SADHANA S. JADHAV, S. G. DIGE

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

Courts

Disposal nature

Recent judgments

• GAUTAM CHANDRAKANT KHAIRNAR v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2022-05-06)
• SHRI DINKAR S/O UTTAM GHARTE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-06)
• RAJENDRA S/O SHRIHARI SARWADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-04-25)
• GANESH S/O MADHAV RAJPANKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-04-25)
• MAHESH HARIKRISHAN BAHETI v. DEEPA MAHESH BAHETI — Bombay High Court (2022-03-25)
• SANGITA SANJAY MORE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-03-25)
• PANDIT DADARAO MULGIR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2022-03-25)
• HARI RAISING CHAVAN v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-03-25)
• MAHESH HARIKRISHAN BAHETI v. DEEPA MAHESH BAHETI — Bombay High Court (2022-03-25)
• AYUBKHAN SARDARKHAN PATHAN v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY/ PRINCIPAL SECRETARY AND ANOTHER — Bombay High Court (2022-03-25)