PUSHPA V. GANEDIWALA

1,296 recorded High Court judgment(s) · 2019–2022

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Courts

Bombay High Court

1296

Disposal nature

C.A. Disposed off	359
ALLOWED	294
DISPOSED OFF	169
DISPOSED OFF AS A WITHDRAWN	113
Disposed-Off	87
DELAY CONDONATED/REJECTED.	67
Admitted/Allwd/Granted/Rule Absolute	58
DISMISSED	41

Recent judgments

SMT. AASHA WD/O BALKRISHNA VISPUTE AND 4 ORS v. STATE OF MAHARASHTRA THROUGH THE SUB-DIVISIONAL OFFICER AND LAND ACQUISITION OFFICER, AKOLA AND ANR — Bombay High Court (2022-01-14)
SMT. AASHA WD/O BALKRISHNA VISPUTE v. STATE OF MAHARASHTRA THROUGH THE SUB-DIVISIONAL OFFICER AND LAND ACQUISITION OFFICER, AKOLA AND ANR — Bombay High Court (2022-01-14)
AGRICULTURAL PRODUCE MARKET COMMITTEE, THROUGH ITS CHAIRMAN SHRI TUKARAM S/O NARAYANRAO KHANDEBHARA v. STATE OF MAHARASHTRA, THROUGH ITS DIRECTOR OF MARKETING AND 2 OTHERS — Bombay High Court (2022-01-10)
NISHANT S/O RAKESH BATHO v. STATE OF MAH. THR. PSO PS TAH. NAGPUR CITY NAGPUR — Bombay High Court (2021-12-14)
SHRI. GHANSHYAM JAGANATH MESHRAM v. SHRI. VYANKATRAO CHAUDHARY SECRETARY PRATIBHA SHIKSHAN SANSTHA GONDIA AND ANOTHER — Bombay High Court (2021-12-09)
GOVIND S/O TUKARAM DHANKAR v. SWAWALAMBI SHIKSHAN PRASARAK MANDAL, WARDHA THROUGH ITS PRESIDENT,SHRI MADHAODAS MOHATA AND 2 OTHER — Bombay High Court (2021-12-06)
SANTOSH S/O SHANKAR YELE v. STATE OF MAH. THR. PSO PS MANA AKOLA TQ. AKOLA DIST.AKOLA — Bombay High Court (2021-12-03)
V.I.D.C. THROUGH EXECUTIVE ENGINEER, CANAL DIVISION, BEMBLA PROJECT, YAVATMAL AND ANOTHER v. GAJANAN RAMA SIDAM AND OTHERS — Bombay High Court (2021-12-03)
STATE OF MAHARASHTRA THROUGH SECRETARY and OTHERS v. SMT. PUSHPA WD/O PURUSHOTTAM HARNE and OTHERS — Bombay High Court (2021-12-03)
MR. CHANDRAKANT S/O BABURAO MASKE v. SMT. PAPITARANI K SHIKKA AND ANR — Bombay High Court (2021-11-23)