D.Y. CHANDRACHUD, RAJESH G. KETKAR

73 recorded High Court judgment(s) · 2009–2013

Courts

Disposal nature

Recent judgments

• AL-JAMIYATUL MOHAMMADIA AL-KHAIRIAH AND ORS v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF HELATH AND FAMILY WELFARE, DEPT OF AYUSH AND ORS — Bombay High Court (2013-05-10)
• MAHARASHTRA MEDICAL EDUCATION AND RESEARCH CENTRE AND ORS v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF HEALTH AND FAMILY WELFARE DEPT OF AYUSH AND ORS — Bombay High Court (2013-05-10)
• BASWARAJ VISHWANATH MATKATTE v. STATE OF MAHARASHTRA, THROUGH SECRETARY AND ORS — Bombay High Court (2012-12-03)
• SHRI. ROHIT JAGANNATH KAMAT v. THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA, THROUGH ADDITIONAL SECRETARY (EXAMS) AND ORS — Bombay High Court (2012-12-03)
• VED PRAKASH GUPTA v. MUMBAI HOUSING AND AREA DEVELOPMENT BOARD — Bombay High Court (2012-11-22)
• DR. MAULIK SUMANTBHAI DOSHI AND 68 ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-11-07)
• SHREERAM POLYTECHNIC EMPLOYEES ASSOCIATION v. STATE OF MAHARASTRA THROUGH THE PRICIPAL SECRETARY TO THE GOVT. AND ORS. — Bombay High Court (2012-11-06)
• MUMBAI AUTORICKSHAMENS UNION, THROUGH ASST. GEN. SECRETARY v. MUMBAI GRAHAK PANCHAYAT, THROUGH SHIRISH V. DESHPANDE AND ORS — Bombay High Court (2012-11-06)
• SHRI.SHAM SAHAJRAM CHABADA v. SHIVAJI UNIVERSITY, KOLHAPUR, THROUGH DEPUTY REGISTRAR (EXAMS) AND ORS — Bombay High Court (2012-11-05)
• SHANTARAM SATYAVAN GAONKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-11-05)