LexA.S. CHANDURKAR, ANIL L. PANSARE
376 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 376 |
Disposal nature
| DISPOSED OFF | 215 |
| C.A. Disposed off | 61 |
| RULE ABSOLUTE | 27 |
| DISMISSED | 20 |
| ALLOWED | 17 |
| DISPOSED OFF AS A WITHDRAWN | 13 |
| Withdrawn | 9 |
| Disposed-Off | 7 |
Recent judgments
- SAU. PUSHPA W/O. SUKHDEORAO DODE v. THE STATE OF MAHARASHTRA, THR. SECRETARY, DEPT. OF EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2023-07-28)
- JYOTI CHUNNILAL KOCHE AND OTHERS v. DEPUTY DIRECTOR OF EDUCATION, NAGPUR AND ANOTHER — Bombay High Court (2023-05-04)
- NAGPUR IMPROVEMENT TRUST, NAGPUR THR. CHAIRMAN v. GAURAV S/O VIJAY CHINCHMALATPURE — Bombay High Court (2023-04-21)
- NAGPUR IMPROVEMENT TRUST, NAGPUR THR. ITS CHAIRMAN, NAGPUR v. SHRI. GAURAV S/O VIJAY CHINCHMALATPURE — Bombay High Court (2023-04-21)
- NAGPUR IMPROVEMENT TRUST, NAGPUR THR. CHAIRMAN, NAGPUR v. ANKIT S/O VIJAY CHINCHMALATPURE — Bombay High Court (2023-04-21)
- NAGPUR IMPROVEMENT TRUST, NAGPUR THR. CHAIRMAN v. ANKIT S/O VIJAY CHINCHMALATPURE — Bombay High Court (2023-04-21)
- NAGPUR IMPROVEMENT TRUST, NAGPUR THR. ITS CHAIRMAN v. SHRI. VIJAY S/O RAMBHAU CHINCHMALATPURE — Bombay High Court (2023-04-21)
- IDEAL ENERGY PROJECTS LTD. THR. CHIEF EXECUTIVE OFFICER, KISHOR K. FADNAVIS v. UNION OF INDIA, THR. SECRETARY, MINISTRY OF COAL, NEW DELHI — Bombay High Court (2023-03-21)
- MAHARASHTRA STATE CO-OPERATIVE MARKETING FEDERATION LTD. v. KRUSHI VIKAS SHETI SAADHAN SAMUGRI PURWATHA BAHU-UDDESHIYA SAHAKARI SANSTHA MARYADIT, CHINCHGAON, — Bombay High Court (2023-03-17)
- KAPIL S/O HARIDAS JAMBHULE v. ZILLA PARISHAD GADCHIROLI, THR. CHIEF EXECUTIVE OFFICER, GADCHIROLI — Bombay High Court (2023-03-10)