ANIL S. KILOR

7,337 recorded High Court judgment(s) · 2019–2025

Courts

Disposal nature

Recent judgments

• PUBLIC EDUCATION SOCIETY, THR. PRESIDENT, SHEKH NASIR SHEKH NAZIR v. AJAZ UDDIN ZAHIR UDDIN AND OTHERS — Bombay High Court (2025-12-23)
• DR. ASHOK S/O RAMDASJI MHASKE v. DR. PUNJABRAO DESHMUKH KRISHI VIDYAPEETH, AKOLA THROUGH ITS REGISTRAR AND OTHERS — Bombay High Court (2025-08-01)
• SUDHAKAR S/O JIVANSAV PAITHANKAR v. STATE OF MAHARASHTRA, THR. THE COLLECTOR (REVENUE), NAGPUR AND OTHERS — Bombay High Court (2025-07-11)
• SUNIL S/O HARISHCHANDRA LADDHAD AND ANOTHER v. SHRI. MORESHWAR S/O GOPAL KALE, PROPRIETOR OF GURUMURTY CONSTRUCTION, NAGPUR — Bombay High Court (2025-07-10)
• PRADEEP S/O ATMARAMJI MASKE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPARTMENT OF REVENUE AND FOREST, MUMBAI AND OTHERS — Bombay High Court (2025-07-09)
• AMITABH S/O RAMSHARAN NIGAM v. AMIT RAGHUNANDAN SARAN SHARMA AND ANOTHER — Bombay High Court (2025-07-08)
• CHIEF ENGINEER, IRRIGATION DN NAGPUR, NAGPUR AND OTHERS v. SUNIL S/O. CHADDILAL KATRE AND ANOTHER — Bombay High Court (2025-07-07)
• GANGA BHIMRAO KHODKE v. DIVISIONAL COMMISSIONER, AMRAVATI DIVISION, AMRAVATI AND 3 OTHERS — Bombay High Court (2025-07-07)
• SANDHYA VILASRAO ASOLE v. STATE OF MAHARASHTRA, THR. COLLECTOR, COLLECTOR OFFICE, AMRAVATI AND ANOTHER — Bombay High Court (2025-07-02)
• SHRI SHANKAR MAHARAJ AND 13 OTHERS v. THE STATE OF MAH. THR. GOVT. PLEADER HIGH COURT NAGPUR BENCH AND ANOTHER — Bombay High Court (2025-06-10)