REVATI MOHITE DERE, MADHAV J. JAMDAR

190 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• SADHANA KALURAM SATAV (ROKADE) AND ANR v. ASHOK SHANTILAL JAIN AND ORS — Bombay High Court (2023-01-19)
• SADHANA KALURAM SATAV (ROKADE) AND ANR v. ASHOK SHANTILAL JAIN AND ORS — Bombay High Court (2022-11-14)
• LAKHAN ANIL GAWDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-09-08)
• CHINTAN KIRTI SHAH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-09-08)
• SONIA KAPIL GUPTA v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-09-08)
• DEEPALI MAYURESH KAPOTE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-09-08)
• ADV. LAXMAN KISAN KALEL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-09-08)
• JASBEER KIRTIKUMAR JOSHI v. SUJATA CHANDRASHEKHAR RAVATE AND ANR — Bombay High Court (2022-09-08)
• RATNESHWAR KUMAR MAHESHWARI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-09-08)
• UDAY S/O DHAKU SUTAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-09-08)