S.V. GANGAPURWALA, DHIRAJ SINGH THAKUR

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

Courts

Disposal nature

Recent judgments

• SWAPNAGANDHA SAMBHAJI KAMBLE v. SHRI SUDHAKAR MAHADEVRAO TELANG AND ORS — Bombay High Court (2022-06-17)
• SAHYOG SEVABHAVI SANSTHA THR ITS PRESIDENT AND ANR v. THE STATE OF MAHARASHTRA THR TRIBAL DEVELOPMENT AND ORS — Bombay High Court (2022-06-17)
• SWATI TUKARAM PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-06-17)
• SHRI. RAJENDRA VITHU KOLI v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF EDUCATION AND ORS — Bombay High Court (2022-06-17)
• MANGESH KASHINATH JOSHI v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-06-17)
• SMT. SUREKHA GIRISH THAKUR @ KUM. SUREKHA V SURYAVANSHI v. STATE OF MAHARASHTRA THRU SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ORS — Bombay High Court (2022-06-17)
• YOGESH ASHOK RAUT v. THE STATE OF MAHARASHTRA THROUGH ITS PUBLIC / AUTHORITIES DEPT. AND ORS — Bombay High Court (2022-06-17)
• CHHAGANLAL SHANTILAL MARWADI-RATHOD-OSWAL v. STATE OF MAHARASHTRA, THR. THE DISTRICT COLLECTOR — Bombay High Court (2022-06-17)
• SHRI. RAVINDRA HARI PATIL AND ANR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDUCATION DEPT. AND ORS — Bombay High Court (2022-06-17)
• SMT. MADHURI VIJAYKUMAR PATIL v. THE STATE OF MAHARASHTRA THR. SECRETARY SCHOOL EDUCALTION DEPT. AND ORS — Bombay High Court (2022-06-17)