A.S. CHANDURKAR, URMILA JOSHI PHALKE

1,118 recorded High Court judgment(s) · 2019–2023

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Courts

Bombay High Court

1118

Disposal nature

DISPOSED OFF	443
C.A. Disposed off	203
ALLOWED	161
DISMISSED	113
RULE ABSOLUTE	109
DISPOSED OFF AS A WITHDRAWN	46
REJECTED	12
Withdrawn	10

Recent judgments

PRAFULLA S/O. NARAYAN MAHAJAN v. STATE OF MAHA. THR. SEC. MINISTRY OF MINORITY AFFAIRS, DEPT. OF MINORITY DEV. AND AUKAF SKILL DEV. — Bombay High Court (2023-11-04)
GURUKUL KALA, KRIDA SHIKSHAN BAHUUDDESHIYA PRASARAK MANDAL, PATUR THR. PRESIDENT RAVINDRA M. DHOKNE v. STATE OF MAHARASHTRA, THR. ITS SECRETARY, SCHOOL EDUCATION AND SPORTS DEPT., MUMBAI — Bombay High Court (2023-08-04)
MEMBER SECRETARY, MAHARASHTRA JEEVAN PRADHIKARAN, MUMBAI AND OTHERS v. SACHIN GANESHRAO MASKE — Bombay High Court (2023-08-04)
SHRI RAMDEOBABA SARWAJANIK SAMITI, NAGPUR THR. ITS PRINCIPAL SECY., RAJENDRA B. PUROHIT AND ANR v. THE CITY OF NAGPUR MUNICIPAL CORPORATION — Bombay High Court (2023-07-14)
THE STATE OF MAHARASHTRA THR ITS SECRETARY GENERAL ADMINISTRATION DEPT. MUMBAI v. ANIL PURUSHOTTAM SHUKLA — Bombay High Court (2023-06-09)
BHARTIYA VIDYA PRASARAK SANSTHA, THR. SECY. RAMESH BALWANT BAKSHI AND ANOTHER v. STATE OF MAHA. THR. SECRETARY, EDUCATION DEPARTMENT, MUMBAI AND ORS — Bombay High Court (2023-05-02)
BHOJRAJ LILADHAR VAIDYA AND ANOTHER v. UNION OF INDIA, NEW DELHI THROUGH SECRETARY, DEPARTMENT OF MINES AND OTHERS — Bombay High Court (2023-04-21)
SEEMABAI B. SAOJI (DECEASED) THR. OWNERS H.R. SAOJI THR. LEGAL GUARDIAN RAVINDRA B. SAOJI AND OTHER v. THE NATIONAL HIGHWAY AUTHORITY OF INDIA, NEW DELHI AND OTHERS — Bombay High Court (2023-04-21)
DR. PARASRAM KISAN NANDANKAR v. VICE-CHAIRMAN, SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, NAGPUR AND OTHERS — Bombay High Court (2023-02-03)
GAJANAN S/O BHASKAR JADHAV v. THE JOINT DIRECTOR OF HIGHER EDUCATION GOV. POLYTECHNIC, AMRAVATI AND OTHERS — Bombay High Court (2023-01-06)