R.D. DHANUKA, ANIL L. PANSARE

36 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• SANGITA DHARAMSING ADE v. VIJAYKUMAR PANDHARINATH PHAD — Bombay High Court (2022-06-10)
• SATYASHODHAK SHIKSHAN PRASARAK MANDAL THROUGH ITS PRESIDENT DINESH NAMDEORAO JAMDHADE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-06-10)
• SHARAD CHINDHA MAHALE v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE AND ANOTHER — Bombay High Court (2022-06-10)
• SHRI SANT GADGEBABA SHIKSHAN PRASARAK MANDAL THROUGH ITS PRESIDENT SHRI PRALHAD MARUTI PAIKARAO v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-06-10)
• GAJANAN PRATAPRAO DESHMUKH v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-06-10)
• NETAJI GOROBA SHINDE v. THE STATE OF MAHARASHTRA THROUGH ITS DISTRICT COLLECTOR AND OTHERS — Bombay High Court (2022-06-10)
• SHRINIWAS SAMBHAJI MUNDE THROUGH GUARDIAN SAMBHAJI GOPINATH MUNDE v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2022-06-10)
• YAMUNABAI BALASAHEB SHINDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-06-10)
• NILESH KRUSHNANATH THAKUR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-06-10)
• KAMAJI BAPURAO DANGE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-06-10)