RAJNISH R. VYAS

95 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• SACHIN S/O KRISHNARAO HANDE v. THE EXE. ENG. BEMBLA PROJECT YAVATMAL AND OTHER — Bombay High Court (2026-04-20)
• VIJAY BHASKAR MHASKE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2026-04-02)
• SHASHIKANT VITTHAL KOTHAWADE v. THE UNION OF INDIA — Bombay High Court (2026-01-21)
• KAUSHALYABAI WD/O VITTHALRAO PANDIT v. STATE OF MAHA THR PSO, PS PANJAR — Bombay High Court (2025-11-21)
• REWARAM S/O. UDARAM BIHUNE v. STATE OF MAH. THR. PS PARSEONI, TAH. PARSEONI, DIST. NAGPUR. — Bombay High Court (2025-11-03)
• SAU. SHRADDHA SHREYASH INGOLE v. THE STATE ELECTION COMMISSION MAHARASHTRA THROUGH SECRETARY — Bombay High Court (2025-10-31)
• SHAIKH RAUNAK SHAIKH SHAKIL v. STATE OF MAHARASHTRA, THR. P.S.O. SONALA, TAH. KHAMGAON, DIST. BULDHANA — Bombay High Court (2025-10-28)
• NISHIKANT S/O PRAMOD DESHMUKH v. SAI W/O NISHIKANT DESHMUKH — Bombay High Court (2025-10-28)
• MANISHA ASHISH RATHOR v. STATE OF MAHARASHTRA THR. DIVISIONAL COMMISSIONER, NAGPUR DIVISION NAGPUR, AND ANR. — Bombay High Court (2025-10-28)
• SANJAY S/O NATHHUJI RAUT v. THE DISTRICT ELECTION OFFICER, NAGPUR AND ORS. — Bombay High Court (2025-10-28)