SUNIL P. DESHMUKH, B. U. DEBADWAR

347 recorded High Court judgment(s) · 2019–2020

Courts

Disposal nature

Recent judgments

• JALNA ZILLA VIDSHI DARU PARVANADHARAK ASSOCIATION THROUGH ITS PRESIDENT v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-09-14)
• BHATU S/O HIMMAT AKHADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-08-21)
• MOHMMADIYA EDUCATION SOCIETY THROUGH ITS SECRETARY SHAIKH ABDUS SALAM ABDUL AZIZ AND ANOTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-07-03)
• SHANTI BAHU UDDESHIYA SEVABHAVI SANSTA AURANGABAD THROUGH AUTHORIZED MEMBER v. THE UNION OF INDIA AND ANOTHER — Bombay High Court (2020-07-03)
• THE STATE OF MAHARASHTRA THR THE COLLECTOR, LATUR AND ANR v. VANMALA HARISCHANDRA YADAV — Bombay High Court (2020-07-03)
• NAGNATH BHIMASHANKAR KOLHE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-07-03)
• THE STATE OF MAHARASHTRA THR COLLECTOR, LATUR AND ANR v. SHRIMANT GYANBA NAGIME — Bombay High Court (2020-07-03)
• THE STATE OF MAHARASHTRA THR COLLECTOR, LATUR AND ANR v. NAMDEO GYANBA NAGIME — Bombay High Court (2020-07-03)
• THE STATE OF MAHARASHTRA THR COLLECTOR, LATUR AND ANR v. SHYAM VASANTRAO YADAV — Bombay High Court (2020-07-03)
• NASRIN HALIMKHA PATHAN v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-07-03)