NITIN W. SAMBRE, RANJIT MORE

21 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• JAYENDRA RAGHVENDRA THAKUR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2018-02-20)
• MR. JAGDISH GOPAL MHATRE v. THE DEPUTY COLLECTOR (LAND ACQUISITION) AND ORS. — Bombay High Court (2018-02-20)
• MR. PRAMOD HARIBHAU BANKHELE v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-02-20)
• SMT. SHOBHA LAXMAN BANDAL SINCE DECEASED THROUGH LRS. v. THE STATE OF MAHARASHTRA THE SECRETARY , AND ORS — Bombay High Court (2018-02-20)
• SHRI. GANPAT KISAN BHOSALE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-02-20)
• THE STATE OF MAHARASHTRA, THROUGH SUB DIVISIONAL OFFICER, v. BHAGUJI MARUTI PINGALE — Bombay High Court (2018-02-20)
• SWAMI VIVEKANAND CO-OPERATIVE HSG. SOCIETY , THROUGH ITS CHAIRMAN v. COLLECTOR OF PUNE AND ORS. — Bombay High Court (2018-02-20)
• SHRI. TATYABA DHONDIBA RUKE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-02-20)
• VIJAY SHANKAR KHARAT AND ORS. v. CHIEF EXECUTIVE OFFICER (CEO) AND ANR. — Bombay High Court (2018-02-20)
• SHRI. SUNIL SHANTARAM SHINDE AND ORS. v. UNION OF INDIA THROUGH MINISTRY OF ROAD TRANSPORT AND HIGHWAYS, AND ORS. — Bombay High Court (2018-02-20)