RAVINDRA V. GHUGE, ARUN R. PEDNEKER

1,686 recorded High Court judgment(s) · 2022–2024

Courts

Bombay High Court

1686

DISPOSED OFF	1514
DISMISSED	95
(unspecified)	60
RULE ABSOLUTE	7
Withdrawn	4
Disposed off/Dismissed for default	2
RULE DISCHARGED	2
Transfer to other court	1

PRANITA BHASKAR GABHUD AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2024-06-19)
KAILAS BANSILAL CHAUDHARI v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2023-12-07)
SHARAD BHIMRAO KAKURDE v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2023-12-07)
MADHURI RAMAKANT DHIVARE v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2023-10-27)
KHAN IMRAN AYUB v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2023-06-22)
SACHIN UTTAM TUPE AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2023-03-14)
RAMDAS SUKA BHOI AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2023-02-23)
THE CHIEF EXECUTIVE OFFICER ZILLA PARISHAD JALGAON v. YOGESH JAGANNATH SANER — Bombay High Court (2023-02-23)
THE CHIEF EXECUTIVE OFFICER ZILLA PARISHAD JALGAON v. PRADIP RAVAN KANKHARE AND OTHERS — Bombay High Court (2023-02-23)
SHISODE YOGESHWAR DNYANDEO AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ANOTHER — Bombay High Court (2022-12-22)