SARANG VIJAYKUMAR KOTWAL, B.P. DHARMADHIKARI

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

Courts

Disposal nature

Recent judgments

• MEHER BANO IQBAL AHMED SHAIKH v. THE STATE OF MAHARASHTRA AND 3 OTHERS — Bombay High Court (2019-06-07)
• SHANTILAL VIRJI THAKKAR AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-12-22)
• UNITY DEVELOPERS THRU PROP. MR. ISMAIL BAIG v. DECCAN COLLEGE POONA TRUST THRU SECRETARY, SHRI. CHANDRASHEKHAR V. JOSHI AND ANR — Bombay High Court (2018-12-22)
• WASEEM KONDAJI SHAIKH v. SANA ANSARI AND ANR — Bombay High Court (2018-12-22)
• SHIREEN KAMADOLI AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-12-22)
• AMIT BHARADWAJ v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-12-22)
• SHANTILAL VIRJI THAKKAR ANR ORS. v. STATE OF MAHARASHTRA ANR ANR. — Bombay High Court (2018-12-22)
• BABAN NAMDEV PAWASE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-12-21)
• KANCHANDEVI KOTHARI v. UNION OF INDIA AND ORS. — Bombay High Court (2018-12-21)
• BALRAJ SHIVRAJ LANJILE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-12-21)