B.R. GAVAI, SUNIL B. SHUKRE

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

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Courts

Bombay High Court

494

Disposal nature

Dispossed Off/Dismiss for Default	147
Admitted/Allwd/Granted/Rule Absolute	119
Dismissed/Rule Discharged	111
Rejected at Admission Stage	65
Withdrawn	44
OTHERS DISPOSED OFF	3
Disposed-Off	2
REJECTED	1

Recent judgments

M/S POONAM CONSTURCTIONS, THR. ITS PROPRIETOR JAIPRAKASH RADHAKISAN RATHI AND OTHERS v. STATE OF MAHARASHTRA, THR. ITS SECRETARY PUBLIC WORKS DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2018-09-18)
NARENDRA SHRAWANJI LOHBARE v. STATE OF MAHARASHTRA, DEPT. OF SCHOOL EDUCATION AND SPORTS, MUMBAI THR. ITS SECRETARY AND OTHERS — Bombay High Court (2018-09-18)
G.H. RAISONI UNIVERSITY, THROUGH ITS REGISTRAR, SHRI MANISH CHAWA v. PHARMACHY COUNCIL OF INDIA, THROUGH ITS SECRETARY, NEW DELHI — Bombay High Court (2018-09-18)
ZAINAB FATEMA D/O SHEIKH ABDUL GAFFAR v. SAVITRIBAI FULE PUNE UNIVERSITY, THROUGH ITS REGISTRAR AND MEMBER -SECRETARY (SET), PUNE — Bombay High Court (2018-09-17)
MOHAMMAD SADDAM S/O ABDUL KALAM v. STATE OF MAHARASHTRA, THROUGH SECRETARY, HOME DEPT. GOVT. OF MAHARASHTRA, MUMBAI AND OTHERS — Bombay High Court (2018-09-17)
LEKHPAL S/O. SHRIKRUSHNA GAHANE AND OTHER v. THE STATE OF MAHARASHTRA THR. SECRETARY GOVT. OF MAHA. EDUCATION AND EMPLOY DEPT MUMBAI AND OTHERS — Bombay High Court (2017-11-21)
RAVINDRA MADHUKAR BARDE PRINCIPAL BULDANA v. SHRI. RADHESHYAM S/O DEVKISAN CHANDAK PRESIDENT SHRI SAMBHAJI RAJE SHIKSHAN SANSTHA AND OTHERS — Bombay High Court (2017-01-13)
SURENDRA @ SURYASHEKHAR S/O. MORESHWAR KHORGADE (IN JAIL) v. THE SUPERINTENDENT CENTRAL PRISON NAGPUR AND ANOTHER — Bombay High Court (2017-01-13)
YUNUS PATEL MOHAMMED SHAFI AND OTHERS v. STATE OF MAHARASHTRA THR. POLICE STATION OFFICER, YAVATMAL AND ANOTHER — Bombay High Court (2017-01-13)
ADV. ASHISH S/O NANDKISHOR JAISWAL v. THE STATE OF MAHARASHTRA, THR. SECRETARY, URBAN DEVELOPMENT DEPT., MUMBAI AND ANOTHER — Bombay High Court (2017-01-12)