RAVI K. DESHPANDE, . PUSHPA V. GANEDIWALA

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

Courts

Disposal nature

Recent judgments

• SHRIKANT S/O WASANTRAO DHANORKAR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, DEPARTMENT OF AGRICULTURE, MANTRALAYA, MUMBAI — Bombay High Court (2020-10-28)
• DR. SUNANDA DESHPANDE AND OTHERS v. RASHTRASANT TUKDOJI MAHARAJ NAGPUR UNIVERSITY AND OTHERS — Bombay High Court (2020-10-28)
• M/S. S.B. ENTERPRISES, THR. SOLE PROPRIETOR, JUGALKISHORE S/O SURAJMALJIBANGAD v. CHAIRMAN AND M.D., MAHARASHTRA STATE POWER GENERATION CO. LTD. (MAHAGENCO), MUMBAI — Bombay High Court (2020-10-28)
• UDAYKUMAR S/O NAVENDRASINGH PRAMAR AND OTHERS v. THE STATE OF MAHARASHTRA, THR. ITS SECRETARY, REVENUE AND FOREST DEPT. MUMBAI AND ANOTHER — Bombay High Court (2020-10-28)
• SHREE SWAMI SAMARTH SUSHIKSHIT BEROJGAR SEVA SAHAKARI SANSTHA MARYADIT,THR. AUTH.PERSON, R.S. FANGA v. STATE OF MAH., THR. SEC., MINISTRY OF FOOD CIVIL SUPPLIES AND CONSUMER PROTECTION DEPARTMENT AND 5 — Bombay High Court (2020-10-28)
• ASHOK S/O RAJARAM ITANKAR v. THE COLLECTOR, GONDIA — Bombay High Court (2020-10-28)
• HOSPITALS ASSOCIATION, NAGPUR THR. THE PRESIDENT DR. ASHOK ARBAT AND ANOTHER v. GOVERNOMENT OF MAHARASHTRA THR. THE PRINCIPAL SECRETARY PUBLIC HELATH DEPT. AND ANOTHER — Bombay High Court (2020-10-23)
• M/S. ASHWIN ENTERPRISES, CHANDRAPUR THROUGH PROPRIETOR, SHRI ASHWIN SINGH THAKUR v. STATE OF MAHARASHTRA, IN THE MINISTRY OF REVENUE AND FOREST, MUMBAI THROUGH SECRETARY AND OTHERS — Bombay High Court (2020-10-23)
• HASAN S/O SOMAJI WADHAI v. STATE OF MAHARASHTRA, IN THE MINISTRY OF REVENUE AND FOREST, MUMBAI THROUGH SECRETARY AND OTHERS — Bombay High Court (2020-10-23)
• RAJENDRA @ RAJUBHAI S/O PURSHOTTAMBHAI TANK v. KUTCH GURJAR KSHATRIYA SAMAJ , THROUGH WORKING SECRETARY MANSUKBHAI HARJIVANBHAI CHAUHAN, NAGPUR — Bombay High Court (2020-10-23)