S.V. GANGAPURWALA, SANDEEP V. MARNE

94 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• SANGLI DIST. PRIMARY TEACHERS PENSIONERS ASSOCIATION, SMK MUNICIPAL CORP BR,, THROUGH SECRETARY v. MUNICIPAL COMMISSIONER, SANGLI MIRAJ AND KUPWAD CITY MUNICIPAL CORPORATION, SANGLI AND ORS — Bombay High Court (2023-04-21)
• SANGLI DIST. PRIMARY TEACHERS PENSIONERS ASSOCIATION, SMK MUNICIPAL CORP BR,, THROUGH SECRETARY v. MUNICIPAL COMMISSIONER, SANGLI MIRAJ AND KUPWAD CITY MUNICIPAL CORPORATION, SANGLI AND ORS — Bombay High Court (2023-04-21)
• SHRI ANIL PRADHUMNA SHINDE v. THE STATE OF MAHARASHTRA THROUGH THE DIRECTOR OF MUNICIPAL ADMINISTRATION AND ORS — Bombay High Court (2023-02-28)
• UMAKANT CHANDRAKANT HALKURKI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-02-15)
• UMAKANT CHANDRAKANT HALKURKI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-02-15)
• JK ICE THRU PROP. SHRI. TEJU BHAI ISARDAS LALWANI v. THE STATE OF MAHARASHTRA THRU DEPT. OF REVENUE AND ORS — Bombay High Court (2022-07-22)
• MANISHA KHAIRNAR v. DIRECTORATE OF HIGHER EDUCATION, PUNE AND ORS — Bombay High Court (2022-07-22)
• THE PRESIDENT, GOVERNMENT GRANT IN AID AYURVED AND UNANI COLLEGE TEACHERS, ASSOCIATION (M.S.) v. SANJAY DESHMUKH, THE PRINCIPAL SECRETARY, THE DEPARTMENT OF MEDICAL EDUCATION AND DRUGS AND ANR. — Bombay High Court (2022-07-22)
• MANGAL ARVIND PATIL v. THE STATE OF MAHRASH THROUGH ITS PRINCIPAL SECRETARY HIGHER AND TECHNICAL EDU. DEPT AND ORS — Bombay High Court (2022-07-22)
• KHELBUDE BABASAHEB ASHOK v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-07-22)