S.S. JADHAV, MILIND N. JADHAV

74 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• ROSHAN ANANT SAWANT v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-06-10)
• SATISH MAHADEO KALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-06)
• LAXMAN PILAJI OVALEKAR ( ABATED, VIDE COURT'S ORDER DATED 17.01.2020) AND ANOTHER v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-06)
• RANJIT DATTATRAY KOLEKAR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-05-06)
• LAKSHMAN DATTATRAYA HAJARE AND ANR. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-06)
• SATISH MAHADEO KALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-06)
• SHAM TIMANNA GAIKWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-06)
• SHAM TIMANNA GAIKWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-06)
• THE STATE OF MAHARASHTRA v. GUDDU KRISH YADAV — Bombay High Court (2022-05-06)
• AJAYKANT RUIA AND ANR. v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-05-06)