SUNIL B. SHUKRE, KAMAL KHATA

22 recorded High Court judgment(s) · 2023–2023

Courts

Disposal nature

Recent judgments

• AJAY MOHAN GAIKWAD v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-03-24)
• MACAW MULTICUISINE RESTO THROUGH OWNER SHRI. AJAY ASHOK BHANDARE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-03-24)
• AJAY MOHAN GAIKWAD v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-03-24)
• AMAR SHIVAJI GAIKWAD AND ORS v. SENIOR POLICE INSPECTOR AND ORS — Bombay High Court (2023-03-24)
• M/S DEJA VU BISTRO THROUGH OWNER SWATI DATTATRAY SAKHARE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-03-24)
• YASHWANT @ AKSHAY RAJENDRA SURYAWANSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-03-24)
• CIRCUIT HOUSE BAR AND RESTAURANT v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-03-24)
• YASHWANT @ AKSHAY RAJENDRA SURYAWANSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-03-24)
• SAURABH S/O SANTOSH DOSHI v. PRINCIPAL ADDITIONAL DIRECTOR GENERAL AND ANR — Bombay High Court (2023-03-23)
• GAUTAM GHEVARCHAND JAIN v. UNION OF INDIA AND ANR — Bombay High Court (2023-03-23)