RAVINDRA V. GHUGE, ANOOP V. MOHTA

153 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• SUBHASH PATHAK AND 4 ORS v. STATE BANK OF PATIALA AND ANR — Bombay High Court (2017-05-05)
• YASHODA AMRUT PATIL AND ORS v. MR. VIJAY PANDITRAO PATIL CHAIRMAN AND ORS — Bombay High Court (2017-05-05)
• SHRI. ASHOK KUMAR GUPTA v. THE STATE OF MAHARASHTRA THROUGH CHIEF SECRETARY AND ANR. — Bombay High Court (2017-05-05)
• SHRI. VIJAYKUMAR MADHUKAR KALE v. ANDHRA BANK AND ORS — Bombay High Court (2017-05-04)
• SHRI. MAHADIK SUJIT SHANTARAM v. BANK OF INDIA AND ORS — Bombay High Court (2017-05-04)
• SOU. MONE RASHMI SHRIRAM v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-05-04)
• MRS NEELIMA NARAYAN WAIDANDE @ KUM. SHAILA KISANRAO GAIKWAD v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, SOCIAL JUSTICE DEPT. AND ORS. — Bombay High Court (2017-05-04)
• HEMANT YASHWANT GAIKWAD v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2017-05-04)
• MR. CHARANJIT SINGH BRIGHT v. M/S. NATIONAL INSURANCE COMPANY LIMITED AND ANR. — Bombay High Court (2017-05-04)
• SHRI. HANMANT DAULAT YADAV AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, EDUCATION DEPT. AND ORS. — Bombay High Court (2017-05-03)