RAVINDRA V. GHUGE, AVINASH G. GHAROTE

76 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• VISHNU APPARAO LAVATE v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2021-07-06)
• ABDUL SATTAR SAYYED SANDU v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-06-28)
• THE EXE. DIRECTOR, TAPI PATHBANDHARE VIKAS MAHAMANDAL, JALGAON AND OTHERS v. VIRENDRASING YOGENDRASING DESHMUKH — Bombay High Court (2021-06-28)
• MANOHAR RAMCHANDRA KUSAYYA KORVI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-06-28)
• SHEKAWAT SHOUKAT TADVI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-06-28)
• SACHIN RAMDAS WAGH v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-06-28)
• SAYYED HABIB SAYYED KAREEM v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-06-28)
• SAYYED PASHAMIYA HUZURSAHAB v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-06-28)
• ISMAIL YUSUF KHAN PATHAN v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-06-28)
• MAHESH GANAPAT CHAUDHARI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-06-28)