S.V. GANGAPURWALA, M. S. KARNIK

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

Courts

Disposal nature

Recent judgments

• SANDIP RAMCHANDRA JADHAV AND ORS v. THE STATE OF MAHARASHTRA THRU THE SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ORS — Bombay High Court (2022-08-05)
• PRAKASH DATTATRAYA BHEDE v. THE DY. DIRECTOR OF EDUCATION KOLHAPUR DIVISION, KOLHAPUR AND ORS — Bombay High Court (2022-08-05)
• NIKAM SUNIL SHANTARAM AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-08-05)
• TADVI MUSHFIQUE AALAM AND ANR v. STATE OF MAHARASHTRA THR SECRETARY TRIBAL DEVELOPMENT DEPT. AND ANR — Bombay High Court (2022-08-05)
• PRAKASH DATTATRAYA BHEDE v. THE DY. DIRECTOR OF EDUCATION KOLHAPUR DIVISION, KOLHAPUR AND ORS — Bombay High Court (2022-08-05)
• RAMESH RAMKRUSHNA PATKI AND ORS v. THE STATE OF MAHARASHTRA THR ITS SECRETARY AND ORS — Bombay High Court (2022-08-05)
• ATHARVA R PATIL v. STATE OF MAHARASHTRA THR ITS SECRETARY EDUCATION DEPT AND ANR — Bombay High Court (2022-08-05)
• NAGNATH SUKHADEO KOLI v. THE EDUCATION OFFICER (SECONDARY ) Z.P. SOLAPUR AND ORS — Bombay High Court (2022-08-05)
• RAMESH RAMKRUSHNA PATKI AND ORS v. THE STATE OF MAHARASHTRA THR ITS SECRETARY AND ORS — Bombay High Court (2022-08-05)
• VIKAS RAMCHANDRA ARBUNE AND ANR v. THE STATE OF MAHARASHTRA THR. SECRETARY SCHOOL EDUCATION DEPT. MANTRALAYA, AND ORS — Bombay High Court (2022-08-05)