V.M. DESHPANDE, . PUSHPA V. GANEDIWALA

63 recorded High Court judgment(s) · 2020–2021

Courts

Disposal nature

Recent judgments

• SHEIKH WAZIR S/O SHEIKH IBRAHIM v. THE STATE OF MAHARASHTRA, THR. ITS SECRETARY, DEPARTMENT OF HOME, MANTRALAYA, MUMBAI AND 3 OTHERS — Bombay High Court (2021-10-14)
• KISHORBHAI MOHANBHAI KHODIAR v. STATE OF MAHARASHTRA, THR. ITS CHIEF SECRETARY, FOOD AND DRUG DEPARTMENT-MANTRALAYA, MUMBAI AND ANR — Bombay High Court (2021-10-14)
• AJAY SHRIDHAR NAGPURE v. STATE OF MAH. THR. PSOPS GADGENAGAR AMRAVATI DIST.AMRAVATI — Bombay High Court (2021-10-14)
• PUNEET S/O RAJKUMAR MAHAJAN AND OTHERS v. STATE OF MAH.THR. POLICE STATION OFFICER, POLICE STATION SADAR, NAGPUR — Bombay High Court (2021-10-13)
• SUBHASHRAO GOVINDRAO LAVHALE v. STATE OF MAHARASHTRA THR. POLICE STATION OFFICER P. S. SARMASPURA AMRAVATI AND ANOTHER — Bombay High Court (2021-10-13)
• AKASH @ GANGU DILIP MORE AND 4 OTHERS v. THE STATE OF MAHARASHTRA, THR. PSO, POLICE STATION BADNERA, DIST. AMRAVATI AND ANOTHER — Bombay High Court (2021-10-13)
• SUBHASHRAO GOVINDRAO LAVHALE v. STATE OF MAH. THROUGH POLICE STATION OFFICER, P.S. CHANDUR (RLY) AND ANOTHER — Bombay High Court (2021-10-13)
• PRITAMSINGH S/O VIRENDRASINGH TAWAR v. STATE OF MAH. THR. PSO PS TAH. AND DIST.NAGPUR AND ANOTHER — Bombay High Court (2021-10-13)
• ONKAR S/O SAKHARAM REVANWAR, R/O NEAR SUBHASH TALKIES, SONAR LINE v. STATE OF MAH, THR P.S. PUSAD (CITY) TAH PUSAD, AND DISTT. YAVATMAL — Bombay High Court (2021-10-13)
• RAJ GOPAL THAKUR v. THE SUPERINTENDENT CENTRAL PRISON AMRAVATI DIST.AMRAVATI — Bombay High Court (2021-10-13)