ACTING , ANIL S. KILOR

27 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• CHAMORSHI TALUKA SAHAKARI KHAREDI VIKRI SANGH MARYADIT, CHAMORSHI, THR. ITS PRESIDENT v. THE UNION OF INDIA, NEW DELHI THR. SECRETARY DEPARTMENT OF FOOD AND PUBLIC DISTRIBUTION AND OTHERS — Bombay High Court (2023-02-14)
• JAIDEEP S/O RAMDASRAO PATIL v. THE STATE OF MAHA., THR. SECRETARY TRIBAL DEVELOPMENT DEPT., MUMBAI AND ORS — Bombay High Court (2023-02-14)
• SHRIRAM HOUSING FINANCE LTD. MUMBAI, THROUGH AUTHORIZED OFFICER v. THE COLLECTOR/DISTRICT MAGISTRATE, AMRAVATI — Bombay High Court (2023-02-14)
• SHRIRAM HOUSING FINANCE LTD. NAGPUR THROUGH AUTHORIZED OFFICER v. THE COLLECTOR/DISTRICT MAGISTRATE, AMRAVATI — Bombay High Court (2023-02-14)
• TUKARAM S/O UPASHA NAGOSE (DEAD) BEQUEATHED LAND TO HIS GRANDSONS v. STATE OF MAHARASHTRA, THR. SECRETARY, DEPARTMENT OF IRRIGATION, MUMBAI AND OTHERS — Bombay High Court (2023-02-14)
• SHRIRAM HOUSING FINANCE LIMITED, THR. ITS AUTHORIZED OFFICER v. THE COLLECTOR / DISTRICT MAGISTRATE, AMRAVATI — Bombay High Court (2023-02-14)
• RAVIKUMAR S/O GOVARDHAN CHAVAN AND OTHERS v. COLLECTOR, WASHIM AND ANOTHER — Bombay High Court (2023-02-14)
• KHUSHAL MAROTRAO DABURKAR v. THE STATE OF MAHARASHTRA, THR. SECRETARY, DEPT. OF SCHOOL EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2023-02-14)
• TAUSIF KHAN S/O. MOHMMAD KHAN AND ANOTHER v. STATE OF MAHARASHTRA, THR. SECRETARY, DEPT. OF EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2023-02-14)
• KANTILAL S/O. SANTOSHRAO DHOTE v. NAGPUR IMPROVEMENT TRUST, THR. CHAIRMAN, NAGPUR — Bombay High Court (2023-02-14)