SUNIL P. DESHMUKH, R. G. AVACHAT

444 recorded High Court judgment(s) · 2019–2021

Courts

Bombay High Court

444

Disposed off/Dismissed for default	211
DISPOSED OFF	187
RULE ABSOLUTE	15
DELAY CONDONATED/REJECTED.	12
Admitted/Allowed/Granted/Rule Absolute	11
Dismissed/Rule Discharged	3
Rejected at Admission stage	1
RULE DISCHARGED	1

TULSI JELLY SWEETS THRO ITS PROPRIETOR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-11)
GUNAI SHIKSHAN PRASARAK MANDAL KAWALKHED THROUGH ITS PRESIDENT v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-22)
PRANAY SUDHAKAR SATLAWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-21)
MADHURI BABURAO TAYDE AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-21)
ONKAR DHONDIRAM SURYAWANSHI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-21)
PRANITA PRABHU MORE AND OTHERS v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE AURANGABAD AND OTHERS — Bombay High Court (2020-12-21)
MAHESHWARI IRANNA BACHAWAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2020-12-21)
SNEHAL VISHWAJIT KHADKE v. THE S.C., S.T., DE-NOTIFIED TRIBES(V.J.) N.T.,O.B.C. DIVISIONAL CASTE SCRUTINY COMMITTEE NO.1. AND — Bombay High Court (2020-12-21)
VAIBHAV GORAKH SHINDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-18)
ROHIT PRAKASH SHINDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-18)