MADHAV J. JAMDAR, S.C. GUPTE

36 recorded High Court judgment(s) · 2020–2020

Courts

Disposal nature

Recent judgments

• ARVIND JERAM KOTECHA v. PRABHUDAS DAMODAR KOTECHA — Bombay High Court (2020-11-09)
• THE STATE OF MAHARASHTRA THROUGH THE DY. COLLECTOR AND COMPETENT AUTHORITY (NSEL) v. ANIL KOHLI — Bombay High Court (2020-11-09)
• SHRI PREMRAJ MANOJ KOLI v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ANR — Bombay High Court (2020-11-05)
• ARCHANA BANDU DIVEKAR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, DEPT. OF EDU. AND SPORTS AND ORS. — Bombay High Court (2020-10-29)
• SMT. MITAL VITTHAL PATIL v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDUCATION DEPT. AND ORS — Bombay High Court (2020-10-29)
• SMT. MITAL VITTHAL PATIL v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDUCATION DEPT. AND ORS — Bombay High Court (2020-10-29)
• SHRAVANEE D/O ANIL SHINDE v. THE STATE OF MAHARASHTRA DEPT. OF TRIBAL DEVELOPMENT THROUGH SECRETARY (COPY SERVED GP) AND ORS — Bombay High Court (2020-10-27)
• SIKHA ARIJIT BHATTACHARYA v. THE UNION OF INDIA THRU MINISTRY OF HUMAN RESOURCE DEVELOPMENT AND ORS — Bombay High Court (2020-10-27)
• PRAMOD CHANDRASEKHAR DUBEY v. THE PALGHAR MUNICIPAL COUNCIL THROUGH ITS CHIEF OFFICER AND ORS. — Bombay High Court (2020-10-27)
• SHRI. GAIKWAD SUDHAKAR NANASAHEB AND ORS. v. GOVT. OF MAHARASHTRA THROUGH SECRETARY AND ORS. — Bombay High Court (2020-10-22)