ANIL S. KILOR, . VRUSHALI V. JOSHI

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

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Courts

Bombay High Court

308

Disposal nature

DISPOSED OFF	87
ALLOWED	66
DISPOSED OFF AS A WITHDRAWN	62
DISMISSED	26
Disposed-Off	26
C.A. Disposed off	23
RULE ABSOLUTE	13
REJECTED	4

Recent judgments

MADHURI SHIVDAS GAWANDE v. THE STATE OF MAH. THR. PSO, PS, TELHARA, DIST. AKOLA AND ANR. — Bombay High Court (2025-11-14)
AUGUSTINE S/O. ANTHONY THOMAS v. DIRECTOR OF EDUCATION (HIGHER EDUCATION), DIRECTORATE OF EDUCATION, GOV. OF MAHA., PUNE AND ORS — Bombay High Court (2025-11-14)
M/S SADGURUKRUPA CONSTRUCTION AND P K JADHAO (J.V.), DARYAPUR, THR. AUTH. PARTNER, ARUN CHONDKE v. STATE OF MAHARASHTRA, THR. THE PRIN. SECRETARY, PUBLIC WORKS DEPT., MUMBAI AND ORS. — Bombay High Court (2025-09-17)
AHMAD KARIM BHAI SHEIKH AND ANOTHE v. STATE OF MAHARASHTRA, THR. SECRETARY, MINISTRY DEPT. OF CO-OPERATION, MUMBAI AND OTHERS — Bombay High Court (2025-09-10)
KU. PALLAVI GANESH SAOSAKADE v. THE STATE OF MAHARASHTRA, THROUGH ITS CHIEF SECRETARY, MUMBAI AND ORS. — Bombay High Court (2025-09-03)
AUGUSTINE S/O. ANTHONY THOMAS v. DIRECTOR OF EDUCATION (HIGHER EDUCATION), DIRECTORATE OF EDUCATION, GOV. OF MAHA., PUNE AND ORS — Bombay High Court (2025-08-19)
ADV. SATISH MAHADEORAO UKE v. UNION OF INDIA, DEPARTMENT OF LAW AND JUSTICE, NEW DELHI THROUGH SECRETARY AND OTHERS — Bombay High Court (2025-08-19)
KALPANA ASHOK PALASPAGAR v. THE COLLECTOR, AKOLA AND OTHERS — Bombay High Court (2025-08-19)
HIGH COURT BAR ASSOCIATION, THROUGH ITS SECRETARY, NAGPUR v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT AND 4 OTHERS — Bombay High Court (2025-08-19)
SMT. PRATIMA W/O. LATE PRABHAKAR DARADMARE AND ORS. v. VIKASCHANDRA RASTOGI, ADDITIONAL PRINCIPAL SECY., AGRICULTURE DEPT., MUMBAI AND ORS. — Bombay High Court (2025-08-19)