S.S. JADHAV, RANJIT MORE

739 recorded High Court judgment(s) · 2017–2019

Courts

Bombay High Court

739

Disposed Off	243
(unspecified)	124
OTHERS DISPOSED OFF	123
Dismissed	122
Allowed To be withdrawn	44
Allowed	14
DISPOSED OFF	13
Dissmiss For Default/Non-Prosecution	12

SHRI. PAWAR MANOHAR ROHIDAS AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-16)
MRS. RANE MEGHA DNYANESHWAR AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-16)
SHRI. THAKARE RAVINDRA KASHINATH AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-16)
SHRI. BIRARI VISHWANATH SUKDEO AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-16)
SMT. KAVLE LAXMI NARSIMLU AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-16)
SHRI. PATIL VIKAS RATANSING AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-16)
SHRI. THAKARE DNYANESHWAR SAHEBRAO AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-16)
ABDUL RAZZAK AMJAD ALI CHOUDHARY v. THE GENERAL MANAGER , CENTRAL RAILWAY — Bombay High Court (2018-08-06)
PUSHPALATA DATTATARAY WAGHERE AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-08-06)
ACER INDIA (PVT.) LTD. v. CENTRAL BANK OF INDIA AND 2 ORS. — Bombay High Court (2018-07-06)