LexRAVINDRA V. GHUGE, SHRIKANT D. KULKARNI
49 recorded High Court judgment(s) · 2020–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 49 |
Disposal nature
| Disposed off/Dismissed for default | 38 |
| DISPOSED OFF | 9 |
| Withdrawn | 1 |
| (unspecified) | 1 |
Recent judgments
- UTTAM DHONDIBA EKLARE AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-08-27)
- DEEPAK MALHARI MAGAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-08-27)
- PEOPLES INSTITUTE OF NURSING RUN BY DISHA BAHUUDDESHIYA SEVABHAVI SANSTHA v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2020-08-27)
- SHAH BABU SHADULLA v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-08-27)
- SARIKA GANESH JOSHI v. THE STATE OF MAHRASHTRA AND OTHERS — Bombay High Court (2020-08-27)
- PRAJAKTA VISHAVASRAO BAHALKAR v. RASHTRIYA SAHKARI SHIKSHAN PRASARAK MANDAL LTD CHALISGAON AND OTHERS — Bombay High Court (2020-08-27)
- AKHIL MAHARASHTRA RAJYA SWAST DHANYA DUKANDAR VA KEROSENE PARVANADHARAK MAHASANGH v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-08-27)
- DIPTEE YOGESH SANER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-08-27)
- SHOBHABAI ASHOK CHAPE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-08-27)
- DR. RITESH OMPRAKASH AGRAWAL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-08-27)