RAVI K. DESHPANDE, MILIND N. JADHAV

129 recorded High Court judgment(s) · 2019–2020

Courts

Disposal nature

Recent judgments

• ANAND S/O NANABHAU EMBADWAR v. UNION OF INDIA THR. MINISTRY OF AGRICULTURE AND FARMERS WELFARE, NEW DELHI AND OTHERS — Bombay High Court (2020-01-03)
• SAS DEVELOPMERS AND ENGINEERS, NAGPUR THR. MANAGING PARTNER, MR. SUBIRKUMAR SUDHANSHUKUMAR BAJERJEE v. COMMISSIONER, CENTRAL EXCISE, NAGPUR — Bombay High Court (2019-12-19)
• SANJAY RAMBHAU HINGE AND OTHERS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPARTMENT OF TRIBAL DEVELOPMENT, MUMBAI AND OTHERS — Bombay High Court (2019-12-18)
• WASHIM TALUKA SAHAKARI SHETKI KHARDI VIKRI SAMMITTEE MARYADIT, THROUGH CHAIRMAN WAMAN S. MAHALLE v. ASSTT. REGISTRAR, CO-OPERATIVE SOCIETIES WASHIM AND OTHERS — Bombay High Court (2019-12-18)
• SUNILKUMAR LAXMANDAS HOTANI v. THE DIVISIONAL COMMISSIONER, AMRVATI DIVISION, AMRVATI AND OTHERS — Bombay High Court (2019-12-18)
• INMDAR MOHD. AFZAL GULAM BASIT v. ZILLA PARISHAD, THROUGH ITS CHIEF EXECUTIVE OFFICER, AKOLA AND ANOTHER — Bombay High Court (2019-12-18)
• BHIMRAO S/O MAYYA MADAVI AND 3 OTHERS v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT, MUMBAI AND 3 OTHERS — Bombay High Court (2019-12-18)
• SUDHAKAR S/O MADHUKARRAO GADEKAR v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, MINISTRY OF RURAL DEV. DEPT. MUMBAI — Bombay High Court (2019-12-18)
• SHRI. NARENDRA DHARNIDHAR GANDHI v. NAGPUR IMPROVEMENT TRUST, NAGPUR THR. ITS CHAIRMAN AND OTHERS — Bombay High Court (2019-12-18)
• MRS. SWAPNA W/O AMIT PANDE v. THE EDUCATION OFFICER (SECONDARY) ZILLA PARISHAD, NAGPUR AND OTHERS — Bombay High Court (2019-12-17)