S.C. GUPTE, RANJIT MORE

55 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• NALINI SHANTARAM PANT WALAWALKAR DHARMALADA VISHWASTA NIDHI KOLHAPUR THROUGH VAIBHAV VAMANRAO RUIKA v. SUPERINTENDENT OF POLICE KOLHAPUR AND ORS — Bombay High Court (2017-04-26)
• MAFIZURREHMAN ABDULKHAIR KHAN v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-04-26)
• SUNCHAN SECURITIES LTD., AND ORS v. UNION OF INDIA AND ORS — Bombay High Court (2017-04-26)
• APURVA ASHOK SAWANT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-04-26)
• CHIMYA @ JAMBO @ VISHWAS SUKHDEV KADAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-04-26)
• UAM MANIK PATIL v. STATE OF MAHARASHTRA — Bombay High Court (2017-04-26)
• MADHUKAR ATMARAM BHOIR v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2017-04-26)
• SANTOSH @ RAGHVENDRA RAGHUNATH KULKARNI v. SUPERINTENDENT OF POLICE KOLHAPUR AND ORS — Bombay High Court (2017-04-26)
• CHIMYA @ JAMBO @ VISHWAS SUKHDEV KADAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-04-26)
• AREEB S/O EJAJ MAJEED v. THE NATIONAL INVESTIGATION AGENCY AND ANR — Bombay High Court (2016-04-04)