RAVI K. DESHPANDE, ARUN DIGAMBARRAO UPADHYE

241 recorded High Court judgment(s) · 2006–2019

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Courts

Bombay High Court

241

Disposal nature

DISMISSED	89
Admitted/Allwd/Granted/Rule Absolute	58
ALLOWED	42
Disposed-Off	20
Withdrawn	8
Dismissed/Rule Discharged	8
C.A. Disposed off	6
OTHERS DISPOSED OFF	5

Recent judgments

SYED MOHAMMED FAIZULLAH HUSAINI S/O SYED MOHAMMED HUSAINI AND OTHERS v. STATE OF MAHARASHTRA, THR. SECRETARY, EDUCATION DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2019-08-02)
SHEELA D/O WAMANRAO BORKAR (SAU. SHEELA NARAYAN BAWAKNAR) v. STATE OF MAHA. THR. SECRETARY, SOCIAL JUSTICE AND EMPOWERMENT DEPT., MUMBAI AND OTHERS — Bombay High Court (2019-03-15)
EXECUTIVE ENGINEER, LOWER PUS PROJECT, YAVATMAL AND ANOTHER v. ABDUL MANNAN SHAH MOHAMMAD AND OTHERS — Bombay High Court (2019-03-15)
SHARAD BALIRAM BHOOT v. UCO BANK, THROUGH ITS CHAIRMAN-CUM-MANAGING DIRECTOR, KOLKATA AND OTHERS — Bombay High Court (2019-03-01)
VIJAY S/O PRALHAD SHINDE v. SCHEDULED TRIBE CASTE CERT. SCRUTINY COMMITTEE, AMRAVATI THROUGH CHAIRMAN/MEMBER SECRETARY AND ORS — Bombay High Court (2019-02-22)
SHRI SANJAY S/O BALKRUSHNARAO MULE AND OTHERS v. NAGPUR IMPROVEMENT TRUST, NAGPUR THROUGH CHAIRMAN — Bombay High Court (2019-02-22)
ABDUL WASIQ ABDUL LATIF v. ASSISTANT CHARITY COMMISSIONER, AKOLA — Bombay High Court (2019-02-01)
SANTOSH ISHWARLAL UMREDKAR v. DEPUTY DIRECTOR AND MEMBER SECRETARY, SCHEDULED TRIBE CASTE CERT. SCRUTINY COMMITTEE, NAGPUR AND OR — Bombay High Court (2019-01-04)
SUSHIKSHIT BEROJGAR FOOTPATH ASSO. HINGANGHAT, THR. PRESIDENT, VIJAY VASANTRAO TALWEKAR v. STATE OF MAHARASHTRA, THR. COLLECTOR, WARDHA AND ANOTHER — Bombay High Court (2019-01-04)
SAYED JAFAR SAYED NASIR THR. HIS BROTHER SAYED NOOR SAYED NASIR v. STATE OF MAHARASHTRA THR. HOME DEPARTMENT (SPECIAL) MANTRALAYA MUMBAI AND OTHERS — Bombay High Court (2019-01-04)