RAVINDRA V. GHUGE, SUNIL K. KOTWAL

302 recorded High Court judgment(s) · 2011–2019

Courts

Disposal nature

Recent judgments

• NAMDEO SANTOBA WAGH v. SUDHIR MADHUKAR WADWALKAR AND OTHERS — Bombay High Court (2019-06-14)
• CHANDU PRABHAKAR NAIDU S/O JANKIRAM NAIDU v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-01-18)
• SYED YOUSUF ALI SYED THILAWAT ALI SUBSTITUTE CHANDU P NAIDU SUBSTITUTE NAWAB BAHBOOD ALI KHAN v. THE STATE OF MAH AND ORS — Bombay High Court (2019-01-18)
• VIJAY DEEPCHAND CHORDIYA AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2018-09-26)
• SYED YOUSUF ALI SYED THILAWAT ALI THROUGH LRS SYED MUSTAFA SAYED YUSUF ALI AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-09-26)
• RAIBHAN KISAN UBHEDAL v. THE STATE OF MAH AND ORS — Bombay High Court (2017-12-05)
• PRABHAKAR SHAHADU KOLI v. THE MAHARASHTRA STATE ROAD TRANSPORT CORPORATION THROUGH ITS GENERAL MANAGER AND ANOTHER — Bombay High Court (2017-12-05)
• DT HEMANTSINGH@RAJENDRA MOHANSINGH RAJPUT v. THE STATE OF MAH AND ORS — Bombay High Court (2017-12-05)
• SATISH KISANLAL KANKARIYA AND ORS v. CHIEF SEC. URBAN DEVP. DEPT. AND ANR — Bombay High Court (2017-12-05)
• BHARATBAI NIVRATI KANKUTE v. THE STATE OF MAH AND ORS — Bombay High Court (2017-12-05)