RAVI K. DESHPANDE, MANISH PITALE

106 recorded High Court judgment(s) · 2008–2018

Courts

Disposal nature

Recent judgments

• MANSOOR KHAN GAFFUR KHAN v. THE STATE OF MAHARASHTRA THR. SECRETARY, EMPLOYMENT AND EDUCATION DEPARTMENT, MUMBNAI AND OTHERS — Bombay High Court (2018-04-12)
• THE COMMISSIONER OF SALES TAX, MAH. STATE, BOMBAY v. M/S. RAVI TRADING CO. AKOLA — Bombay High Court (2017-10-10)
• MANSOOR KHAN GAFFUR KHAN v. THE STATE OF MAHARASHTRA and 4 ORS. — Bombay High Court (2017-10-04)
• VIRENDRA RATANSINGH BAIS v. THE STATE OF MAHARASHTRA and 2 OTHERS — Bombay High Court (2017-09-29)
• BHUPENDRA SAHUJI LOHAKARE v. SUB-DIVISIONAL OFFICER,YAVATMAL and ANR. — Bombay High Court (2017-09-29)
• PRAMILA SAHADEORAO PAHURKAR and 30 ORS. v. STATE OF MAHARASHTRA and 3 OTHERS — Bombay High Court (2017-09-28)
• KULBHUSHAN S/O. SHRIRAM KALAMBE v. THE STATE OF MAHARASHTRA THR THE POLICE STATION OFFICER POLICE STATION HUDKESHWAR NAGPUR AND ANOTHE — Bombay High Court (2017-09-27)
• PRABHAKAR S/O BABURAO DADMAL v. STATE OF MAHARASHTRA, THROUGH P.S.O. GADCHIROLI AND ANOTHER — Bombay High Court (2017-09-27)
• POOJA W/O. LATESH KALAMBHE AND ANOTHER v. THE STATE OF MAHARASHTRA THR. THE POLICE STATION OFFICER POLICE STATION HUDKESHWAR NAGPUR AND ANOTH — Bombay High Court (2017-09-27)
• THE GANDHIBAG SAHAKARI BANK LTD. NAGPUR THR. SPECIAL RECOVERY OFFICER SHRI. NARENDRA BABURAO RAUT v. M/S GRUHALAXMI CONSTRUCTION AND LAND DEVELOPERS THR. PROPRIETOR SHRI. SURESH K. BURREWAR AND OTHERS — Bombay High Court (2017-09-26)