SHREE CHANDRASHEKHAR, MANJUSHA AJAY DESHPANDE

57 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• SHRI. VITTHAL VASANT SHINDE v. THE CHIEF EXECUTIVE OFFICER / EDUCATION OFFICER (PRIMARY) ZILLA PARISHAD, SOLAPUR AND ANR — Bombay High Court (2025-08-06)
• MADHAV RANGRAO PATIL DECD THRU LHRS v. THE VICE CHANCELLOR AND ORS. — Bombay High Court (2025-08-06)
• SHRI LAXMAN SHIVAJI GODSE, ASSISTANT PROFESSOR (ELECTRICAL ENGINEERING) AND ORS. v. SHRI. SITARAM S/O. JANARDHAN KUNTE, THE PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2025-08-06)
• SHREE R.J. KUDKYAL v. STATE OF MAHARASHTRA — Bombay High Court (2025-08-06)
• SOU. REKHA VITTHAL SHINDE v. THE CHIEF EXECUTIVE OFFICER / EDUCATION OFFICER (PRIMARY) ZILLA PARISHAD, SOLAPUR AND ANR — Bombay High Court (2025-08-06)
• GIRISH ANANDA PHONDE v. THE STATE OF MAHARASHTRA , URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2025-08-06)
• NITIN JAYSING SALUNKHE v. THE STATE OF MAHARASHTRA THR SEC. SCHOOL EDU. AND SPORTS DEPT. AND ORS — Bombay High Court (2025-08-05)
• HEAD MASTER, KAUTHALI VIDYALAYA v. SMT. VANDANA KRUSNA, SECRETARY AND ORS. — Bombay High Court (2025-08-05)
• HEAD MASTER, KASARI VIDYALAYA v. SMT. VANDANA KRUSNA, SECRETARY EDUCATION DEPARTMENT AND ORS. — Bombay High Court (2025-08-05)
• HEAD MASTER, MUNGSHI VIDYALAY, MUNGSHI v. SMT. VANDANA KRUSNA, SECRETARY, EDUCTION DEPARTMENT AND ORS. — Bombay High Court (2025-08-05)