M. S. JAWALKAR, RAJ D. WAKODE

182 recorded High Court judgment(s) · 2025–2025

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Courts

Bombay High Court

182

Disposal nature

RULE ABSOLUTE	53
DISPOSED OFF	42
ALLOWED	35
C.A. Disposed off	31
Disposed-Off	10
DISMISSED	5
DISPOSED OFF AS A WITHDRAWN	5
PARTLY ALLOWED	1

Recent judgments

RAJESH S/O MANSING THAKUR v. STATE OF MAHARASHTRA, THR. SECRETARY, DEPT. OF SOCIAL JUSTICE AND TRIBAL DEVELOPMENT, MUMBAI AND OR — Bombay High Court (2025-11-28)
USHA D/O NINA THAKUR @ PRATIBHA W/O RAJENDRA THAKUR v. STATE OF MAHA.,DEPT. OF TRIBAL DEVELOPMENT, MUMBAI THR. ITS SECRETARY AND ORS. — Bombay High Court (2025-11-28)
MANGALA W/O SHANKAR CHAUHAN v. DISTRICT CASTE CERTIFICATE VERIFICATION COMMITTEE, WASHIM THR. SECRETARY, WASHIM AND OTHERS — Bombay High Court (2025-11-28)
YOGESH S/O RAMESHPANT NICHAL v. S. T. CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI DIVISION, AMRAVATI THR. MEMBER SECRETARY — Bombay High Court (2025-11-28)
ADARSH BAHUUDESHIYA MANDAL, BHANDARA, THR. ITS SECRETARY v. STATE OF MAHARASHTRA, THR. PRINCIPAL SECRETARY, DEPT. OF EDUCATION AND OTHERS — Bombay High Court (2025-11-26)
SHARAYU D/O RAMESH HEDAOO v. THE S. T. CASTE CERTIFICATE SCRUTINY COMMITTEE, THR. MEMBER SECY. AND DY. DIRECTOR AND ANR. — Bombay High Court (2025-11-24)
KU. PALLAVI D/O MAHADEV INGLE v. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI — Bombay High Court (2025-11-21)
KRISH S/O. ANAND KUMBHARE v. UNION OF INDIA, MINISTRY OF H.R. DEVPT. DEPT. OF HIGHER EDUCATIN, THR. SECRETAY AND ORS — Bombay High Court (2025-11-19)
ANKIT S/O ATMARAM INGLE AND ANOTHER v. THE VICE-CHAIRMAN / MEMBER SEC., TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI DIVISION — Bombay High Court (2025-11-19)
SUNIL S/O RUPRAO RAIKWAR v. STATE OF MAHARASHTRA THR. SECRETARY, TRIBAL WELFARE AND SOCIAL JUSTICE DEPT., MUMBAI AND OTHERS — Bombay High Court (2025-11-19)