ANIL S. KILOR

25 recorded High Court judgment(s) · 2022–2025

Courts

Bombay High Court

DISPOSED OFF	11
PARTLY ALLOWED	5
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	2
DISMISSED AS WITHDRAWN	2
DISPOSED OFF AS A WITHDRAWN	2
DISMISSED	1
Disposed Off	1
ALLOWED	1

VAIBHAV S/O SHESHRAO SHERKAR v. THE VICE-CHAIRMAN/MEMBER SECRETARY, S.T.CASTE CERTIFICATE SCURINY COMMITTEE, NAGPUR — Bombay High Court (2025-03-18)
GUNJAN D/O SANJIV SHERKAR v. S. T. CERTI. SCRUTINY COMMITTEE, NAGPUR THR. CHAIRMAN, COMMITTEE FOR S.T. CLAIMS, NAGPUR AND ORS — Bombay High Court (2025-03-18)
SHUBHAM S/O RAJIO SHERKAR v. STATE OF MAHA., THR. SECRETARY, SOCIAL JUSTICE DEPT., MUMBAI AND ORS. — Bombay High Court (2025-03-18)
NIDHI D/O CHANDRASHEKHAR SHERKAR v. S.T. CERTIFICATE SCRUTINY COMMITTEE, NAGPUR DIVISION, NAGPUR THR. CHAIRMAN AND OTHERS — Bombay High Court (2025-03-18)
VISHAL S/O MADHUKAR SHILVANT AND OTHERS v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, FOREST DEPARTMENT, MUMBAI AND 3 OTHERS — Bombay High Court (2025-02-27)
MR. DAYARAM S/O. SHANTILAL RATHOD AND ANOTHER v. THE NAGPUR MUNICIPAL CORPORATION, THR. COMMISSIONER, NAGPUR AND ORS. — Bombay High Court (2025-02-27)
AMAD SHAH SABDAR SHAH v. THE DIRECTOR OF MUNICIPAL ADMINISTRATION, STATE OF MAHA., MUMBAI AND ORS. — Bombay High Court (2025-02-27)
SANDEEP SHANKAR CHAUHAN v. THE REGIONAL DIRECTOR OF MUNICIPAL ADMINISTRATION, AMRAVATI AND ORS. — Bombay High Court (2025-02-27)
PRACHI D/O. NARAYANRAO HIWARKAR v. STATE OF MAHARASHTRA, THR. SECRETARY, RURAL DEVELOPMENT DEPT., MUMBAI AND ORS. — Bombay High Court (2025-02-27)
GAJANAN S/O MADHUKAR KADAM AND ANOTHER v. THE VICE CHAIRMAN/MEMBER SECRETARY, SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COM. AMRAVTI — Bombay High Court (2025-02-27)