SUNIL B. SHUKRE, FIRDOSH PHIROZE POONIWALLA

411 recorded High Court judgment(s) · 2023–2023

Courts

Disposal nature

Recent judgments

• NITIN DWARDAKAS NYATI v. UNION OF INDIA AND ORS — Bombay High Court (2023-10-23)
• GORAKH SHIVHAR DAGHALE AND ORS v. THE STATE OF MAHARASHTRA THR. SECRETARY SCHOOL EDUCATION DEPT. AND ORS — Bombay High Court (2023-10-20)
• SAPTSHRUNGI HOUSING SOCIETY THROUGH CHIEF PROMOTER MANOJ MISHRA AND ANR v. MS. VRUSHALI KALAL — Bombay High Court (2023-10-20)
• DHARMVEER NAGAR CHS THROUGH ITS CHIEF PROMOTER v. MS. VRUSHALI KALAL — Bombay High Court (2023-10-20)
• SHRI. SEVALAL CO-OPERATIVE HOUSING SOCIETY. THANE (PROPOSED) v. MS. VRUSHALI KALAL AND ORS — Bombay High Court (2023-10-20)
• GULAM HUSSAIN HAJI ABDUL KARIM KHATRI DECD. THR LHRS MRS. MARYAM GULAM HUSSAIN KHATRI THR. POA MOHA v. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED AND ORS — Bombay High Court (2023-10-20)
• BHAGAWATI RAMKRUSHNAN JADHAV v. THE STATE OF MAHARASHTRA THR SECRETARY — Bombay High Court (2023-10-19)
• SHAMLA VITTHAL KONDUR AND ORS v. THE STATE OF MAHARASHTRA THR SECRETARY AND ORS — Bombay High Court (2023-10-19)
• MARUTI PANDURANG MISAL AND ORS v. THE STATE OF MAHARSHTRA THR THE SECRTARY SCHOOL EDUCATION AND SPORTS DEPT. AND ORS — Bombay High Court (2023-10-19)
• SATYAWAN DATTATRAYA KARANDE AND ORS v. THE STATE OF MAHARASHTRA THR SECRETARY AND ORS — Bombay High Court (2023-10-19)