LexPRITHVIRAJ K. CHAVAN, RAVI K. DESHPANDE
146 recorded High Court judgment(s) · 2020–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 146 |
Disposal nature
| Rule Made Absolute | 90 |
| Disposed Off | 21 |
| (unspecified) | 14 |
| Dismissed | 14 |
| DISPOSED OFF | 3 |
| OTHERS DISPOSED OFF | 3 |
| OTHER DISPOSED OFF | 1 |
Recent judgments
- SHOBHA SHYAMSUNDER DHANNAWAT v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-03-19)
- SHAMMIM SALIM SHAIKH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-03-18)
- KIRAN VIJAY RATHOD v. MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES, NASHIK AND ORS — Bombay High Court (2020-03-17)
- KIRAN VIJAY RATHOD v. MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES, NASHIK AND ORS — Bombay High Court (2020-03-17)
- GANESH KALLU RAJPUT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2020-03-16)
- DEEPKUNWAR ANANDRAO MANE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-03-16)
- MUSTAQUE MOHAMMED HAYAT MOHD. KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-03-16)
- DEEPKUNWAR ANANDRAO MANE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-03-16)
- ARUN BABURAO VASWADE v. THE STATE OF MAHARASHTRA , TRIBAL DEVELOPMENT DEPT. THROUGH SECRETARY AND ORS — Bombay High Court (2020-03-13)
- SHRI. SANT TUKARAM SHIKSHAN PRASARAK MANDAL AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-03-13)