A.S. CHANDURKAR, M. M. SATHAYE

144 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• VIJAYANTI R. KALEKAR v. STATE OF MAHARSHTRA REVENUE DEPT. AND ORS — Bombay High Court (2025-05-06)
• VIJAYANTI R. KALEKAR v. STATE OF MAHARASTHRA THE MINISTRY OF MINING DEPT — Bombay High Court (2025-05-06)
• VAIJAYANTI RAGHUNATH KALEKAR v. STATE OF MAHARASHTRA THR CHIEF MINISTER AND ORS — Bombay High Court (2025-05-06)
• Deepak Madhukar Gaikwad v. Centrum Housing Finance ltd — Bombay High Court (2025-05-06)
• VAIJAYANTI RAGHUNATH KALEKAR v. STATE OF MAHARASHTRA THR CHIEF MINISTER AND ORS — Bombay High Court (2025-05-06)
• SAI PRASAD COLD STORAGE THROUGH PROPRIETOR AND ORS v. THE AUTHORISED OFFICER INDIAN BANK LTD SANGLI BRANCH AND ORS — Bombay High Court (2025-05-05)
• M D TAVDER AND COMPANY THR MOHAN D TAVDER v. THE STATE OF MAHARASHTRA THR ITS ADDITIONAL SECRETARY AND ORS — Bombay High Court (2025-05-02)
• RAJESH BABAJI SAWANT AND ANR v. APNA SAHAKARI BANK LTD. AND ORS — Bombay High Court (2025-04-30)
• PRAKASH SHIKSHAN MANDAL URUN ISLAMPUR THR. ITS CHAIRMAN SANJAY S. JADHAV AND ANR v. THE STATE OF MAHARASHTRA THR. ITS DEPARTMENT OF MEDICAL EDUCATION AND DRUGS AND ORS — Bombay High Court (2025-04-29)
• MARUTI CHANDRAPPA MORE AND ORS v. STATE OF MAHARASHTRA THR PRIN SEC. DEPT. OF CO-OP. AND ORS — Bombay High Court (2025-04-28)