A.S. CHANDURKAR, . VRUSHALI V. JOSHI

1,128 recorded High Court judgment(s) · 2023–2023

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Courts

Bombay High Court

1128

Disposal nature

DISPOSED OFF	489
C.A. Disposed off	196
DISMISSED	129
RULE ABSOLUTE	118
ALLOWED	91
DISPOSED OFF AS A WITHDRAWN	49
Withdrawn	19
Disposed-Off	17

Recent judgments

PETER COLLEGHAN ALEXANDER GARVIN v. CENTRAL GOVERNMENT/REVISIONARY AUTHORITY, THR. MINISTRY OF STATE FOR RAILWAYS, NEW DELHI AND ORS. — Bombay High Court (2023-12-12)
GAJANAN BAGWE v. THE STATE OF MAHARASHTRA, DEPT. OF TOWN PLANNING AND URBAN DEVPT., MUMBAI THR. SECRETARY AND ORS — Bombay High Court (2023-11-30)
MURLIDHAR S. CHOUDHARY THR. CONSTITUTED ATTORNEY UTTAM S/O GULABCHAND KESHYAP AND OTHERS v. STATE OF MAHARASHTRA, THR. SECRETARY, URBAN DEVELOPMENT DEPARTMENT, MUMBAI AND ANOTHER — Bombay High Court (2023-11-30)
RAJESH MAUJILAL JAIN v. STATE OF MAHARASHTRA, DEPT. OF TOWN PLANNING AND URBAN DEVELOPMENT, MUMBAI THR. SECRETARY AND ORS — Bombay High Court (2023-11-30)
M/S. H. D. ENTERPRISES, THR. ITS PARTNER, SHRI HARILAL S/O DEVJI PATEL v. WESTERN COAL FIELD LIMITED (WCL), THR. ITS GENERAL MANAGER (CMC), NAGPUR — Bombay High Court (2023-11-30)
NARESH DHANPATRAO AGRAWAL v. STATE OF MAHARASHTRA, DEPT. OF TOWN PLANNING AND URBAN DEVELOPMENT, MUMBAI THR. SECRETARY AND ORS — Bombay High Court (2023-11-30)
M/S. GAURAV CONTRACTS CO., BHUJ KUTCH v. WESTERN COAL FIELD LIMITED (WCL), THR. ITS GENERAL MANAGER (CMC), NAGPUR — Bombay High Court (2023-11-30)
SHRIRANG BABURAO DHAKATE v. THE STATE OF MAHARASHTRA and 2 OTHERS — Bombay High Court (2023-11-30)
JUGALKISHORE JAGANNATH JAIN v. THE STATE OF MAHARASHTRA, DEPT. OF TOWN PLANNING AND URBAN DEVPT., MUMBAI THR. SECRETARY AND ORS — Bombay High Court (2023-11-30)
SUNNY S/O. RATANSINGH MAGO v. THE UNION OF INDIA, THR. MINISTRY OF FINANCE, NEW DELHI AND OTHERS — Bombay High Court (2023-11-30)