NITIN W. SAMBRE, SACHIN S. DESHMUKH

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

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Courts

Bombay High Court

344

Disposal nature

DISPOSED OFF	197
DISMISSED	63
ALLOWED	23
C.A. Disposed off	19
DISMISSED AS WITHDRAWN	10
RULE ABSOLUTE	8
Disposed-Off	7
DISPOSED OFF AS A WITHDRAWN	4

Recent judgments

PRASHANT RAMBHAU MANDLIK v. SHIVAJI EDUCATION SOCIETY, AMRAVATI THR. SECRETARY AND ANOTHER — Bombay High Court (2025-07-17)
RANJIT S/O AMBADAS HIWALE AND ANOTHER v. KUWARLAL S/O HIRALAL WASNIK AND OTHERS — Bombay High Court (2025-07-17)
SANJAY S/O GULABCHAND GUPTA v. STATE OF MAHARASHTRA, THR. SECRETARY, FOREST AND REVENUE DEPT., MUMBAI AND ORS. — Bombay High Court (2025-07-17)
XYZ, MINOR THR. HER NATURAL GUARDIAN FATHER, SUNIL MAROTI WANKHEDE AND MOTHER GOKULABAI S. WANKHEDE v. UNION OF INDIA, THROUGH MINISTRY OF HEALTH, NEW DELHI AND ORS. — Bombay High Court (2025-07-17)
VIKRANT S/O. SUDHAKAR JUGADE AND OTHERS v. THE STATE OF MAHARASHTRA, THR. ITS HOUSING SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2025-07-17)
DIGAMBAR S/O. HARIBHAU PAJGADE v. STATE OF MAHARASHTRA, THR. PRINCIPAL SECRETARY, DEPT. OF URBAN DEVELOPMENT, MANTRALAYA, MUMBAI — Bombay High Court (2025-07-17)
VANDANIYA RASHTRASANT TUKDOJI MAHARAJ SANSKRUTIK VA SAMAJIK BAHU. VIKAS MANDAL. THR. P.G. JAGMALANI v. NATIONAL COUNCIL FOR TEACHER EDUCATION THROUGH MEMBER SECRETARY AND OTHERS — Bombay High Court (2025-07-16)
OMKARA ASSETS RECONSTRUCTION PVT. LTD., THR. AUTH. PERSON, PIYUSH P. JAIN v. STATE OF MAHARASHTRA, THR. THE POLICE OFFICER, SITABULDI POLICE STATION, NAGPUR AND ANR. — Bombay High Court (2025-07-16)
KU. AVATIKA D/O ASHOK DEORANKAR v. ZILLA PARISHAD WARDHA THR. ITS CHIEF EXECUTIVE OFFICER AND ORS. — Bombay High Court (2025-07-16)
SHRI. ARUN S/O RAMDAS HARKARE AND OTHERS v. STATE OF MAHARASHTRA, THR. PRINCIPAL SECRETARY, SCHOOL EDUCATION AND SPORTS DEPT., MUMBAI AND OTHER — Bombay High Court (2025-07-16)