SURENDRA PANDHARINATH TAVADE

116 recorded High Court judgment(s) · 2019–2022

Courts

Disposal nature

Recent judgments

• AMRITLAL GULABCHAND JAIN v. THE SUPERINTENDENT OF POLICE CENTRAL BUREAU OF INVESTIGATION, ANTI CORRUPTION BUREAU (ACB) AND ANR — Bombay High Court (2022-03-04)
• SUNIL TUKARAM AHIRE AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-03)
• RAVINDRA RAJNARAYAN PANDEY@DABBA PANDEY v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-03)
• SAMEER KHWAJA SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-03)
• SAMEER KHWAJA SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-03)
• VIKRAM VINAY BHAVE S/O VINAY BHAVE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-03-02)
• DEEPAK RAMRAO KANEGAONKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-02)
• ANINDYA KALYAN CHAKRABORTY AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-03-02)
• M/S EKALAVY ISPAT UDYOG THROUGH PARTNER SANJEEV GUPTA AND ANR. v. M/S SHAH STEEL IMPEX PVT. LTD. AND ANR. — Bombay High Court (2022-03-02)
• SAMEER KHWAJA SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-02-26)