A.S. CHANDURKAR, M. W. CHANDWANI

618 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• SHAMSUNDAR ABAJI MULEY AND OTHERS v. STATE OF MAHARASHTRA, THR. SECRETARY, OTHER BACKWARD BAHUJAN WELFARE, MUMBAI AND OTHERS — Bombay High Court (2024-04-26)
• WAMAN LAXMAN VAIDYA AND ANR. v. RICHARDSON AND CRUDDAS(1972) LTD., MUMBAI AND ANOTHER — Bombay High Court (2023-09-29)
• ALL INDIA REPORTER KARMACHARI SANGH, THROUGH ITS SECRETARY, K.B. AMBOKAR v. ALL INDIA REPORTER PVT. LTD, NAGPUR THROUGH MANAGING DIRECTOR SUMANT WADIYADHAR CHAITALEY AND ORS — Bombay High Court (2023-07-14)
• SHARAD S/O RAMCHANDRA RATHOD v. MAHARASHTRA STATE POWER GENERATION CO. LTD. MUMBAI THR. CHAIRMAN AND MANAGING DIRECTOR AND ANOTHER — Bombay High Court (2023-06-09)
• GOPAL KESHAVDAS SHARMA v. THE NAGPUR MUNICIPAL CORPORATION, NAGPUR THR. MUNICIPAL COMMISSIONER AND ORS. — Bombay High Court (2023-06-09)
• PRADIP S/O MADHUSUDAM NAND v. THE STATE OF MAHARASHTRA, THR. SECRETARY, DEPARTMENT OF REVENUE, MUMBAI AND OTHERS — Bombay High Court (2023-06-09)
• BHUJAL KISAN MACHHIMAR SAHAKARI SANSTHA MARYADIT, KATOL, THR. PRESIDENT/ SECRETARY v. GOVERNMENT OF MAH. THR. ASSISTANT REGISTRAR, CO-OP. SOCIETIES (DAIRY), NAGPUR AND ORS — Bombay High Court (2023-05-04)
• MILIND MADHUKARRAO LABADE v. THE STATE OF MAHARASHTRA, THR. SECRETARY, GRAM DEV. DEPT. MUMBAI AND OTHERS — Bombay High Court (2023-05-04)
• ABHINAV DILIP THOSARE v. STATE COMMON ENTRANCE TEST CELL, MUMBAI AND ANOTHER — Bombay High Court (2023-05-04)
• SAU. VINA SUDHAKAR CHATAP v. SMT. KALPANA ANANTRAO CHATAP AND OTHERS — Bombay High Court (2023-05-04)