RANJIT MORE., SHANTANU S. KEMKAR

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

Courts

Disposal nature

Recent judgments

• SMT. RANJANA VINOD KEJRIWAL v. MR. OMPRAKASH L. CHANGOIWAL AND ORS — Bombay High Court (2017-11-30)
• THE CHIEF EXECUTIVE OFFICER v. LATIKA BALASAHEB KAKADE — Bombay High Court (2017-03-16)
• INAMDAR AYUB BABASAHEB v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND ORS — Bombay High Court (2016-05-06)
• SOU. DEVIBAI NARAYANDAS CHHABADA RURAL EDUCATION SOCIETY AND ANR. v. SHIVAJI UNIVERSITY AND ORS. — Bombay High Court (2016-05-05)
• SHRI SHAMSUNDAR LAXMAN MALVANKAR v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2016-05-05)
• GOKHALE EDUCATION SOCIETY THROUGH SECRETARY, DR. M.S. GOSAVI v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS — Bombay High Court (2016-05-05)
• SHRI SHAMSUNDAR LAXMAN MALVANKAR v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2016-05-05)
• SOU. DEVIBAI NARAYANDAS CHHABADA RURAL EDUCATION SOCIETY AND ANR. v. SHIVAJI UNIVERSITY AND ORS. — Bombay High Court (2016-05-05)
• KAMBLE SACHIN MADHUKAR AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-05-05)
• SMT. KAVLE LAXMI NARSIMLU AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDU. DEPT. AND ANR. — Bombay High Court (2016-05-04)