RAVINDRA V. GHUGE, RAJESH S. PATIL

24 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• SALIM RAFIQ MULLA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-01-24)
• PRATAP DATTATRAY INGALE AND ORS v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-01-24)
• NILESH SAMPAT BADEKAR v. STATE OF MAHARASHTRA — Bombay High Court (2025-01-23)
• PRATIN ARUN KORGAONKAR AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-01-22)
• SAKLESH SIDRAM JADHAV AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-01-22)
• SUDHARSHAN VASANT CHOUDHARI v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-01-21)
• PRASHANT KASHINATH SHINDE AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-01-20)
• SHABANA AJIJ SANDE AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-01-17)
• XYZ v. STATE OF MAHARASHTRA THR. THE PRINCIPAL SECRETARY PUBLC HEALTH DEPARTMENT — Bombay High Court (2025-01-17)
• MAHADEV SAVBA SATADEKAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-01-17)