DAMA SESHADRI NAIDU, B.R. GAVAI

485 recorded High Court judgment(s) · 2019–2019

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Courts

Bombay High Court

485

Disposal nature

Disposed Off	266
Rule Made Absolute	56
Allowed	52
DISPOSED OFF	32
Rejected	23
Dismissed	20
Allowed To be withdrawn	13
(unspecified)	9

Recent judgments

DR. J. J. MAGDUM COLLEGE OF ENGINEERING THROUGH ITS PRINCIPAL AND ANR. v. ALL INDIA CONCIL FOR TECHNICAL EDUCATION (AICTE) AND ANR. — Bombay High Court (2019-05-03)
INDIAN EDUCATION SOCIETYS JAWAHARLAL NEHRU VIDYALAY, SHEVA, THROUGH HEAD MASTER v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL EDUCATION DEPT AND ANR — Bombay High Court (2019-05-03)
MAHARASHTRA STATE ELECTRICITY TRANSMISSION CO. LTD. THRU CHIEF ENGINEER (HR) v. VASANT VITTHAL GHODPAGE — Bombay High Court (2019-05-03)
SATYAMEV JAYATE SHIKSHAN PRASARAK MANDAL, NAGPUR, THROUGH CHAIRMAN/SECRETARY v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL EDUCATION DEPT AND ANR — Bombay High Court (2019-05-03)
SMT RUPALI DILIP PAWAR v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY, DEPT. OF EDU. AND SPORTS AND ORS. — Bombay High Court (2019-05-03)
SHREE KRISHNA EDUCATION SOCIETY and ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDU. and SPORTS DEPT. and ORS. — Bombay High Court (2019-05-03)
SATYAMEV JAYATE SHIKSHAN PRASARAK MANDAL, NAGPUR and ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDU. and SPORTS DEPT. and ORS. — Bombay High Court (2019-05-03)
SHREE KRISHNA EDUCATION SOCIETY and ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDU. and SPORTS DEPT. and ORS. — Bombay High Court (2019-05-03)
SIDDHARTH SHIKSHAN PRASARK MANDAL and ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDU. and SPORTS DEPT. and ORS. — Bombay High Court (2019-05-03)
SHREE KRISHNA EDUCATION SOCIETY, THROUGH CHAIRMAN / SECRETARY v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL EDUCATION DEPT AND ANR — Bombay High Court (2019-05-03)