PRASANNA B. VARALE, RAVINDRA V. GHUGE

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

Courts

Disposal nature

Recent judgments

• GANGARAM CHOTULAL BHATAWALE v. THE COMPETENT AUTHORITY / SUB DIVISIONAL OFFICER AND OTHERS — Bombay High Court (2018-09-19)
• PRATIBHA GULABRAO DESHMUKH AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-09-14)
• SHRIRAM VITTHAL SURYAWANSHI v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE NASHIK THROUGH ITS MEMBER SECRETARY AND OTHERS — Bombay High Court (2018-09-14)
• DEVIDAS MUNJAJI SHINDE v. THE STATE OF MAH AND ORS — Bombay High Court (2018-09-14)
• HARISHCHANDRA KISAN BHAVAR AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-09-14)
• GANGADHAR KASHINATH SURYAKAR v. NAGNATH VENKATRAO MALI, SECRETARY, JYOTIBA PHULE SAMAJ SUDHARAK MANDAL, HANDARGULI AND OTHERS — Bombay High Court (2018-09-14)
• NARAYAN SHIVAJI CHAVAN UNDER GUARDIAN SHIVAJI LAXMAN CHAVAN v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-09-14)
• GAJANAN MASTYA VYAWASAI SAHAKARI SANSTHA LTD THROUGH ITS PRESIDENT DATTU NIVRUTTI KHANDAGALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-09-12)
• GAJANAN MASTYA VYAWASAI SAHAKARI SANSTHA LTD THROUGH ITS PRESIDENT DATTU NIVRUTTI KHANDAGALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-09-12)
• SURESH TUKARAM MORE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2018-09-12)