A.S. CHANDURKAR, . ANUJA PRABHUDESSAI

28 recorded High Court judgment(s) · 2022–2022

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Courts

Bombay High Court

Disposal nature

C.A. Disposed off	8
RULE ABSOLUTE	6
DISPOSED OFF	5
Disposed-Off	4
Withdrawn	2
DISPOSED OFF AS A WITHDRAWN	2
ALLOWED	1

Recent judgments

SHIVANAND RANGNATH NAGARE AND OTHERS v. STATE OF MAHARASHTRA THROUGH SECRETARY, DEPARTMENT OF IRRIGATION, MUMBAI AND OTHERS — Bombay High Court (2022-01-12)
LAKSHMAN S/O KAVDU PAL v. STATE OF MAHARASHTRA, THR. SECRETARY, RURAL DEVELOPMENT DEPT., MUMBAI AND OTHERS — Bombay High Court (2022-01-12)
MS. ANITA D/O SANJAY CHAVAN v. THE SCHEDULED TRIBES CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI, THR. MEMBER SECRETARY — Bombay High Court (2022-01-12)
YUNUS PARVEEZ S/O MOHD.IQBAL AND OTHERS v. CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, AKOLA AND ANOTHER — Bombay High Court (2022-01-12)
AGRICULTURAL PRODUCE MARKET COMMITTEE, BULDHANA THROUGH SECRETARY v. STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, MUMBAI AND ANOTHER — Bombay High Court (2022-01-12)
PRADEEP S/O HIMMATRAO WANKHADE v. THE VICE-CHAIRMAN/MEMBER SECRETARY, THE SCHEDULED TRIBE CASTE CERTIFICAT SCRUTINY COMMITTE, AMRAVAT — Bombay High Court (2022-01-12)
KU. DAKSHATA D/O DEVRAO MANGARE v. THE VICE CHAIRMAN/MEMBER SECRETARY, S.T. CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI — Bombay High Court (2022-01-12)
SIDDHESHAWAR PANCHAPPA HAWA v. NAGPUR MUNCIPAL CORPORATION, NAGPUR THROUGH COMMISSIONER AND OTHERS — Bombay High Court (2022-01-12)
SAURABH S/O RAJU MUNGHATE v. HINDUSTANT PETROLEUM CORPORATION LIMITED (HPCL), THRUGH ITS HEAD OF REGIONAL OFFICE, NAGPUR — Bombay High Court (2022-01-12)
MAHENDRA RUSHI DHAWADE v. THE EDUCATION OFFICER (SEC.), ZILLA PARISHAD, NAGPUR AND ANOTHER — Bombay High Court (2022-01-12)