RAVINDRA V. GHUGE, M. M. SATHAYE

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

Courts

Disposal nature

Recent judgments

• ASHOK RAMCHANDRA PATIL AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-14)
• SAMITA MAHAVIR CHOUGULE v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY SCHOOL EDUCATION AND SPORT DEPARTMENT — Bombay High Court (2025-07-04)
• SHRI. JAWIR TUKARAM BIRAPPA v. THE STATE OF MAHARASHTRA THRU SECRETARY FOR THE OTHER BACKWARD BAHUJAN WELFARE DEPT. AND ORS — Bombay High Court (2025-07-04)
• LATTHE EDUCATION SOC THR CHAIRMAN AND ORS v. THE STATE OF MAHARASHTRA THR THE SECRETARY AND ORS — Bombay High Court (2025-07-04)
• RAGUNATH GORAKH DHOBALE v. SUNANDA THUBE WAKHARE — Bombay High Court (2025-07-03)
• Vitthal Narsing Landage v. Smt Sunanda Thube Wakhare Deputy Direction of Education Pune Region Pune — Bombay High Court (2025-07-03)
• SANJAY JANARDHAN BHOSALE v. SHRI SACHIN JAGTAP EDUCATION OFFICER SECONDARY — Bombay High Court (2025-07-03)
• URMILA SHANKAR BUGAD v. SUNANDA THUBE (WAKHARE), — Bombay High Court (2025-07-03)
• Shrikant Pandurang Patil v. Shri Eknath S Ambokar Education Officer Secondary — Bombay High Court (2025-07-02)
• SURESH GANGARAM SATHE v. MAHESH J. CHOTHE AND ANR. — Bombay High Court (2025-07-02)