SUNIL B. SHUKRE, G. A. SANAP

1,014 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• URBAN TOWNSHIP PVT. LTD., THR. ITS AUTHORISED DIRECTOR, SUBHASH S/O CHAINKARAN SURANA, NAGPUR v. NAGPUR MUNICIPAL CORPORATION, THR. THE MUNICIPAL COMMISSIONER, NAGPUR — Bombay High Court (2022-12-09)
• SHESHRAO LAXMANRAO JADHAV AND OTHERS v. KASHINATH SUNDRAJI CHAUDHARY AND OTHERS — Bombay High Court (2022-11-15)
• VINOD S/O WAMAN GOLHAR v. THE COLLECTOR, NAGPUR AND OTHERS — Bombay High Court (2022-10-07)
• DR. PRADEEP S/O ANANDRAO PAWAR v. SANT GADGE BABA, AMRAVATI UNIVERSITY THR. ITS REGISTRAR AND 2 OTHERS — Bombay High Court (2022-10-07)
• THE MAHA. PUBLIC SERVICE COMMISSION, THR. SECRETARY, MUMBAI v. PRAFULLA S/O VINAYAKRAO WASHIMKAR AND ANOTHER — Bombay High Court (2022-10-06)
• DIYA HOUSEKEEPING SERVICES THR. PROPRIETOR, PUSHPA RAJU BISEN v. RASHTRASANT TUKDOJI MAHARAJ NAGPUR UNIVERSITY, NAGPUR AND OTHERS — Bombay High Court (2022-10-06)
• UMESH SUBHASH RATHI v. STATE OF MAHA., THR. SECY. TO THE GOVT. OF MAHA., MEDICAL EDU. AND DRUGS DEPT., MUMBAI AND ORS. — Bombay High Court (2022-10-06)
• DIGAMBAR HARIBHAU PAJGADE AND ANOTHER v. THE STATE OF MAHARASHTRA, THR. ITS SECRETARY, HOME DEPT. AND OTHER — Bombay High Court (2022-10-06)
• SHRI. SUBHASH S/O RAMKRISHNA BHANDARE v. COAL INDIA LTD. THROUGH CHAIRMAN AND OTHERS — Bombay High Court (2022-10-06)
• SHRI. SANTOSH S/O HEMANDAS VALECHA AND ANOTHER v. THE STATE OF MAHARASHTRA, THR. SECRETARY, MINISTRY OF URBAN DEVELOPMENT,MUMBAI AND OTHERS — Bombay High Court (2022-10-06)