B.R. GAVAI, A.S. CHANDURKAR

401 recorded High Court judgment(s) · 2014–2018

Courts

Disposal nature

Recent judgments

• PRAMOD SINGH S/O LATE SHRI HANUMAN SINGH PARIHAR v. MRS. KAVITA GHARAT, MAHA. STATE ELECT. DISTRIBUTION CO. LTD. MUMBAI AND OTHERS — Bombay High Court (2018-03-15)
• PRAFULLA S/O VISHWASRAO MANDLIK v. THE BERAR GENERAL EDUCATION SOCIETY, AKOLA THROUGH SECRETARY, AKOLA AND OTHERS — Bombay High Court (2017-05-05)
• LATE ANIL BAHU-UDDESHIYA SHIKSHAN SANSTHA, GONDIA THR. SECRETARY, SHRI SUNIL LALCHAND AWALE v. THE STATE OF MAHARASHTRA THR. SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2017-05-04)
• SHRI. AKSHAY S/O DHARMA MADAVI, THR. P.O.A. HOLDER, PURSHOTTAM S/O WASUDEO KULMATHE AND OTHERS v. STATE OF MAHARASHTRA, THROUGH COLLECTOR, CHANDRAPUR AND ANOTHER — Bombay High Court (2017-05-04)
• DHARTI AGRO CHEMICALS PVT. LTD., THROUGH GENERAL MANAGER, SHRI. SANJAY G. SHEMBEKAR AND ANOTHER v. THE COMMISSIONER OF CENTRAL EXCISE, NAGPUR II COMMISSIONERATE, NAGPUR — Bombay High Court (2017-05-03)
• VIDYA VIKAS SAMITI, ACHALPUR CAMP THROUGH PRESIDENT AND OTHERS v. STATE OF MAHARASHTRA, THR. SECRETARY, DEPARTMENT OF EDUCATION, MUMBAI AND ANOTHER — Bombay High Court (2017-05-03)
• SHRI. RAJARAM S/O SHANKRARAO DURGAKAR v. STATE OF MAHARASHTRA THR ITS SECRETARY, DEPT OF URBAN DEVELOPMENT, MANTRALAYA, MUMBAI AND OTHERS — Bombay High Court (2017-05-03)
• MELGHAT ADIWASI VIDYARTHI YUVA SANGHATNA THR. KARYADHYAKSHA (EXECUTIVE PRESIDENT), G. K. JAMBEKAR v. SHRI KIRAN HARIBHAN KULKARNI — Bombay High Court (2017-05-03)
• CHANDRASHEKHAR S/O KRUSHNARAO BAWANKULE v. THE STATE OF MAH. THR. ITS SECTY. AND ORS — Bombay High Court (2017-04-27)
• KU. VANDANA DHONDURAM BURGHATE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, DEPARTMENT OF SCHOOL EDU., MUMBAI AND OTHERS — Bombay High Court (2017-04-26)