A.S. CHANDURKAR, . PUSHPA V. GANEDIWALA

376 recorded High Court judgment(s) · 2021–2022

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Courts

Bombay High Court

376

Disposal nature

Disposed-Off	120
ALLOWED	57
DISPOSED OFF	43
C.A. Disposed off	42
DISMISSED	37
RULE ABSOLUTE	31
DISPOSED OFF AS A WITHDRAWN	22
PARTLY ALLOWED	10

Recent judgments

MOHAMMAD MUSHTAQUE S/O SHAIKH MAHEBOOB v. SHRI ASEEM GUPTA, SECRETARY, RURAL DEVELOPMENT DEPARTMENT, MUMBAI AND 1 — Bombay High Court (2022-02-10)
VIJAY KESHAORAO KHATDEO v. THE CHIEF GENERAL MANAGER,(HR)CORPORATE OFFICE,MUMBAI — Bombay High Court (2022-02-09)
DHARMPAL NATTHUJI MESHRAM AND 7 OTHERS v. THE STATE OF MAH. THR MINISTRY FOR HOME, MANTRALAYA, MUMBAI AND ANOTHER — Bombay High Court (2022-02-09)
RAMBHAU S/O MAHADEV KAHALKAR v. MUNICIPAL COUNCIL TUMSAR, THROUGH ITS CHIEF OFFICER — Bombay High Court (2022-02-09)
VIJAY KESHAORAO KHATDEO v. SHRI. SUGAT GAMARE, THE CHIEF GENERAL MANAGER, MUMBAI — Bombay High Court (2022-02-09)
V.I.D.C. THROUGH EXECUTIVE ENGINEER (KANHOLI NALA PRAKALP) NOW IRRIGATION PROJECT DIVISION, NAGPUR v. SWASTIK BRICKS INDUSTRIES (PARTNERSHIP FIRM) THROUGH ITS PARTNERS, SUDHADEVI R. TIWARI AND OTHERS — Bombay High Court (2022-02-08)
V.I.D.C. THR. EXE. ENGINEER (KANHOLI NALA PRAKALP) (NOW IRRIGATION PROJ. DIVISION, NAGPUR) v. SWASTIK BRICKS INDUSTRIES THR. PARTNER, SANJAYKUMAR RAMASHANKAR TIWARI AND OTHERS — Bombay High Court (2022-02-08)
JEEVAK AUSHADHI AROGYA SHETKI SANSHODAN SANSTHA, THR. ITS SECRETARY v. STATE OF MAHA. THR. PRINCIPAL SECRETARY, DEPT. OF WATER CONSERVATION, MUMBAI AND OTHERS — Bombay High Court (2022-02-08)
YOGITA W/O. LILADHAR PIMPALSHENDE v. THE MAHARASHTRA ELECTION COMMISSION NEW ADMN. BUILDING, THR. SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2022-02-08)
MAYUR S/O ASHOK KUMAR SHRIVASTAV v. PRANALI W/O MAYUR SHRIVASTAVA — Bombay High Court (2022-02-08)