ANUJA PRABHUDESSAI, . VRUSHALI V. JOSHI

138 recorded High Court judgment(s) · 2023–2023

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Courts

Bombay High Court

138

Disposal nature

DISPOSED OFF	38
ALLOWED	30
C.A. Disposed off	28
RULE ABSOLUTE	14
DISPOSED OFF AS A WITHDRAWN	13
DISMISSED	10
DISMISSED AS WITHDRAWN	4
RULE DISCHARGED	1

Recent judgments

SWADWAD EDUCATION SOCIETY, ANSINGH THR. PRESIDENT, SANJAY DHARAMCHANDRA WALLI AND OTHERS v. STATE OF MAHARASHTRA THR. SECY. DEPT. OF SCHOOL EDUCATION AND SPORTS, MUMBAI AND ORS — Bombay High Court (2023-12-22)
AMRAVATI LAND DEVELOPMENT COPANY LTD THROUGH DIRECTOR UPENDRA KAPADIA v. THE STATE OF MAHA., THR. SECRETARY, SHRI BHUSHAN GAGRANI — Bombay High Court (2023-12-22)
M/S. ABLA AND COMPANY, THR. PARTNER, FIROZ FAROOQUE ABLA AND OTHERS v. BHARAT PETROLEUM CORPORATION LTD., NASHIK AND OTHERS — Bombay High Court (2023-12-22)
INDRAJEET S/O LAXMAN PATLE v. STATE OF MAHARASHTRA, THR. SECRETARY, GENERAL ADMINISTRATIVE DEPT., MUMBAI AND OTHERS — Bombay High Court (2023-12-22)
KU. PAYOSHNI D/O SUDHIR WANKHADE v. THE VICE-CHAIRMAN/ MEMBER SECRETARY S.T. CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI — Bombay High Court (2023-12-22)
PRUTHVIRAJ S/O WAMANROA DESHMUKH v. ZILLA PARISHAD NAGPUR THR. ITS CHIEF OFFICER, ZILLA PARISHAD, NAGPUR — Bombay High Court (2023-12-21)
SATISH BHASKARRAO KHARTADKAR v. THE S. T. CASTE SCRUTINY COMMITTEE, AMRAVATI DIVISION, AMRAVATI AND ANOTHER — Bombay High Court (2023-12-21)
SUBHASH KRUSHNARAO KHARTADKAR v. THE SCHEDULED TRIBE CASTE SCRUTINY COMMITTEE, AMRAVATI DIVISION, AMRAVATI — Bombay High Court (2023-12-21)
KU. RAJNI KRISHNASWAMY KALE v. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, THROUGH ITS MEMBER SECRETARY, NAGPUR AND 1 — Bombay High Court (2023-12-21)
MRUNAL MOHAN PATKI v. HONBLE BOMBAY HIGH COURT, NAGPUR THORUGH ITS ADDITIONAL REGISTRAR AND ANOTHER — Bombay High Court (2023-12-21)