AVINASH G. GHAROTE, . M. S. JAWALKAR

547 recorded High Court judgment(s) · 2024–2024

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Courts

Bombay High Court

547

Disposal nature

DISPOSED OFF	234
ALLOWED	104
DISMISSED	91
C.A. Disposed off	59
DISMISSED AS WITHDRAWN	40
REJECTED	7
RULE ABSOLUTE	4
PARTLY ALLOWED	4

Recent judgments

RAGHUWANSHI VYAPAR SANKUL ASSOCIATION, CHANDRAPUR, THR. SECRETARY, ABHAYSINGH K. KACHHAVAHA AND ORS v. STATE OF MAHARASHTRA, THR. THE SECRETARY, URBAN DEVELOPMENT DEPT., MUMBAI AND ORS — Bombay High Court (2024-12-20)
M/S. HOTEL SHYAMSUMAN THR. ITS PARTNERS SANTOSH SHAMRAO KATAVE , MRS. SMITA SANTOSH KATAVE AND ORS v. M/S BULDANA URBAN CO-OPERATIVE CREDIT SOCIETY BANK LTD, BULDHANA — Bombay High Court (2024-11-28)
SHRI. GANESH BADHUJI WAGHMARE v. COAL INDIA LTD. THR. CHAIRMAN CUM MANAGING DIRECTOR AND DISCIPLINARY AUTHORITY, NAGPUR — Bombay High Court (2024-11-13)
PANKAJ S/O GIRIDHAR CHAUDHARY v. SUPERINTENDING ENGINEER, MAHA. STATE ELECTRICITY DISTRIBUTION CO. LTD., BULDHANA AND ANOTHER — Bombay High Court (2024-11-12)
ANISH ASHOKKUMAR SINHA v. TATA CAPITAL HOUSING FINANCE LTD., THR. ITS AUTHORIZED OFFICER, AMRAVATI — Bombay High Court (2024-11-12)
SHRI KISHNAKUMAR S/O BABARAO KAKPURE v. THE COMMISSIONER, HANDICAP WELFARE COMMISSIONERATE, PUNE AND OTHERS — Bombay High Court (2024-10-25)
ARBAV S/O. VIPIN KEDARE AND OTHERS v. VICE-CHAIRMAN AND JT. COMMISSIONER, S. T. CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI AND ANR — Bombay High Court (2024-10-25)
RAMESH S/O SHAMRAO KUMBHARE v. STATE OF MAHARASHTRA, THR. SECRETARY, DEPARTMENT OF REVENUE AND FOREST, MUMBAI AND ANOTHER — Bombay High Court (2024-10-24)
M/S NARAYANLAL MANNALAL AGRAWAL v. STATE OF MAHA., THR. SECY. (FOOD), CIVIL SUPPLY AND CONSUMER PROTECTION DEPT., MUMBAI AND ORS. — Bombay High Court (2024-10-24)
MANISH MANOHAR SARDA v. NAGPUR MUNICIPAL CORPORATION, THR. DIVISIONAL COMMISSIONER, NAGPUR AND ANOTHER — Bombay High Court (2024-10-24)