ROHIT B. DEO

458 recorded High Court judgment(s) · 2020–2020

Courts

Disposal nature

Recent judgments

• VIDYA SHANTILALJI PATNI v. MARATHWADA SHIKSHAN PRASARAK MANDAL AND ORS — Bombay High Court (2020-02-14)
• MAHBOOB SHAIKH NOOR v. ROSHANBI SHAIKH RAHIM LRS SHAIKH MAHEBOOBSHAIKH RAHIM LRS SHARIFABEE SHAIKHMAHEBOOB AND OTHERS — Bombay High Court (2020-02-13)
• PADMABAI NARAYAN CHAUDHARY AND OTHERS v. DEPUTY DIRECTOR OF LAND RECORDS, AURANGABAD AND OTHERS — Bombay High Court (2020-02-13)
• SANTOSH PUNJARAM PAKHARE AND ORS. v. VINAYAK SAMPATRAO WAGH AND ORS. — Bombay High Court (2020-02-13)
• BALAJI DEVIDAS KALYANKAR v. THE RETURNING OFFICER FOR GENERAL ELECTION OF NANDED WAGHALA SHAHAR MUNICIPAL CORPORATION AND OTHER — Bombay High Court (2020-02-13)
• TULSHIRAM GIRJUBA KORDE AND OTHERS v. TUKARAM MAROTI THOMBARE — Bombay High Court (2020-02-12)
• DNYANOBA SOPANRAO KADAM AND ANOTHER v. VITTHAL SOPANRAO KADAM AND ANOTHER — Bombay High Court (2020-02-12)
• RAJHANS TOURS AND TRAVELS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-02-12)
• NITIN CHINTAMAN BORSE v. CHINTAMAN OMKAR BORSE AND OTHERS — Bombay High Court (2020-02-12)
• BHAGUBAI NAMDEO PAUL v. THE STATE CO OPERATIVE ELECTION AUTHORITY AND OTHERS — Bombay High Court (2020-02-12)