A.S. GADKARI, KAMAL KHATA

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

Courts

Bombay High Court

Disposed Off	32
Allowed	12
Allowed To be withdrawn	7
Dissmiss For Default/Non-Prosecution	5
Dismissed	5
DISPOSED OFF	1
Partly Allowed	1

D. RAM REDDY v. THE STATE OF MAHARASHTRA THR. PRINCIPAL SECRETARY AND ANR — Bombay High Court (2025-06-27)
SHARAD KRISHNA THAKRE AND ANR v. THE STATE OF MAHARASHTRA THR. PRINCIPAL SECRETARY AND ANR — Bombay High Court (2025-06-27)
M/S SMRUTHI FOTOCHEM THR ITS PARTNER P M EAGA v. THE STATE OF MAHARASHTRA THR THR PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT. AND ANR — Bombay High Court (2025-06-27)
KIRAN RAMESH SHINDE v. STATE OF MAHARASHTRA GENERAL ADMINISTRATIVE DEPARTMENT AND ORS — Bombay High Court (2025-06-20)
DEVDAS KERBA CHOUGULE v. STATE OF MAHARASHTRA GENERAL ADMINISTRATIVE DEPARTMENT AND ORS — Bombay High Court (2025-06-20)
MRUTYUNJAY ASHRAM v. SATWASHIL KHANDERAO NAIK NIMBALKAR — Bombay High Court (2025-05-09)
NILESH NANDKUMAR SAKHARE AND ORS v. STATE OF MAHA. THR. DEPT. TOWN PLANNING AND ORS — Bombay High Court (2025-05-07)
RAHUL GANPATDAS SHETHJI AND ANR v. THE STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY AND ORS — Bombay High Court (2025-05-06)
K. SHIVRAJAN KRISHNA v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS — Bombay High Court (2025-04-23)
SHAMRAO NANASO SHINGAN v. STATE OF MAHARASHTRA THR ITS PRINCIPAL SECRETARY AND ORS — Bombay High Court (2025-04-08)