ANUJA PRABHUDESSAI, B.R. GAVAI

21 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• DNYANDEEP SANSKAR BAHRTI VA BAHU UDDESHIYA SANSTHA AND ANR. v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY, SCHOOL AND EDU. DEPT. AND ORS. — Bombay High Court (2017-10-06)
• DNYANDEEP SANSKAR BAHRTI VA BAHU UDDESHIYA SANSTHA AND ANR. v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY, SCHOOL AND EDU. DEPT. AND ORS. — Bombay High Court (2017-10-06)
• MAYUR SUNIL BAGUL v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-10-04)
• JEEVAN SHRIDHAR AREKAR AND ORS. v. THE REGISTRAR DR. BALASAHEB SAWANT KONKAN KRISHI VIDYAPEETH — Bombay High Court (2017-10-04)
• DNYANU PANDURANG PINGLE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-10-04)
• MAYUR SUNIL BAGUL v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-10-04)
• UTKARSHA SUNIL BAGUL v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ANR. — Bombay High Court (2017-10-04)
• MOTHERCARE EDUCATION SOCIETY, THROUGH CHAIRMAN, THROUGH SHANKAR VITHALSA BIDRI v. STATE OF MAHARASHTRA, THROUGH PRIMARY SCHOOL EDUCATION DEPT AND ORS — Bombay High Court (2017-10-04)
• SHRI. YUVRAJ BHAUSAHEB RAJWADE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPT OF TRIBAL DEVELOPMENT AND ORS — Bombay High Court (2017-10-04)
• YASH MUKESH DIVYA BAJAJ INDIAN v. UNIVERSITY OF MUMBAI AND 2 ORS — Bombay High Court (2017-10-04)