RAVINDRA V. GHUGE, ASHWIN D. BHOBE

558 recorded High Court judgment(s) · 2024–2025

Courts

Bombay High Court

558

Disposed Off	523
Allowed	13
(unspecified)	7
Transfer to other Court	5
Dismissed	4
Disposed off as Withdrawn	3
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	1
TRANSFER TO OTHER COURT AT ADMISSION STAGE	1

SHRI. SHANKARRAO GOVINDRAO PATIL v. SOLAPUR MUNICIPAL CORPORATION, SOLAPUR, THROUGH COMMISSIONER — Bombay High Court (2025-08-14)
MARYAM MOHAMMAD ALI MOMIN v. THE STATE OF MAHARASHTRA THR ITS SECRETARY AND ORS — Bombay High Court (2025-08-14)
SHRI SHAIKH JAMAL CHAND v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-08-14)
SHRI RAMCHANDRA KISAN JADHAV v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-08-14)
NAGAPPA T. CHOUGULE AND ORS. v. THE COMMISSIONER, SOLAPUR MUNICIPAL CORPN. and ANR. — Bombay High Court (2025-08-14)
SHRI. ROHIT RANGRAO WAGVEKAR v. SMT. SUJATA SHAMRAO PATIL AND ORS — Bombay High Court (2025-05-09)
SHRI. ROHIT RANGRAO WAGVEKAR v. THE STATE OF MAHARASHTRA THRU SECRETARY SCHOOL EDUCATION AND SPORTS DEP. AND ORS. — Bombay High Court (2025-05-09)
GANGABAI LAXMAN BANDAGAR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS — Bombay High Court (2025-05-09)
SMT ROHINI VASANT CHANDURKAR v. THE STATE OF MAHARASHTRA THROU. THE SEC. SCHOOL EDUCATIOND AND SPORTS DEPT AND ORS — Bombay High Court (2025-05-09)
INGALE DAGADU MAHADEV AND ORS v. THE STATE MAHARASHTRA THR. THE SECRETARY SCHOOL EDUCATION DEPARTMENT AND ORS — Bombay High Court (2025-05-09)