PRITHVIRAJ KESHAVRAO CHAVAN, URMILA JOSHI PHALKE

130 recorded High Court judgment(s) · 2023–2023

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Courts

Bombay High Court

130

Disposal nature

DISMISSED AS WITHDRAWN	40
DISPOSED OFF	27
ALLOWED	26
C.A. Disposed off	20
DISMISSED	6
DISPOSED OFF AS A WITHDRAWN	5
RULE ABSOLUTE	3
Disposed-Off	2

Recent judgments

KALPANA D/O NEHRU WAGHADE v. STATE OF MAHA., THR. PRINCIPAL SECRETARY, TRIBAL DEVELOPMENT DEPT., MUMBAI AND OTHERS. — Bombay High Court (2023-11-04)
GOWARDHAN S/O CHUNNILAL BIRANWAR v. THE ZILLA PARISHAD, GONDIA THROUGH CHIEF EXECUTIVE OFFICER AND OTHERS — Bombay High Court (2023-11-04)
DEEPAK S/O KAWDUJI NAWLE v. THE STATE OF MAHARASHTRA,SCHOOL EDUCATION AND SPORTS DEPT. THR. SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2023-11-03)
KU. PRIYANKA NAGESH ERLA v. DISTRICT CASTE CERTIFICATE SCRUTINY COMMITTEE CHANDRAPUR THR ITS CHAIRMAN — Bombay High Court (2023-11-03)
PURUSHOTTAM NARAYAN BHANGE v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY HOME DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2023-11-03)
AJIYAN TAUHID S/O. VAHID SHAHA v. STATE OF MAHARASHTRA, THR. ITS SECRETARY, SOCIAL WELFARE DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2023-11-03)
SANJAY S/O RAMCHANDRA WATPADE v. THE STATE OF MAHA. THR. SECRETARY, URBAN DEVELOPMENT DEPT., MUMBAI AND OTHERS — Bombay High Court (2023-11-03)
AYUSH PRATAP SINGH v. UNION OF INDIA, THR. SECRETARY, MINISTRY OF HOME AFFAIRS, NEW DELHI AND ANR. — Bombay High Court (2023-11-02)
DR. RAVINDRA S/O GULABRAO BHENDE v. THE RASHTRASANT TUKADOJI MAHARAJ NAGPUR UNIVERSITY, NAGPUR THR. REGISTRAR AND OTHERS — Bombay High Court (2023-11-02)
BANK OF BARODA, NAGPUR ACTING THR. AUTHORISED OFFICER AND CHIEF MANAGER, ANIL KUMAR JHA v. THE COLLECTOR/ DISTRICT MAGISTRATE COLLECTOR OFFICE, NAGPUR AND OTHERS — Bombay High Court (2023-11-02)