BHARATI HARISH DANGRE, ABHAY J. MANTRI

157 recorded High Court judgment(s) · 2024–2025

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Courts

Bombay High Court

157

Disposal nature

DISPOSED OFF	68
DISMISSED	29
DISPOSED OFF AS A WITHDRAWN	23
ALLOWED	16
C.A. Disposed off	9
RULE ABSOLUTE	8
DISMISSED AS WITHDRAWN	2
Withdrawn	1

Recent judgments

MR. MAHENDRA NARAYAN DONGARE AND ANOTHE v. THE STATE OF MAHA. THR. THE PRINCIPAL SEC. RURAL DEVELOPMENT DEPT. MANTRALAYA, MUMBAI AND OTHERS — Bombay High Court (2025-02-11)
MR. MAHENDRA NARAYAN DONGARE AND ANOTHE v. THE STATE OF MAHA. THR. THE PRINCIPAL SEC. RURAL DEVELOPMENT DEPT. MANTRALAYA, MUMBAI AND OTHERS — Bombay High Court (2025-02-11)
LINA VISHWANATH YERME v. THE STATE OF MAHARASHTRA, THR. THE SECRETARY, SCHOL EDUCATION DEPT., MUMBAI AND ORS — Bombay High Court (2024-10-11)
VINEET SING CONSTRUCTION CO. PVT LTD., THR. AUTH. OFFICER, ADV. SACHIN KULKARNI v. STATE OF MAHARASHTRA, THR. SECRETARY, WATER RESOURCE DEPT., MUMBAI AND OTHERS — Bombay High Court (2024-10-11)
THE STATION HQ KAMPTEE THR. ITS STATION COMMANDER v. THE NAGPUR MUNICIPAL CORPORATION, THR. THE MUNICIPAL COMMISSIONER, NAGPUR AND ORS. — Bombay High Court (2024-10-11)
VISHAL S/O BHAURAOJI SHUKHDEVE v. THE STATE OF MAHARASHTRA, THR. PRINCIPAL SECRETARY, HOME DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2024-10-11)
CHETAN S/O KANTIBHAI PATEL v. THE STATE OF MAHARASHTRA, THR. COLLECTOR, GONDIA AND ANOTHER — Bombay High Court (2024-10-11)
SHRI. CHHOTELAL S/O MANGAL PATALBANSI v. THE STATE OF MAHARASHTRA THR. SECRETARY AND OTH. — Bombay High Court (2024-10-11)
ADWAIT SANJAY KAMDI v. THE STATE OF MAHARASHTRA, THR. PRINCIPAL SECY., DEPT. OF EDUCATION, MUMBAI AND ORS. — Bombay High Court (2024-10-10)
M/S ADITYA CONSTRUCTION COMPANY, A PARTNERSHIP FIRM THR. ITS PARTNER MR. NILESH S/O R. BOREKAR v. STATE OF MAHA. THR. ITS SEC. SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT. MANTRALAYA AND OTHERS — Bombay High Court (2024-10-10)