A.S. CHANDURKAR, FIRDOSH PHIROZE POONIWALLA

390 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• MUNICIPAL CORPORATION OF DELHI v. STATE OF MAHARASHTRA THRU THE CHIEF SECRETARY, AND ORS — Bombay High Court (2024-01-12)
• SABLE TULSHIRAM RUPAJI AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-01-04)
• BHUPENDRA VILLA PREMISED CO-OPERATIVE SOCIETY LIMITED AND 2 ORS. v. THE UNION OF INDIA THROUGH GENERAL MANAGER AND 4 ORS. — Bombay High Court (2024-01-02)
• PRAKASH RAMDAS PAWAR v. THE STATE OF MAHARASHTRA THR ITS SECRETARY AND ORS — Bombay High Court (2023-12-22)
• URMILA SHANKAR BUGAD v. THE STATE OF MAHARASHTRA THR ITS SECRETARY FINANCE DEPT. AND ORS — Bombay High Court (2023-12-22)
• SUNIL S/O POPAT RENUSHE v. THE STATE OF MAHARASHTRA THROU. ITS SEC. FIANANCE DEPT GOVT OF MAHARASHTRA AND ORS — Bombay High Court (2023-12-22)
• DILIP SAMPATTI ALDAR v. STATE OF MAHARASHTRA THRU PRIN. SECRETARY, HIGHER AND TECHNICAL EDU. AND ORS — Bombay High Court (2023-12-22)
• GNANA PELINS PAULRAJ v. PONMANI GNANA PELINS — Bombay High Court (2023-12-22)
• CHANDRAKANT SHANTILAL NEWALE AND ORS v. THE STATE OF MAHARASHTRA THR. SEC. SCHOOL EDUCATION AND SPORTS DEPT. AND ORS — Bombay High Court (2023-12-22)
• SANJAY S/O JANARDHAN BHOSALE v. THE STATE OF MAHARSHTRA THR ITS SECRETARY FINANCE DEPT. AND ORS — Bombay High Court (2023-12-22)