AVINASH G. GHAROTE, URMILA JOSHI PHALKE

261 recorded High Court judgment(s) · 2022–2024

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Courts

Bombay High Court

261

Disposal nature

ALLOWED	70
DISMISSED	53
DISPOSED OFF	45
DISMISSED AS WITHDRAWN	37
C.A. Disposed off	27
RULE ABSOLUTE	17
PARTLY ALLOWED	6
Disposed-Off	2

Recent judgments

SAMTA W/O RAVINDRA KAMBLE AND OTHERS v. DIRECTOR OF MUNICIPAL ADMINISTRATION, MUMBAI AND OTHERS — Bombay High Court (2024-05-03)
WESTERN COALFIELDS LTD., THR. MANAGING DIRECTOR, COAL ESTATE, NAGPUR AND ORS v. MOHD. VALI S/O SADIQBHAI VALI AND OTHERS — Bombay High Court (2024-04-29)
THE STATE OF MAHARASHTRA THR. ITS DEPUTY DIRECTOR, SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE, v. SHIVANI SAKHARAM DHAKATE — Bombay High Court (2024-03-08)
SMT. UMA WD/O KULESHAWAR KURANJEKAR AND ANOTHER v. THE STATE OF MAHARASHTRA, DEPARTMENT OF VILLAGE DEVELOPMENT AND WATER CONSERVATION, THR. SECRETARY — Bombay High Court (2024-03-01)
BANSRAJSINGH THAKUR EDUCATION SOCIETY THR ITS SECRETARY SURYAKANT GENDASINGH THAKUR v. MR. RANJEETSINGH DEOL, SECRETARY, DEPT. OF EDUCATION MUMBAI — Bombay High Court (2024-02-02)
SURYAKANTS/O ANANDRAO RODGE v. S. T. CASTE SCRUTINY COMMITTEE, AMRAVATI, THR. MEMBER SECRETARY AND OTHERS — Bombay High Court (2024-01-12)
SURYAKANT S/O ANANDRAO RODGE v. S. T. CASTE SCRUTINY COMMITTEE, AMRAVATI, THR. MEMBER SECRETARY AND OTHERS — Bombay High Court (2024-01-12)
UMESH S/O ANANDRAO RODGE v. SCHEDULED TRIBE CASTE SCRUTINY COMMITTEE, AMRAVATI THR. ITS SECRETARY AND ANOTHER — Bombay High Court (2023-12-15)
KU. KALPANA ANANDRAO RODGE (AFTER MARRIAGE SAU. KALPANA SHARAD WARUDKAR) v. SCHEDULED TRIBE CASTE SCRUTINY COMMITTEE, AMRAVATI THR. MEMBER SECY. AND ANOTHER — Bombay High Court (2023-12-15)
SURYAKANT S/O ANANDRAO RODGE v. S. T. CASTE SCRUTINY COMMITTEE, AMRAVATI, THR. MEMBER SECRETARY AND OTHERS — Bombay High Court (2023-12-15)