RAVI K. DESHPANDE, VINAY JOSHI

719 recorded High Court judgment(s) · 2017–2020

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Courts

Bombay High Court

719

Disposal nature

Dismissed/Rule Discharged	281
Disposed-Off	177
Withdrawn	111
Admitted/Allwd/Granted/Rule Absolute	104
DISMISSED	11
ALLOWED	10
C.A. Disposed off	8
Rejected at Admission Stage	6

Recent judgments

LUCKY S/O KISHOR TELANG v. STATE OF MAH., THR. COMMISSIONER OF POLICE, NAGPUR CITY, NAGPUR — Bombay High Court (2020-06-16)
VIJAY LAXMAN BAWANE v. SUB-DIVN. OFFICER and SUB-DIVN. MAGISTRATE and 2 ORS. — Bombay High Court (2020-06-16)
NANDITA RAVINDRA TRIPATHI v. UNION OF INDIA, MINISTRY OF LAW AND JUSTICE, DEPT. OF LEGAL AFFAIRS, NEW DELHI — Bombay High Court (2020-06-16)
NATIONAL INSURANCE CO. LTD., THR. ITS MANAGER, KOLKATTA v. SWATI ANIL DHAMANDE AND OTHERS — Bombay High Court (2020-01-28)
THE NATIONAL INSURANCE CO. LTD. KOLKATA THR. ITS REGIONAL MANAGER, NAGPUR v. SMT. SWATI ANIL DHAMANDE AND OTHS — Bombay High Court (2020-01-28)
NATIONAL INSURANCE CO. LTD., THR. ITS MANAGER, KOLKATTA v. SWATI ANIL DHAMANDE AND OTHERS — Bombay High Court (2020-01-10)
S.H.S. LIQS NAGPUR THROUGH PARTNERS SANDEEP BADRIPRASAD AGRAWAL AND OTHERS v. STATE OF MAHARASHTRA, DEPARTMENT OF STATE EXCISE AND PROHIBITION, MUMBAI THROUGH SECRETARY AND OTHE — Bombay High Court (2019-10-22)
SHASHANK S/O SUDHAKARRAO VAIDYA AND ANOTHER v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, WOMAN AND CHILE DEVELOPMENT DEPARTMENT, MUMBAI AND ORS — Bombay High Court (2019-10-22)
GLOBAL POWER SERVICES, NAGPUR THR. PROP. SMT. NANDINI W/O PRASHANT DESHMUKH v. THE COMMISSIONER, CENTRAL EXCISE AND SERVICE TAX CELL, NAGPUR AND OTHERS — Bombay High Court (2019-10-22)
DR. DILIP MANIKRO MANKAR v. THE STATE OF MAHARASHTRA THR. ITS SECRETARY, DEPT. OF AGRICULTURE, ANIMAL HUSBANDRY AND OTHERS — Bombay High Court (2019-10-22)