PUSHPA V. GANEDIWALA

32 recorded High Court judgment(s) · 2021–2021

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Courts

Bombay High Court

Disposal nature

DISMISSED	13
Disposed-Off	11
DISPOSED OFF	3
ALLOWED	2
C.A. Disposed off	1
DISMISSED AS WITHDRAWN	1
RULE ABSOLUTE	1

Recent judgments

AMAMARDEEPSINGH BASWANTSINGH THAKUR (IN JAIL) v. JAIL SUPERINTENDENT, NAGPUR CENTRAL JAIL, NAGPUR — Bombay High Court (2021-02-05)
HOUSING DEVELOPMENT FINANCE CORPORATION LTD., (HDFC LTD.) ACTING THR. AUTH. OFFICER, A.C.KUNDLEY v. SH. SANJAY S/O. NANDLAL AGRAWAL AND ANOTHER — Bombay High Court (2021-02-05)
GAJANAN HARIDAS GAVRANE (IN JAIL) v. STATE OF MAH. THR. DEPUTY INSPECTOR OF PRISON (EASTERN REGION) NAGPUR and ANOTHER — Bombay High Court (2021-02-05)
SHESHRAO @ SHEKHAR S/O PUSARAMJI SURJUSE v. STATE OF MAHA. THR. PRINCIPAL SECRETARY, LAW AND JUDICIARY DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2021-02-05)
SAU. KUSUM W/O BABARAO GAWANDE v. STATE OF MAH., THR. ITS SECR., RURAL DEVELOPMENT AND WATER CONSERVATION DEPT., MUMBAI AND OTHERS — Bombay High Court (2021-02-05)
ANIL S/O PYRELAL AGRAWAL v. ASSISTANT COMMISSIONER SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPARTMENT, GONDIA AND OTHERS — Bombay High Court (2021-02-04)
UMESH EKNATH AGALAWE v. BHARAT HEAVY ELECTRICALS LIMITED, NAGPUR THROUGH ITS EXECUTIVE DIRECTOR AND OTHERS — Bombay High Court (2021-02-04)
NANDU S/O REWARAMJI SONTAKKE v. STATE BANK OF INDIA, THROUGH ITS CHAIRMAN-CUM-MANAGING DIRECTOR AND OTHERS — Bombay High Court (2021-02-04)
DAWANIWADA EDUCTION SOCIETY, THROUGHITS PRESIDENT, SHRI MADHORAO MANASAO BHOYAR, GONDIA AND ANOTHER v. STATE OF MAHARASHTRA, DEPARTMENT OF EDUCATION, MUMBAI AND 2 OTHERS — Bombay High Court (2021-02-04)
VISHAKHA MAHILA BACHAT GAT, KALI (DAU) THR. ITS PRESIDENT, SMT. SADHNA ASHOK ALANE v. STATE OF MAHARASHTRA THR. PRINCIPAL SECRETARY, WOMEN AND CHILD WELFARE DEPARTMENT, MUMBAI AND ANR. — Bombay High Court (2021-02-04)