A.S. CHANDURKAR, JITENDRA SHANTILAL JAIN

883 recorded High Court judgment(s) · 2024–2024

Courts

Bombay High Court

883

Disposed Off	824
DISPOSED OFF	36
Allowed	14
Dismissed	4
WITHDRAWN	2
Rule Made Absolute	1
Dismissed for non-complying conditional Order	1
DISMISSED	1

THE PRINCIPLE,WILLINGDON COLLEGE OF DEC. SOC.and ORS v. THE GOVERNMENT OF MAHARASHTRA and ORS. — Bombay High Court (2024-06-14)
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY SOCIAL JUSTICE DEPT MANTRALAYA v. MOHSINA HUJURSAHEB CHIKKALI — Bombay High Court (2024-05-10)
AIRPORTS AUTHORITY OF INDIA WORKER UNION THROUGH ITS AUTHORIZED REPRESENTATIVE v. THE UNDER SECRETARY, MINISTRY OF LABOUR, GOVT. OF INDIA AND ANR — Bombay High Court (2024-05-10)
MRS. VIDYA RAJARAM BANDIWADEKAR AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE DY. CHARITY COMMISSIONER AND ORS. — Bombay High Court (2024-05-10)
SUNRISE VENETIA CO OP HSG SOC LTD v. STATE OF MAHARASHTRA THR THE PRINCIPLE SECRETARY AND ORS — Bombay High Court (2024-05-10)
ORRA REALTORS PVT. LTD. v. VILE PARLE MAYUR CO OPERATIVE HOUSING SOCIETY LTD. — Bombay High Court (2024-05-10)
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY SOCIAL JUSTICE DEPT MANTRALAYA v. MOHSINA HUJURSAHEB CHIKKALI — Bombay High Court (2024-05-10)
VIDYA RAJARAM BANDIWADEKAR AND ORS. v. THE STATE OF MAHARASHTRA, THROUGH THE DEPUTY CHARITY COMMISSIONER AND ORS. — Bombay High Court (2024-05-10)
KHEDUT SHIKSHAN MANDAL KALUNDRI, CHANDGAD OFFICE, THROUGH ITS SENIOR TRUSTEE AND ORS. v. THE STATE OF MAHARASHTRA, THROUGH THE DEPUTY CHARITY COMMISSIONER AND ORS. — Bombay High Court (2024-05-10)
PRITI NANDKISHORE ALIAS PRITI GOVIND PUJARI v. NANDKISHORE GHANSHYAMLAL — Bombay High Court (2024-05-10)