PRASANNA B. VARALE, MADHAV J. JAMDAR

28 recorded High Court judgment(s) · 2021–2022

Courts

Disposal nature

Recent judgments

• SANJIVANI ABASAHEB KARNE AND ORS v. THE STATE OF MAHARASHTRA THR. SECRETARY REVENUE AND FOREST DEPT. AND ANR — Bombay High Court (2022-07-13)
• SANJIVANI ABASAHEB KARNE AND ORS v. THE STATE OF MAHARASHTRA THR. SECRETARY REVENUE AND FOREST DEPT. AND ANR — Bombay High Court (2022-07-13)
• SANJIV RASIKLAL SHETH v. BANK OF BARODA AND ANR — Bombay High Court (2021-10-28)
• NILKANTH RAJARAM RASKAR AND ANR v. THE STATE OF MAHARASHTRA THR. SECRETARY HOME DEPT. AND ORS — Bombay High Court (2021-10-28)
• ROHIT ENTERPRISES AND ANR v. UNION OF INDIA THROUGH THE MINISTRY OF ELECTRONICS AND INFORMATION TECHNOLOGY AND ORS — Bombay High Court (2021-10-28)
• NILKANTH RAJARAM RASKAR AND ANR v. THE STATE OF MAHARASHTRA THR. SECRETARY HOME DEPT. AND ORS — Bombay High Court (2021-10-28)
• TANAJI HONAJI DATE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-10-27)
• NANA HARI KUDALE (SINCE DECEASED ) THROUGH LEGAL HEIR SAKHARAM NANA KUDALE v. THE DEPUTY COLLECTOR, REHABILITAION, PUNE AND ORS — Bombay High Court (2021-10-27)
• PRAKASH BHAGWAT SHINGARE AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-10-27)
• SHRIKANT GAJANAN BENI AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-10-27)