NITIN W. SAMBRE, SHIVKUMAR DIGE

27 recorded High Court judgment(s) · 2023–2023

Courts

Bombay High Court

Disposed Off	15
Allowed To be withdrawn	4
Rejected	3
Dismissed	2
Allowed	2
Dismissed for non-complying conditional Order	1

AJINKYA ASHOK WANKHEDE v. X - COMPLAINANT THR LEGAL GUARDIAN DILIP MORADE (FATHER) — Bombay High Court (2023-02-22)
RAJESH SURESH CHINDARKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-02-22)
SUJIT VASANT NYAYNIRGUNE v. STATE OF MAHARASHTRA — Bombay High Court (2023-02-22)
AJAY KISHORE SADRANGANI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-02-22)
BIPIN BIHARI SHARMA v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-02-22)
AKSHAY RAJENDRA KSHIRSAGAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-02-22)
RAMESH PARSHURAM ANARASE v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-02-22)
AAKRUTI ANIL MISTRY AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-02-22)
SANTOSH SHIVKUMAR PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-02-22)
HANMANT DADASO KHANDEKAR v. STATE OF MAHARASHTRA — Bombay High Court (2023-02-22)