NITIN W. SAMBRE, ASHWIN D. BHOBE

34 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• SHRI. VIJAY SHRIPAD KULKARNI AND ORS v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS — Bombay High Court (2025-05-22)
• MR. PRAVIN CHANDRAKANT MHETRE AND ORS v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS — Bombay High Court (2025-05-22)
• ABHIJIT SADASHIV MANE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-01-27)
• MALLINATH BHIMRAO BIRAJDAR v. THE STATE OF MAHARASHTRA THR THE CHIEF SECRETARY AND ORS — Bombay High Court (2025-01-27)
• RUSHIKESH RAVINDRA JADHAV AND ORS v. STATE OF MAHA. THR. SECRETARY AND ORS — Bombay High Court (2025-01-27)
• MR. GAURAV ABHIMANYA THAKAR v. THE STATE OF MAHARASHTRA THRU PRIN. SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ANR — Bombay High Court (2025-01-27)
• MR. PRASAD PRABHAKAR JADHAV v. STATE OF MAHARASHTRA THR DEPT. OF EDUCATION AND ORS — Bombay High Court (2025-01-27)
• SACHIN GANGADHAR KOTANE v. THE STATE OF MAHARASHTRA EDUCATION DEPT. THROUGH SECRETARY AND ORS — Bombay High Court (2025-01-24)
• SANJAY APPASO KOLI v. THE ASSISTANT GENERAL MANAGER BHARAT SANCHAR NIGAM LTD AND ORS — Bombay High Court (2025-01-24)
• SANJIV S/O RAMRAO PATIL AND ORS. v. JITENDRA DUDDI THE CHIEF EXECUTIVE OFFICER AND ANR. — Bombay High Court (2025-01-24)