RAVINDRA V. GHUGE, S. G. CHAPALGAONKAR

113 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• MS S M CONSTRUCTIONS THROUGH ITS PARTNER RAJENDRA GHEVARCHAND DESARDA v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2024-03-28)
• GENERAL MANAGER TELECOM THROUGH PRASAD ANANTRAO DESHMUKH AND OTHERS v. M/S EARTH BUILDCON A PROPRIETARY FIRM THROUGH ITS PROPRIETOR RAHUL LALIT BEDMUTHA — Bombay High Court (2024-03-28)
• SANJAY S/O EKNATH BAVISKAR v. THROUGH - THE SECRETARY, RURAL DEVELOPMENT DEPARTMENT — Bombay High Court (2024-02-23)
• PRADIP LALCHAND LUNKAD v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2024-02-16)
• SHREE SAI BABA SANSTHAN TRUST SHIRDI THROUGH ITS CHIEF EXECUTIVE OFFICER v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-02-16)
• SHREE SAI BABA SANSTHAN TRUST SHIRDI THROUGH ITS CHIEF EXECUTIVE OFFICER v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-02-16)
• SANKALP PRATISHTHAN THROUGH ITS PRESIDENT YOGESH BALAJI DONGARE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND OTHERS — Bombay High Court (2024-02-16)
• SHREE SAI BABA SANSTHAN TRUST SHIRDI THROUGH ITS CHIEF EXECUTIVE OFFICER v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-02-16)
• SURESH ALIAS SURYAKANT KALURAM THORAT v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2024-02-16)
• VISHWAJIT ASHOKRAO KULKARNI v. UNION OF INDIA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2024-02-16)