S. G. CHAPALGAONKAR, NEERAJ P. DHOTE

21 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• MANGESH SANJAY SHELAR AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH ITS ADDITIONAL CHIEF SECRETARY AND OTHERS — Bombay High Court (2025-08-12)
• MADAN SAWAIRAM ADE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-08-12)
• SANSKAR MADHUKAR SAPKAL v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2025-08-12)
• KANCHAN GANESH KENDRE v. VIRENDRA SHIVRAJ PATIL AND ORS — Bombay High Court (2025-07-04)
• PRATIKSHA TUSHAR DEORE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2025-07-04)
• GIRAM PARMESHWAR RADHAKISHAN AND OTHERS v. SHRI DHANESHWARIS MANAV VIKAS MANDALS SOU S V PATIL AYURVED COLLEGE AND RESEARCH INST THR PRINCIPAL — Bombay High Court (2025-07-04)
• SHYAM SHIKSHAN PRASARAK MANDAL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-07-04)
• LALIT RANGNATH GHOLAP v. THE COMMISSIONER LATUR CITY MUNICIPAL CORPORATION LATUR AND ANOTHER — Bombay High Court (2025-07-04)
• TULSHIRAM BANDU PATIL v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2025-07-04)
• DEEPMALA SAMBHAJI SURYAWANSHI v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND OTHERS — Bombay High Court (2025-07-04)