VIBHA KANKANWADI

50 recorded High Court judgment(s) · 2022–2025

Courts

Disposal nature

Recent judgments

• DATTA RESHMAJI DIGHE v. UNION OF INDIA THROUGH ITS SECRETORY AND OTHERS — Bombay High Court (2025-09-30)
• M/S CANPACK S. A. THROUGH SPECIAL POA HOLDER MANOJ SHANKARLAL PALLOD v. THE STATE OF MAHARASHTRA THROUGH THE GOVERNMENT PLEADER HIGH COURT AND OTHERS — Bombay High Court (2025-09-30)
• TRIMBAK ANANTRAO RAUT ALIAS DUKRE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-09-30)
• ANIS NOORKHA PATHAN AND ANOTHER v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2025-09-30)
• STUDENT ACADEMIC EUDCATION SOCIETYS OYSTER COLLEGE OF PHYSIOTHERAPY VARUD THROUGH ITS PRESIDENT v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ANOTHER — Bombay High Court (2025-09-30)
• SEEMA BHASKAR SHELKE v. STATE OF MAHARASHTRA THROUGH THE DEPARTMENT OF REVENUE AND FOREST AND OTHERS — Bombay High Court (2025-09-30)
• RUPSUNDAR KALYAN WATANE v. THE UNION OF THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2025-09-30)
• M/M R R KAPOOR THROUGH ITS PARTNER RISHI RAJESH KAPOOR v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2025-09-30)
• GANESH SHANTARAM AGALE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2025-09-30)
• RAHUL FULAJI BHOTKAR v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2025-09-30)