RAVI K. DESHPANDE, A.S. CHANDURKAR

86 recorded High Court judgment(s) · 2020–2020

Courts

Disposal nature

Recent judgments

• SAU. SANDHYA VIJAY GADBAIL v. STATE OF MAHARASHTRA, THROUGH SECRETARY OF RURAL DEVELOPMENT DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2020-01-17)
• M/S. DEWOO SHINE RESTAURANT THROUGH PROP. SHRI. GAJANAN SAKHARAM TIDKE v. THE STATE OF MAHARASHTRA, STATE EXCISE, MAHARASHTRA STATE, MUMBAI THR. SECRETARY AND OTHERS — Bombay High Court (2020-01-17)
• JAISWAL INFRASTRUCTURE, NAGPUR THROUGH ITS PROPRIETOR, RAJENDRA JAISWAL v. COMMISSIONER (APPEALS), CENTRAL EXCISE AND GST, NAGPUR AND ANOTHER — Bombay High Court (2020-01-17)
• BADRIPRASADJI JAISWAL AND OTHERS v. THE RASHTRA SANT TUKDOJI MAHARAJ NAGPUR UNIVERSITY, NAGPUR THR. RREGISTRAR AND OTHERS — Bombay High Court (2020-01-17)
• M/S.ADITYA RESTAURANT THROUGH PROP. SMT. SARALA SANTOSH SINGH v. THE STATE OF MAHARASHTRA, STATE EXCISE, MAHARASHTRA STATE, MUMBAI THR. SECRETARY AND OTHERS — Bombay High Court (2020-01-17)
• SATISH EKNATH MAJOKE v. THE CHIEF CONSERVATOR OF FORESTS , VAN VRUTTA AND ANOTHER — Bombay High Court (2020-01-17)
• HBT SECURITY FORCE, NAGPUR THROUGH PROP. MOHAMMAD RUHUL AMIN QURESHI v. STATE OF MAHARASHTRA, MINORITIES DEVELOPMENT DEPARTMENT, MUMBAI THROUGH SECRETARY AND OTHERS — Bombay High Court (2020-01-16)
• VIDHARBHA PROCESSING AND MARKETING COOPERATIVE SOCIETY, THROUGH MANAGER, SHRI BABARAO DARYAJI LOTHE v. THE COLLECTOR, WASHIM — Bombay High Court (2020-01-16)
• MAHILA ARTHIK VIKAS BACHAT GUT, THROUGH ITS PRESIDENT, SMT. KARUNA W/O KRISHNARAO CHIMANKAR v. THE STATE OF MAHARASHTRA,THROUGH ITS SECRETARY, WOMEN AND CHILD DEVELOPMENT DEPARTMENT, MUMBAI AND — Bombay High Court (2020-01-16)
• DR. UMAKANT S/O PADMAKAR RAMTEKE v. STATE OF MAHARASHTRA, THROUGH SECRETARY, PUBLIC HEALTH DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2020-01-16)