SUNIL B. SHUKRE, AMIT BORKAR

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

Courts

Disposal nature

Recent judgments

• BHISE MANOHAR PANDURANG v. THE STATE OF MAHARASHTRA THR GOVERNMENT PLEADER AND ORS — Bombay High Court (2023-04-11)
• BHISE MANOHAR PANDURANG v. THE STATE OF MAHARASHTRA THR GOVERNMENT PLEADER AND ORS — Bombay High Court (2023-04-11)
• JAVED RAJJAK TAMBOLI v. STATE OF MAHARASHTRA (THROUGH MINISTRY OF EDUCATION) SCHOOL EDUCATION DEPT. AND ORS — Bombay High Court (2023-04-11)
• SAHAYADRI SHIKSHAN SANSTHA MAHAGOND AND ORS v. SHRI. AMIT BALASAHEB DHONUKSHE — Bombay High Court (2023-03-21)
• SAHAYADRI SHIKSHAN SANSTHA MAHAGOND AND ORS v. SHRI. AMIT BALASAHEB DHONUKSHE — Bombay High Court (2023-03-21)
• SHRI. PRAKASH RANGRAO JADHAV AND ORS v. RASHTRIYA SHIKSHAN SANGH THRU PRESIDENT/ CHAIRMAN AND ORS — Bombay High Court (2022-02-26)
• GANESH MADHAV KADARWAD v. STATE OF MAHARASHTRA THR. SECRETARY TRIBAL DEVELOPMENT DEPT. AND ORS — Bombay High Court (2022-02-26)
• RASHTRIYA SHIKSHAN SANGH, THROUGH PRESIDENT / CHAIRMAN AND ORS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPT OF SOCIAL JUSTICE, CULTURAL AFFAIRS SPORTS AND ORS — Bombay High Court (2022-02-26)
• LAXMAN BABASAHEB PATIL v. THE STATE OF MAHARASHTRA THR. SECRETARY AND ORS — Bombay High Court (2022-02-26)
• THE DIRECOTR, DIRECTORATE OF V.J.N.T. AND OTHER BACKWARD CLASS AND SPECIAL BACKWARD CLASS, PUNE v. RASHTRIY SHIKSHAN SANGH THROUGH ITS PRESIDENT/CHAIRMAN — Bombay High Court (2022-02-26)