AVINASH G. GHAROTE, M. W. CHANDWANI

72 recorded High Court judgment(s) · 2023–2024

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Courts

Bombay High Court

Disposal nature

ALLOWED	29
DISPOSED OFF	16
DISMISSED	9
DISMISSED AS WITHDRAWN	7
C.A. Disposed off	3
PARTLY ALLOWED	3
REJECTED	3
DISPOSED OFF AS A WITHDRAWN	2

Recent judgments

MISS. SHANVI D/O SUNIL NAGOSE v. DEPUTY DIRECTOR AND MEMBER SECRETARY, S.T. CERTIFICATE, SCRUTINY COMMITTEE, NAGPUR AND ANOTHER — Bombay High Court (2024-10-25)
MUKUND S/O KAMLAKAR BHORE v. UNION OF INDIA THR. SECRETARY, MINISTRY OF RAILWAYS, NEW DELHI AND ANOTHER — Bombay High Court (2024-09-06)
SURESH S/O BABULAL BAJAJ v. UNION OF INDIA THR. SECRETARY, MINISTRY OF RAILWAY, NEW DELHI AND ANOTHER — Bombay High Court (2024-09-06)
SUNIL S/O WADHURAM ARYA v. UNION OF INDIA, THR. ITS SECRETARY, MINISTRY OF RAILWAYS, NEW DELHI AND ANOTHER — Bombay High Court (2024-09-06)
SHRI. KALIRAM BUDHAJI USENDI v. SHRI. RANJIT SINGH DEOL, THE SECRETARY, EDUCATION YOUTH WELFARE DEPARTMENT, MUMBAI AND ORS. — Bombay High Court (2024-08-14)
NUJHAT FARHIN SHEIKH KAYYUM v. MAHATMA GANDHI EDUCATION SOCIETY THROUGH SECRETARY SAYYED KAMROUDDIN SAYYED ISMAIL AND OTHERS — Bombay High Court (2024-08-12)
MOHD. JUBER JAVED SHEIKH KAYYUM v. MAHATMA GANDHI EDUCATION SOCIETY THROUGH SECRETARY SAYYAD KAMROUDDIN SAYYED ISMAIL AND ORS — Bombay High Court (2024-08-12)
CHANDRABHAN MUKINDRAO MOHOD AND OTHERS v. STATE OF MAHARASHTRA THR. SECRETARY, DEPARTMENT OF SCHOOL EDUCATION AND SPORTS, MUMBAI AND ANOTHER — Bombay High Court (2024-08-12)
KU. LALITA RAMCHANDRA CHAWANE v. DIRECTOR OF EDUCATION (PRIMARY), DIRECTORATE OF PRIMARY EDUCATION, PUNE AND ORS — Bombay High Court (2024-08-09)
THE STATE OF MAHARASHTRA THR ITS PRINCIPAL SECRETARY WATER SUPPLY AND SANITATION DEPARTMENT MUMBAI v. CHANDRAPRAKASH S/O JAGOJI SHENDE AND ANOTHER — Bombay High Court (2024-08-09)