RAVINDRA V. GHUGE, SANDIPKUMAR C. MORE

197 recorded High Court judgment(s) · 2022–2025

Courts

Disposal nature

Recent judgments

• NIZAM ASEF JAHA DNASTY THROUGH LEGAL RESPRESENTATIVSHAIKH ZAMEERUDDIN S/O SHAIKH FAKHRUDDIN (PATEL) v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-02-21)
• RAHUL GOVIND SHELKE AND ANOTHER v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-02-21)
• SATISH SHANKARAO SHINDE v. ADDITIONAL DIRECTOR GENERAL INSPECTOR GENERAL — Bombay High Court (2025-02-21)
• MANAPPURAM FINANACE LTD., RAILWAY STATION ROAD, THROUGH AREA HEAD, CHANNABASAVA AMARESH v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-02-21)
• SANGITA SHRINIWAS BAHETI AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-02-21)
• SAPNA SANDIP PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-02-21)
• ABHAY BHAGWAT KAVDE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-02-21)
• ABDUL RAHEMAN ABDUL QADAR AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-02-21)
• MAROTI NATHA DHAKANE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-02-21)
• SHIVAJI MANIKRAO PADOL AND OTHER v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-02-21)