R. G. AVACHAT

77 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• DEVIDAS SITARAM KUWAR v. THE STATE OF MAH AND ORS — Bombay High Court (2019-09-27)
• BABURAO RAMBHAU SAPKAL AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-09-27)
• PRADEEP DNYANDEVRAO PAWAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2019-09-27)
• DEELIP TUKARAM DHOTRE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-09-27)
• SANTOSH BANSI JADHAV AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-09-27)
• MIRZA IMRAN AHEMAD BEG v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-09-27)
• THE MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY v. AVINASH GOVINDRAO CHONDE AND ANOTHER — Bombay High Court (2019-09-27)
• SACHIN DADASAHEB SABLE v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2019-09-27)
• THE MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY v. AMOL DEVIDASRAO RATHOD AND ANOTHER — Bombay High Court (2019-09-27)
• AMAR ASARAM PAWAR AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-09-27)