R. G. AVACHAT, SANDIPKUMAR C. MORE

235 recorded High Court judgment(s) · 2022–2025

Courts

Disposal nature

Recent judgments

• SUREKHA KASHINATH MARGANE AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-08-01)
• THE SPECIAL RECOVERY OFFICER AND ANOTHER v. BALASAHEB ALIAS SHRIMANT PRALHAD KAKADE — Bombay High Court (2025-07-21)
• BALASAHEB PUNJAHARI SHINDE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-07-10)
• RUSHIKESH BIBHISHAN BODHWAD v. THE STATE OF MAHARASHTRA THR ITS SECRETARY AND ORS — Bombay High Court (2025-06-13)
• SHAIKH JULEKHA SHAIKH DASTGIR v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2025-05-09)
• YOGEETA BARKOO HARNE v. THE STATE OF MAHARASHTRA THROUGH ITS CHIEF PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2025-05-09)
• SURYAKANT VITTHALRAO AMBHORE AND ANOTHER v. BALASAHEB KISHANRAO GAADVE AND OTHERS — Bombay High Court (2025-05-09)
• PUNAM KAILAS GANGURDE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND OTHERS — Bombay High Court (2025-05-09)
• DADASAHEB BABASAHEB BANGAR v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2025-05-09)
• KAMALAKAR BABURAO SHINDE AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH THE CHIEF SECRETORY AND OTHERS — Bombay High Court (2025-05-09)