NITIN RUDRASEN BORKAR

315 recorded High Court judgment(s) · 2020–2022

Courts

Disposal nature

Recent judgments

• SANTOSH CHANDRAKANT SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-04-04)
• SACHIN TULSIRAM SHIKARE AND OTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
• DASHRATH BHAURAO SHIROLE v. STATE OF MAH — Bombay High Court (2021-12-23)
• PRAMOD (PRAFULLA) RATNAKAR LALSARE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-12-23)
• THE STATE OF MAHARASHTRA v. SAYYED AREFODDIN S/O. SHARIFODDIN — Bombay High Court (2021-12-23)
• APPASAHEB @ BANDU SAKHARAM SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-22)
• GOPAL SHIVAJI DANGE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2021-12-22)
• JITESH SATESH @ SATISH KANADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-22)
• DNYANESHWAR SOPAN GITE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2021-12-22)
• PUNJARAM KESHAV DHANURE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2021-12-22)