REVATI MOHITE DERE, S.C. DHARMADHIKARI

274 recorded High Court judgment(s) · 2013–2019

Courts

Bombay High Court

274

Disposed Off	120
Dismissed	34
OTHERS DISPOSED OFF	32
DISPOSED OFF	19
Allowed To be withdrawn	18
Allowed	14
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	11
RULE ABSOLUTE	8

SARVESH KUMAR SHAHI AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-03-13)
GANESH MARUTI ADHAGLE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-03-06)
DEEPA SACHIN SANKHE AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-03-06)
SUHAS DWARKANATH KANDE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-03-06)
RAHUL NARAYAN BORICHA AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-03-06)
RAMPRASAD GUPTA SON OF VISHWANATH GUPTA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2019-03-06)
RAFIQUE MAQBOOL QURESHI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-03-06)
SAJID NOORMOHAMMED VORA AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-03-06)
NAYAN T. SHAH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-03-05)
IMRAN MOHAMMED HANIF KHAN @ IMRAN KALIA v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-02-26)