LexA.S. CHANDURKAR, G. A. SANAP
638 recorded High Court judgment(s) · 2021–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 638 |
Disposal nature
| Disposed Off | 148 |
| DISPOSED OFF | 126 |
| DISMISSED | 97 |
| ALLOWED | 73 |
| Disposed-Off | 64 |
| C.A. Disposed off | 59 |
| RULE ABSOLUTE | 31 |
| DISPOSED OFF AS A WITHDRAWN | 14 |
Recent judgments
- NITIN DEVENDRA TURASKAR AND OTHERS v. THE STATE OF MAHARASHTRA THR. SECY., DEPT. OF RURAL DEVPT. AND WATER CONSERVATION, MUMBAI AND ORS — Bombay High Court (2023-07-21)
- MAYARAM S/O SAHAJRAM SADHWANI v. MR. AJAY GOVINDRAO KURWADE, CHIEF OFFICER, MUNICIPAL COUNCIL KARANJA (LAD) AND OTHERS — Bombay High Court (2023-01-27)
- SHRIRAMCHANDRA SAMAJ SEVA SAMITI THR. SECY. and ORS. v. SANJAY ANNAJI POHOKAR — Bombay High Court (2022-12-02)
- ABHISHEK AJAY DONGE AND OTHERS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2022-08-19)
- SHRIRAMCHANDRA SAMAJ SEVA SAMITI THR. SECY. and ORS. v. SANJAY ANNAJI POHOKAR — Bombay High Court (2022-07-19)
- RASHTRIYA KAMGAR EDUCATION SOCIETY, NAGPUR THROUGH SECRETARY, DEEPAK M. NAGOSE AND OTHERS v. SHRI. CHINTAMAN WANJARI, THE EDUCATION OFFICER (SEC.), ZILLA PARISHAD, NAGPUR — Bombay High Court (2022-06-17)
- SADIQ SHAFI QURESHI v. M.D AND CEO UNION BANK OF INDIA, MUMBAI AND OTHERS — Bombay High Court (2022-06-10)
- SANDIP RGHUNATH GORDE AND ANR v. THE STATE OF MAHARSHTRA THOU THE SECREATARY — Bombay High Court (2022-05-05)
- SMT. PRATIBHA GANPATI BABAR AND ANR v. THE STATE OF MAHARASHTRA THOGH THE SECRETARY — Bombay High Court (2022-05-05)
- SMT. PRATIBHA GANPATI BABAR AND ANR v. THE STATE OF MAHARASHTRA THOGH THE SECRETARY — Bombay High Court (2022-05-05)