RAVI K. DESHPANDE, AMIT B. BORKAR

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

Courts

Bombay High Court

147

Withdrawn	53
Dismissed/Rule Discharged	41
Disposed-Off	28
Admitted/Allwd/Granted/Rule Absolute	21
DISMISSED	1
DISPOSED OFF	1
Dispossed Off/Dismiss for Default	1
ALLOWED	1

MAHENDRAKUMAR DAMODHARRAO RANE v. THE JOINT DIRECTOR OF TECHNICAL EDUCATION, AMRAVATI AND 2 OTHERS — Bombay High Court (2020-07-03)
GAJANAN S/O NARAYAN JADHAV v. THE EDUCATION OFFICER (SECONDARY) ZILLA PARISHAD, BULDHANA — Bombay High Court (2020-07-03)
GOKARAKONDA NAGA SAIBABA (IN JAIL) v. DEPUTY INSPECTOR GENERAL (PRISONS) NAGPUR AND OTHERS — Bombay High Court (2020-05-22)
CHOTUDAS S/O DHARMAJI CHUDHARI v. STATE OF MAHARASHTRA, MINISTRY OF REVENUE AND FOREST, MUMBAI THROUGH SECRETARY AND OTHERS — Bombay High Court (2020-03-06)
MS. MASHNOON D/O NAZIR SHEIKH v. THE STATE OF MAHARASHTRA THR. SECRETARY DEPT. OF SOCIAL WELFARE AND ANOTHER — Bombay High Court (2020-03-06)
DR. PARAG S/O KAMLAKAR NIMISHE v. JAYANT S/O MANOHAR KHEDKAR — Bombay High Court (2020-03-03)
HARISH S/O SATYANARAYAN GATTANI AND ANOTHER v. COLLECTOR AND SPECIAL OFFICER, WASHIM AND OTHERS — Bombay High Court (2020-03-03)
VINODKUMAR S/O SHIRVISHNU TOSHNIWAL AND OTHERS v. THE STATE OF MAHARASHTRA, THR. DEPARTMENT OF URBAN DEVELOPMENT, MUMBAI THR. SECRETARY AND OTHERS — Bombay High Court (2020-03-03)
HARISH S/O SATYANARAYAN GATTANI AND ANOTHER v. COLLECTOR AND SPECIAL OFFICER, WASHIM AND OTHERS — Bombay High Court (2020-03-03)
DILIP S/O BHAGWAN KALAMKAR v. GRAM PANCHAYAT, THROUGH ITS SECRETARY, SILLEWADA AND ANOTHER — Bombay High Court (2020-03-03)