REVATI MOHITE DERE, MANJUSHA AJAY DESHPANDE

358 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• VINIT @ MAHESH MADHUKAR MESTRI v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-05-10)
• JITENDRA MOHAN WALMIKI v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-05-09)
• EHASAN RABBAN SHAKHUR KHAN v. STATE OF MAHARASHTRA — Bombay High Court (2024-05-09)
• PUNJAB YADAV KHODKE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2024-05-09)
• JITENDRA MOHAN WALMIKI v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-05-09)
• SADAPHAL HARIRAM YADAV v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2024-05-09)
• XYZ v. THE DEAN OF B.J. GOVERNMENT MEDICAL COLLEGE AND ORS — Bombay High Court (2024-05-09)
• AKHIL YASIN SHAIKH v. STATE OF MAHARASHTRA — Bombay High Court (2024-05-09)
• AMIN YUSUF KHAN v. REGIONAL PASSPORT OFFICER AND ANR — Bombay High Court (2024-05-08)
• MR. SIDDHESH RAJIV SONAWDEKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-05-08)