A.S. CHANDURKAR, RAJESH S. PATIL

165 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• SHREE CHHATRAPATI SHIVAJI EDUCATION SOCIETY DHARWAD THR. ITS PRESIDENT AND ANR v. NATIONAL COMMISSION FOR INIDAN SYSTEM OF MEDICINE AND ORS — Bombay High Court (2025-01-31)
• VIJAYSINH PATWARDHAN v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2025-01-07)
• BARIKRAO DATTU PANDHARE v. STATE OF MAHARASHTRA THROUGH REVENUE MINISTER AND ORS — Bombay High Court (2024-12-19)
• ARYA SANDIP TARAR v. NATIONAL TESTING AGENCY (NTA) AND ORS — Bombay High Court (2024-12-18)
• SOU VAISHALI VISHWANATH NAIK v. THE STATE OF MAHARASHTRA , DEPT OF CO-OPERATION , MARKETING AND TEXTILES AND ANR — Bombay High Court (2024-12-17)
• MAHALAXMI HOMEOPATHIC MEDICAL COLLEGE HOSPITAL RESEARCH THROUGH DR. J. BHANUSE v. THE UNION OF INDIA THROUGH MINISTRY OF AYUSH AND ORS — Bombay High Court (2024-12-14)
• SANDEEP SUDAM KAMBLE v. SECRETARY EDUCATION DEPARTMENT AND ORS. — Bombay High Court (2024-12-13)
• ARJUN KISAN JADHAV v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-12-12)
• HEMLATA MARUTI NAKATE v. THE COLLECTOR OF SOLAPUR AND ORS — Bombay High Court (2024-12-12)
• DILIP ANNASAHEB KADAM v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY MANTRALAYA AND ORS. — Bombay High Court (2024-12-12)