LexS. G. CHAPALGAONKAR
31 recorded High Court judgment(s) · 2025–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 31 |
Disposal nature
| DISPOSED OFF | 31 |
Recent judgments
- BABASAHEB NATHA BANSODE AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-03-20)
- SUNIL NAGARORAO KHANDE AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-03-20)
- SHRIKUMAR RADHESHYAM AGRAWAL AND ANOTHER v. THE NATIONAL HIGHWAY AUTHORITY OF INDIA THROUGH ITS PROJECT DIRECTOR AND OTHERS — Bombay High Court (2025-03-20)
- BHARATIY SURAKSHA RAKSHAK AND GENERAL KAMGAR UNION THROUGH ITS PRESIDENT v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ANOTHER — Bombay High Court (2025-03-20)
- JAYA GAJANAN BHAGNALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-03-20)
- DADASAHEB LALASAHEB PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-03-20)
- RUDRANEE CONSTRUCTION COMPANY v. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED — Bombay High Court (2025-03-20)
- HAJERA BEGUM ANJUM MALIK AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-03-20)
- PRAVIN GOPINATH WADI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-03-20)
- GANESH DNYANOBA DHAS v. THE GRAMSEVAK PUBLIC INFORATION OFFICER AND OTHERS — Bombay High Court (2025-03-20)