SHARMILA U. DESHMUKH

3,535 recorded High Court judgment(s) · 2006–2025

Courts

Disposal nature

Recent judgments

• CHARUDATTA VIDHYADHAR CHANDURKAR v. STATE OF MAHARASHTRA THR.COLLECTOR, KOLHAPUR AND ORS. — Bombay High Court (2025-08-14)
• SMT. CHIMANABAI MALLIKARJUN DESHMUKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-14)
• SHRI. SHASHIKANT Y. TRIBHUVANE v. THE STATE OF MAHARASHTRA REPRESENTED BY THE COLLECTOR KOLHAPUR — Bombay High Court (2025-08-14)
• KONKAN RAILWAY CORPORATION LTD. v. MAYURA BANDIWADEKAR and ANR. — Bombay High Court (2025-08-14)
• SANJAY RAMCHANDRA SARADE v. THE STATE OF MAHARASHTRA THROUGH THE DIVISIONAL JT. REGISTRAR, CO-OP. SOC. PUNE AND ORS — Bombay High Court (2025-08-14)
• KIRAN SHANKARRAO HATTI v. THE COLLECTOR THROUGH STATE OF MAHARASHTRA — Bombay High Court (2025-08-14)
• SHRI. MOHAN RAMHARI SALUNKHE v. SMT. SUREKHA SUBHASH CHAVAN AND ANR. — Bombay High Court (2025-05-09)
• MADHURI ANIL PATIL ALIAS MADHURI SHANKAR KUDALE v. ANIL TANAJI PATIL — Bombay High Court (2025-05-09)
• DHANPAL GANPATI GUJAR ( SHAH ) AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2025-05-08)
• SHRI RAMESH DEVRAM SABLE AND ORS v. SHRI KONDAJI HUSSAIN MANER(DELETED) AND ORS — Bombay High Court (2025-05-07)