ROHIT BABAN DEO, YANSHIVRAJ GOPICHAND KHOBRAGADE

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

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Courts

Bombay High Court

359

Disposal nature

ALLOWED	111
DISPOSED OFF	105
DISPOSED OFF AS A WITHDRAWN	51
DISMISSED	26
C.A. Disposed off	22
PARTLY ALLOWED	13
RULE ABSOLUTE	12
Disposed-Off	9

Recent judgments

SAMRIDHI SARWAJANIK CHARITABLE TRUST, NAGPUR THR. ITS TRUSTEE AND ANOTHER v. UNIVERSITY GRANTS COMMISSION, REPRESENTED BY ITS SECRETARY, NEW DELHI — Bombay High Court (2023-02-24)
ARUN TRYAMBAK GAWANDE v. RETURNING OFFICER SANGLUD SEWA SAHAKARI SANSTHA MAR., SANGLUD AND ORS — Bombay High Court (2023-02-24)
ANIL JAGAN CHITTE v. THE STATE OF MAHARASHTRA, THR. SECRETARY, REVENUE AND FOREST DEPT., MUMBAI AND OTHERS — Bombay High Court (2023-02-24)
VIDARBHA SHIKSHAN PRASARAK MANDAL, KHAMGAON THR. SECRETARY AND OTHERS v. THE STATE OF MAHARASHTRA, THR. SECRETARY, DEPT. OF HIGHER AND TECHNICAL EDUCATION, MUMBAI AND ORS — Bombay High Court (2023-02-23)
MR. MAHESH SONTAKKE SON OF KRUSHNARAO SONTAKKE AND ANOTHER v. THE STATE GOVT. THROUGH ITS PRINCIPAL SECRETARY, SOCIAL WELFARE DEPARTMENT, MUMBAI — Bombay High Court (2023-02-23)
ADINATH COLD STORAGE PVT. LTD. ACTING THR. RAMANRAO MUSALAIH BOLLA AND OTHERS v. THE CHIEF MANAGER, BANK OF BARODA(PREVIOUSLY KNOWN AS DENA BANK), PUNE — Bombay High Court (2023-02-23)
ANURADHA W/O YOGESH SHENDE v. THE STATE OF MAHA., THR. SECRETARY, RURAL DEVELOPMENT DEPT., MUMBAI AND ORS. — Bombay High Court (2023-02-23)
NATIONAL URDU EDUCATION AND WELFARE SOCIETY, MURTIZAPUR, THR. PRESIDENT, AKOLA AND ANOTHER v. STATE OF MAHARASHTRA, THR. SECRETARY, SCHOOL EDUCATION ADN SPORTS DEPT., MUMBAI AND OTHERS — Bombay High Court (2023-02-22)
SHRI. RAJKUMAR S/O GHANSHYAM RANGANKAR v. UNION OF INDIA, THR. ITS SECRETARY, OF MINISTRY OF COAL, GOVT. OF INDIA AND OTHERS — Bombay High Court (2023-02-22)
HARSHAD R. GHATOLE v. DY. DIRECTOR OF EDUCATION, NAGPUR DIVISION, NAGPUR AND OTHERS — Bombay High Court (2023-02-22)