RAVINDRA V. GHUGE, S. G. DIGE

671 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• TARA RAGHUNATH BADGALE v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2024-06-28)
• KAMLAKAR BAPURAO KULKARNI AND OTHERS v. POPATRAO VITTHALRAO KULKARNI AND OTHERS — Bombay High Court (2022-10-21)
• THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS v. VISHWANATH EKNATH PATIL AND OTHERS — Bombay High Court (2022-10-20)
• MAHARASHTRA STATE CO OP HOUSING FINANCE CORPORATION LTD MUMBAI THROUGH ITS CHAIRMAN v. THE STATE OF MAHARASHTRA THROUGH THE COMMISSIONER AND OTHERS — Bombay High Court (2022-10-20)
• THE CHIEF EXECUTIVE OFFICER ZILLA PARISHAD AND ANOTHER v. ANITA BHUJANG WAGALGAVE AND OTHERS — Bombay High Court (2022-10-20)
• KAMLAKAR BAPURAO KULKARNI AND OTHERS v. POPATRAO VITTHALRAO KULKARNI AND OTHERS — Bombay High Court (2022-08-18)
• SHIV CONSTRUCTION THROUGH PROPRIETOR v. STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2022-08-11)
• SHIV CONSTRUCTION THROUGH PROPRIETOR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2022-07-29)
• RAMPYARI SATYANARAYAN JAISWAL v. APPASAHEB SHESHRAO DIGHULE AND OTHERS — Bombay High Court (2022-07-29)
• THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY AND OTHERS v. RAJENDRA TAYAPPA SHEWALE AND OTHERS — Bombay High Court (2022-07-29)