RANJIT MORE., S.C. GUPTE

65 recorded High Court judgment(s) · 2016–2017

Courts

Bombay High Court

OTHERS DISPOSED OFF	53
OTHER DISPOSED OFF	5
(unspecified)	3
TRIAL BE EXPEDITED	1
Dismissed	1
ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE	1
RULE ABSOLUTE	1

NAGMABANO MOHAMMAD IRSHAD QUASIM AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-04-26)
ACME FOOD LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-04-26)
SANTOSH @ RAGHVENDRA RAGHUNATH KULKARNI v. SUPERINTENDENT OF POLICE KOLHAPUR AND ORS — Bombay High Court (2017-04-26)
SUBHADRA DAMODAR KAMBLE v. THE STATE OF MAHARASTRA AND ORS — Bombay High Court (2017-04-26)
MUKESH GANGARAM BHASANEY v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-04-26)
PREETI CHOURASIA AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-04-26)
UAM MANIK PATIL v. STATE OF MAHARASHTRA — Bombay High Court (2017-04-26)
NALINI SHANTARAM PANT WALAWALKAR DHARMALADA VISHWASTA NIDHI KOLHAPUR THROUGH VAIBHAV VAMANRAO RUIKA v. SUPERINTENDENT OF POLICE KOLHAPUR AND ORS — Bombay High Court (2017-04-26)
IDBI BANK LIMITED v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-04-26)
SATYARAJ PANNIR v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-04-26)