SANDEEP KASHINATH SHINDE, A.S. OKA

318 recorded High Court judgment(s) · 2018–2019

Courts

Disposal nature

Recent judgments

• MR. DILIP KUMAR GHOSH v. THE UNION BANK OF INDIA AND 3 ORS — Bombay High Court (2019-03-19)
• K.K. BALASUBRAMANIAM v. THE UNION BANK OF INDIA AND 3 ORS. — Bombay High Court (2019-03-19)
• SUDHAKAR V. SAMANT v. THE CHAIRMAN AND MD UNION BANK OF INDIA AND 2 ORS. — Bombay High Court (2019-03-19)
• SMT. GIRIJA SURESH BORADE AND ANR v. UNION OF INDIA THROUGH GENERAL MANAGER AND ORS — Bombay High Court (2019-03-01)
• SHIVJI S.JUVEKAR v. STATE BANK OF INDIA — Bombay High Court (2019-03-01)
• SHRI. SANTOSH MACHHINDRA THITE v. THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, REVENUE , REVENUE AND FOREST DEPT. AND ORS — Bombay High Court (2019-02-04)
• THE STATE OF MAHARASHTRA v. CHANDRAKANT BALIBA NARWADE AND ORS. — Bombay High Court (2019-01-09)
• THE STATE OF MAHARASHTRA v. RAJKUMAR@RAJU SURESH KADAM AND ANR. — Bombay High Court (2019-01-09)
• THE STATE OF MAHARASHTRA v. DIPAK PRASADSING THAPA AND ANR — Bombay High Court (2019-01-09)
• THE STATE OF MAHARASHTRA v. SWAPNIL SOMNATH GAIKWAD AND ORS — Bombay High Court (2019-01-09)