V.M. DESHPANDE, S.M. MODAK

47 recorded High Court judgment(s) · 2020–2020

Courts

Disposal nature

Recent judgments

• APARNA W/O AMIT DESHMUKH v. DR. AMIT S/O ANANT DESHMUKH — Bombay High Court (2020-03-05)
• KU. VANITA D/O CHANDRAKANT LIKHAR v. SHRI. V.C. PATIL, CHAIRMAN, SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, NAGPUR — Bombay High Court (2020-03-05)
• HARIOM SATYANARAYAN BHOOT v. WAHID KHAN AMANULLAH KHAN AND ANOTHER — Bombay High Court (2020-03-04)
• PIYUSH NEMICHAND DHOOT v. SANT GADGEBABA AMRAVATI UNIVERSITY, AMRAVATI THROUGH REGISTRAR AND OTHERS — Bombay High Court (2020-03-04)
• INAMDAR MOHD AFZAL GULAM BASIT v. ZILLA PARISHAD AKOLA THR. CHIEF EXECUTIVE OFFICER AND ANOTHER — Bombay High Court (2020-03-04)
• RAMESH S/O RATIRAM SANGALE v. STATE OF MAHARASHTRA THR. SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2020-03-03)
• BABASINGH S/O. LAXMAN NAHAR v. SMT. NIRMALA W/O. BABASINGH NAHAR AND OTHERS — Bombay High Court (2020-03-03)
• SMT. VIMAL W/O PANDHARI BIPTE AND ANOTHER v. SHRI RAJIV RANJAN MISHRA, CHAIRMAN CUM MANAGING DIRECTOR, WESTERN COALFIELDS LTD., NAGPUR AND 2 OTH — Bombay High Court (2020-03-02)
• NARESH DADAJI BORKAR v. MR. PURUSHOTTAM TULSHIRAM KASHIWAR, SARPANCH, GRAMPANCHAYAT JANKAPUR, CHANDRAPUR AND OTHERS — Bombay High Court (2020-03-02)
• KERMAAN VISPI MUNSHI v. VISPI S/O HOMI MUNSHI — Bombay High Court (2020-03-02)