A.S. CHANDURKAR, AMIT B. BORKAR

73 recorded High Court judgment(s) · 2020–2022

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Courts

Bombay High Court

Disposal nature

Disposed-Off	16
DISPOSED OFF	15
ALLOWED	12
C.A. Disposed off	8
DISPOSED OFF AS A WITHDRAWN	7
Admitted/Allwd/Granted/Rule Absolute	4
Dismissed/Rule Discharged	3
DISMISSED	2

Recent judgments

STATE BANK OF INDIA, NAGPUR THROUGH ONE OF ITS ASST. GENERAL MANAGER v. THE STATE OF MAHARASHTRA THR. SECRETARY, MINISTRY OF FINANCE/REVENUE, MUMBAI AND OTHERS — Bombay High Court (2022-09-30)
ANURADHA W/O PADMESH GUPTA v. BUREAU OF IMMIGRATION, MINISTRY OF HOME AFFAIRS, THR. COMMISSIONER (IMMIGRATION), NEW DELHI AND ORS — Bombay High Court (2022-06-07)
SHRI MADHUKAR SHRAWAN NANNAWARE v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT,MUMBAI AND 3 OT — Bombay High Court (2022-06-06)
WASUDEO S/O SAKHARAM RAUT v. STATE OF MAHARASHTRA, THR. SECRETARY, MINISTRY OF TRIBAL DEVELOPMENT DEPTT. MUMBAI AND OTHERS — Bombay High Court (2022-06-06)
SHARAD S/O BHASKAR MANEKAR v. UNION OF INDIA, THROUGH ITS SECRETARY, DEPARTMENT OF HOME AND 2 OTHERS — Bombay High Court (2022-06-06)
VARAHI ASSOCIATES THROUGH PARTNER SUBHASH SINGH AND ANOTHER v. WESTERN COALFIELDS LTD. THROUGH CHAIRMAN-CUM-MANAGING DIRECTOR, NAGPUR AND OTHERS — Bombay High Court (2022-06-06)
BHARTI D/O MADANLAL BADHAI v. STATE OF MAHARASHTRA, THROUGH SECRETARY, MEDICAL EDUCATION AND DRUGS DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2022-06-06)
PRASHANT ANNASAHEB NALSE v. STATE OF MAH. THR. SECY., DEPTT. OF SCHOOL EDUCN., AND SPORTS, MANTRALAYA, MUMBAI — Bombay High Court (2022-06-06)
KISHAN S/O DHANNULAL SADHWANI v. STATE OF MAH. THR. THE CHIEF MINISTER, MUMBAI — Bombay High Court (2022-06-06)
NAVRANG KACHARUJI LONDHE v. THE STATE OF MAHARASHTRA TRH. SECRETARY LAW AND JUDICIARY DEPARTMENT AND OTH. — Bombay High Court (2022-06-06)