SUNIL B. SHUKRE, AVINASH G. GHAROTE
685 recorded High Court judgment(s) · 2020–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 685 |
Disposal nature
| DISMISSED | 219 |
| ALLOWED | 116 |
| DISMISSED AS WITHDRAWN | 72 |
| DISPOSED OFF | 71 |
| Disposed-Off | 52 |
| C.A. Disposed off | 42 |
| RULE ABSOLUTE | 28 |
| PARTLY ALLOWED | 26 |
Recent judgments
- M/S AJANTA MINERALS, THROUGH MANAGING PARTNER, SHRI. RAJENDRA PURUSHOTTAM TANK, NAGPUR v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPARTMENT OF INDUSTRIES, ENERGY AND LABOUR, MUMBAI — Bombay High Court (2022-11-15)
- M/S AJANTA MINERALS, THROUGH MANAGING PARTNER, SHRI. RAJENDRA PURUSHOTTAM TANK, NAGPUR v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPARTMENT OF INDUSTRIES, ENERGY AND LABOUR, MUMBAI — Bombay High Court (2022-10-17)
- MOHAMMAD YAMIN NAEEM MOHAMMAD AND 3 OTHERS v. STATE OF MAH. THR. PS INCHARGE PS (THANE) JAULKA DIST. WASHIM AND 2 OTHERS — Bombay High Court (2022-07-22)
- UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF DEFENCE, GOVT. OF INDIA, NEW DELHI AND OTHERS v. COL. IVAN SINGH S/O LATE SHRI KANWAR SHAMSHER SINGH, THROUGH ARNOLD SINGH S/O COL. IVAN SINGH — Bombay High Court (2022-07-14)
- SHIVKUMAR S/O SHRINARAYAN PRAJAPATI v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF MINES, NEW DELHI AND ANOTHER — Bombay High Court (2021-11-26)
- MITHILESH GYANPRAKASH PANDE AND OTHERS v. STATE OF MAHA., THR. SECRETARY, HIGHER TECHNICAL EDUCATION AND EMPLOYMENT DEPT., MUMBAI AND ORS — Bombay High Court (2021-11-26)
- SHRI. HUKUMCHAND S/O GOVINDRAO AMDHARE AND ANOTHER v. THE STATE OF MAHARASHTRA THR. SECRETARY OF MINISTRY OF CO-OPERATION, MARKETING, MUMBAI AND ANOTHER — Bombay High Court (2021-10-08)
- NAMDEO KASHINATH SHAMBHARKAR v. DR. PANJABRAO DESHMUKH KRISHI VIDYAPEETH, AKOLA THROUGH ITS VICE CHANCELLOR AND OTHERS — Bombay High Court (2021-06-10)
- VASANT S/O TUKARAM PACHBUDDHE AND 2 OTHERS v. STATE OF MAH., THR. PSO PS MANGRUL DASTGIR, TQ. DHAMANGAON RAILWAY, DIST. AMRAVATI AND ANOTHER — Bombay High Court (2021-06-10)
- SUGEET GANESH SHARMA AND OTHERS v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF COAL, DELHI AND OTHERS — Bombay High Court (2021-06-08)
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