SUNIL B. SHUKRE, M. M. SATHAYE

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

Courts

Disposal nature

Recent judgments

• DHYAN INVESTMENTS AND TRADING COMPANY LIMITED AND ANR v. CENTRAL BUREAU OF INVESTIGATION AND ANR — Bombay High Court (2023-08-22)
• HEMANT DHIRAJLAL BANKER v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-06-22)
• MEENAKSHI RUPIN BANKER v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-06-22)
• TULSIDAS K. RAIPAT v. VASHU BHAGNANI — Bombay High Court (2023-06-15)
• HAJI TAHER KHAN HAJI YUSUF KHAN AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-06-05)
• CHARUL YASHVANTSINH TOPRANI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-05-03)
• JYOTI PREMCHAND GIDWANI v. DIRECTORATE OF ENFORCEMENT THROUGTH ITS DEPURTY DIRECTOR AND ORS. — Bombay High Court (2023-05-03)
• BHISHAM HIRALAL PAHUJA v. DIRECTORATE OF ENFORCEMENT THROUGTH ITS DEPURTY DIRECTOR AND ORS. — Bombay High Court (2023-05-03)
• YOGESH @ GHARYA RAJENDRA @ RAJABHAU JADHAV v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-05-03)
• VIJAY GOPICHAND RAMCHANDANI v. DIRECTORATE OF ENFORCEMENT THROUGTH ITS DEPURTY DIRECTOR AND ORS. — Bombay High Court (2023-05-03)