A.S. CHANDURKAR, . M. S. JAWALKAR

314 recorded High Court judgment(s) · 2022–2023

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Courts

Bombay High Court

314

Disposal nature

DISPOSED OFF	65
C.A. Disposed off	61
RULE ABSOLUTE	53
ALLOWED	51
Disposed-Off	35
DISMISSED	32
DISPOSED OFF AS A WITHDRAWN	5
PARTLY ALLOWED	4

Recent judgments

SOU KUSUM HIRAMAN MAHADULE v. THE STATE OF MAHARASHTRA THRO PRINCIPAL SECRETARY URGAN DEVELOPMENT DEPTT AND U L C MUMBAI — Bombay High Court (2023-07-21)
WESTERN COALFIELDS LTD. THROUGH CHAIRMAN CUM MANAGING DIRECTOR, NAGPUR AND OTHERS v. NAGO S/O BAPURAO SAMARTH AND OTHERS — Bombay High Court (2022-12-02)
MR. NARAYAN JAGOJI KARMORE (DEAD) THR. HIS LRS. ASHA NARAYAN KAREMORE v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, DEPARTMENT OF TRANSPORT, MUMBAI AND OTHERS — Bombay High Court (2022-09-16)
MRS. SUNANDA W/O KESHAV PENDHARKAR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, DEPARTMENT OF TRANSPORT, MUMBAI AND OTHERS — Bombay High Court (2022-09-16)
M/S. D. R. WAGH ENTERPRISES, THR. PROPRIETOR, DEVIDAS RAGHUNATH WAGH, CHANDRAPUR v. STATE OF MAHARASHTRA, IN THE MINISTRY OF REVENUE AND FOREST, MUMBAI THR. ITS SECRETARY AND OTHERS — Bombay High Court (2022-06-17)
M/S. D.R. WAGH ENTERPRISES, THR. PROPRIETOR, DEVIDAS RAGHUNATH WAGH, CHANDRAPUR v. STATE OF MAHARASHTRA, IN THE MINISTRY OF REVENUE AND FOREST, MUMBAI THR. IT SECRETARY AND OTHERS — Bombay High Court (2022-06-17)
PRABODH S/O SADASHIV SADAVARTE v. STATE OF MAHARASHTRA THROUGH REVENUE MINISTER, MUMBAI AND 9 OTHERS — Bombay High Court (2022-06-07)
DHANUKA AGRITECH LIMITED v. STATE OF MAHARASHTRA THROUGH ITS CHIEF SECRETARY AND OTHERS — Bombay High Court (2022-06-07)
M/S. SHRUTI PROMOTERS, NAGPUR THROUGH PARTNER DR. PRAKASH JAIN v. THE COLLECTOR, NAGPUR AND COMPETENT AUTHORITY (ULC), NAGPUR AND OTHERS — Bombay High Court (2022-05-02)
SURESH YANBAYAJI SADDAMWAR AND OTHERS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, URBAN DEVELOPMENT DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2022-04-13)