T.V. NALAWADE, B. U. DEBADWAR

55 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• MANISHA W/O. MANEESH PHATANGARE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-01-22)
• MAHESH NAGARI SAHAKARI PATH SANSTHA LTD. BHINGAR THROUGH ITS MANAGER GAJANAN S/O. KARAMDAS BHANDARE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-01-22)
• PRERNA D/O RAMGOPAL KEDIA v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2021-01-22)
• PARIGABAI W/O ASHOK KAKDE AND ORS v. THE STATE OF MAHARASHTRA and ORS — Bombay High Court (2021-01-22)
• M/S. ARISE MEDIA PVT. LTD., THROUGH ITS PARTNER MILIND NIVRUTI SAWANT v. THE SUPERINTENDENT OF POLICE, AURANGABAD AND OTHERS — Bombay High Court (2021-01-22)
• BANK KARMCHARI SANGH v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-01-22)
• SUSHILABAI ATMARAM PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-01-22)
• FAHEEMUDDIN S/O. MUJEEBUDDIN SIDDIQUI AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-01-22)
• MAHESH RAMESH MOHADKAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-01-22)
• VILAS DAMODHAR JADHAV (NAIK) v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-01-22)