SANDEEP KASHINATH SHINDE, . VRUSHALI V. JOSHI

85 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• MUKUL SHALIGRAM GAJBHIYE v. STATE OF MAHARASHTRA THR. ITS SECRETARY, DEPT. OF WATER SUPPLY AND SANITATION, MUMBAI AND ANOTHER — Bombay High Court (2023-01-12)
• TATYA S/O PUNDLIK KOLHE v. KUNDAN KUMAR, PRIVATE SECRETARY, FOR THE MINISTRY OF DEFENCES, UNION OF INDIA, NEW DELHI AND OTHERS — Bombay High Court (2022-12-23)
• VINOD S/O NAMDEORAO BUDHBAWARE v. STATE OF MAHARASHTRA, SCHOOL EDU. AND SPORT DEPT, MUMBAI, THR. SECRETARY AND ORS. — Bombay High Court (2022-12-23)
• PUSHPALATA ALIAS @ PUSHPA BHASKARRAO MOHOKAR v. STATE OF MAHARASHTRA, THROUGH HONBLE DISTRICT COLLECTOR, AMRAVATI AND OTHERS — Bombay High Court (2022-12-23)
• MR. RAJENDRA MADHUKAR GHARAT v. COMMISSIONER OF TRANSPORT, MAHARASHTRA STATE AND OTHERS — Bombay High Court (2022-12-21)
• BABURAO S/O. KISANRAO ZADE v. THE STATE OF MAHARASHTRA, THR. CHIEF SECRETARY, DEPT. OF URBAN DEVELOPMEN, MUMBAI AND OTHERS — Bombay High Court (2022-12-21)
• SHARDA W/O ARUN MOTGHARE v. THE SECRETARY MINISTRY OF PETROLEUM, UNION OF INDIA AND OTHERS — Bombay High Court (2022-12-21)
• KU. SHUBHANGI RAJENDRA DHEPE v. SHRI. SHIVLING PATAVE, DEPUTY DIRECTOR OF EDUCATION, AMRAVATI DIVISION, AMRAVATI — Bombay High Court (2022-12-21)
• MR. MITHUN S/O MOHANRAO SALUNKHE v. SAU. PRIYANKA W/O MITHUN SALUNKHE — Bombay High Court (2022-12-20)
• SAU. NANDINI W/O GAJANAN BARVE v. DEPUTY DIRECTOR OF EDUCATION, NAGPUR DIVISION, NAGPUR AND OTHERS — Bombay High Court (2022-12-20)