Z.A. HAQ, VINAY JOSHI

185 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• JYOTSNA W/O SHANTARAM KODAPE v. THE STATE OF MAH.THR ITS CHIEFG SECRETARY, MANTRALAYA, MUMBAI-32 — Bombay High Court (2019-06-21)
• DINESH S/O KESHAV TAMBE v. DEPUTY INSPECTOR GENERAL (PRISON) EAST REGION NAGPUR — Bombay High Court (2019-05-04)
• SHRI SAGAR SUNILPANT LAMKHEDE v. THE STATE OF MAH, THR. P.SO. P.S KARANJA (LAD) DISTT. WASHIM — Bombay High Court (2019-05-04)
• MULHSING DEVSINGH RATHOD v. THE STATE OF MAH, THR P.SO. P.S. WASHIM — Bombay High Court (2019-05-04)
• NIKHIL INDRAPAL THAKUR PELNE, R/O MHALGINAGAR, MANEWADA, NAGPUR v. STATE OF MAH. THR P.SO. P.S. HUDKESHWAR DISTT, NAGPUR — Bombay High Court (2019-05-04)
• VIVEK S/O ANIL RAUT and 2 OTHERS v. STATE OF MAH, THR P.SO. P.S. NAGPUR — Bombay High Court (2019-05-04)
• DEEPAK DALVIRSINGH SISODIYA(IN JAIL) v. DEPUTY INSPECTOR GENERAL (PRISONS)(EAST), NAGPUR — Bombay High Court (2019-05-04)
• MOHD. JAVED S/O. MOHD. HUSSAIN and OTHR. v. STATE OF MAHARASHTRA THR. P.S.O., SHANTI NAGAR,NAGPUR — Bombay High Court (2019-05-04)
• NIVRUTI NINAJI GHULE v. STATE OF MAH. THR THE OFFICER INCHARGE JALAMB POLICE STATION SHEGAON BULDHANA — Bombay High Court (2019-05-03)
• MOHD. YASIN MOHD NASIR SHEIKH v. RUKHASANA W/O MOHAMMAD YASIN — Bombay High Court (2019-05-02)