NITIN JAMDAR, ARUN R. PEDNEKER

38 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• CHETTAN S/O NARSING POWARA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-22)
• TUSHAR VIKRAMDAS BAIRAGI v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-07-22)
• ARUN S/O UDDHAV BAHIR (BROTHER OF SOMNATH UDDHAV BAHIR) v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-22)
• GANESH DEVIDAS SHINDE ALIAS GANYA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-22)
• PRANIL S/O RAJENDRA MARATHE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-07-22)
• MANOJ RAMJI GUPTA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-22)
• XANDER MANAGEMENT INVESTMENT PTE. LTD. v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-22)
• ROHAN RAVINDRA BHAGAT AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-22)
• ANAND BHASKAR GADDEYAVARU AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-22)
• SHOEB RAJMOHMAD SHAIKH @ BIDYA v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-22)