEIRS AND ORS — Bombay High Court (2025-08-14)
• KUNDALIK MAHADEO MALI v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-08-14)
• SURESH DATTATRAYA ADSUL v. SHIVTEJ SHIKSHAN PRASARAK MANDAL AND ORS. — Bombay High Court (2025-08-14)
• VIJAYKUMAR KONDIRAM TAPASE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2025-08-14)
• GOVINDA JOTI PARIT, D/H. SMT TANUBAI W/O. GOVINDA PARIT DECEASED BY THEIR HEIRS v. JANARDAN SHANKAR KULKARNI — Bombay High Court (2025-08-07)
• MR.G.J.PARIT (D.H.)SMT.T.G.PARIT(D.H.)MR.K.G.PARIT v. SHRI JANARDAN S. KULAKARNI. — Bombay High Court (2025-08-07)
• SHANKAR BHAGWAT SATPUTE v. THE PRESIDENT, COORDINATION COMMITTEE VIDYA MAN.and — Bombay High Court (2025-08-06)
• VIDHYA AJIT PATIL AND ANR v. SHEELABAI BALVANT PATIL AND ANR — Bombay High Court (2025-08-06)