ANIL L. PANSARE, RAJ D. WAKODE

366 recorded High Court judgment(s) · 2025–2025

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Courts

Bombay High Court

366

Disposal nature

DISPOSED OFF	170
ALLOWED	43
DISMISSED	41
DISPOSED OFF AS A WITHDRAWN	37
Disposed-Off	28
C.A. Disposed off	25
REJECTED	9
PARTLY ALLOWED	6

Recent judgments

PRAMOD S/O KESHAVRAO BHAD AND OTHERS v. STATE OF MAHARASHTRA, THR. SECRETARY, MEDICAL EDUCATION AND DRUGS DEPT. MUMBAI AND OTHERS — Bombay High Court (2025-12-24)
SANKET S/O SANTOSH SAHU v. THE UNION OF INDIA, THR. SECRETARY, MINISTRY OF FINANCE, INCOME TAX DEPARTMENT, NEW DELHI AND ORS — Bombay High Court (2025-12-24)
PRAFUL VASANT BHABULKAR v. STATE OF MAHARASHTRA THR POLICE STATION — Bombay High Court (2025-12-24)
RAJU BHOJU PAWAR v. STATE OF MAHARASHTRA THR ITS SECRETARY DEPT OF HOME, MANTRALAYA, MUMBAI — Bombay High Court (2025-12-24)
M/S. RAHUL MANIRAM YADAV, TRADE NAME BAJRANG STONE, THR. PROPRIETOR, RAHUL M. YADAV v. THE SUPERINTENDENT, GROUP-18 (CIRCLE-VI) CENTRAL EXCISE AND CGST, AUDIT COMMISSIONER NAGPUR AND ANR — Bombay High Court (2025-12-24)
GAJANAN S/O. SRIRAM HATELE AND OTHERS v. STATE OF MAHARASHTRA THR. SECRETARY MEDICAL EDUCATION AND DRUGS DEPT., MANTRALAYA MUMBAI AND OTHERS — Bombay High Court (2025-12-24)
SACHIN S/O UKARDA SATAV v. STATE OF MAHARASHTRA, THR. SECRETARY, DRUGS AND MEDICAL EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2025-12-24)
THE PR. COMMISSSIONER OF INCOME TAX -1, NAGPUR v. M/S. GUPTA DOMESTIC FUELS (NAGPUR) LTD., NAGPUR — Bombay High Court (2025-12-24)
THE PR. COMMISSIONER OF INCOME TAX -1, NAGPUR v. M/S. GUPTA METALLICS AND POWER LTD., NAGPUR — Bombay High Court (2025-12-24)
MANISH EKNATH SHENDE v. DY. COMMISSIONER OF INCOME TAX/ASST. COMMISSIONER OF I.T., CENTRAL CIRCEL 2(1), NAGPUR AND ORS. — Bombay High Court (2025-12-24)