SUNIL B. SHUKRE, . M. S. JAWALKAR

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

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Courts

Bombay High Court

Disposal nature

DISPOSED OFF	24
ALLOWED	18
DISMISSED	15
C.A. Disposed off	13
DISPOSED OFF AS A WITHDRAWN	6
RULE ABSOLUTE	5
REJECTED	3
PARTLY ALLOWED	3

Recent judgments

RAJENDRARAO NARAYANRAO GHADDINKAR v. THE SUB- DIVISIONAL OFFICER/ LAND ACQUISITION OFFICER, BEMBLA PROJECT DIVISION, AMRAVATI AND ANR — Bombay High Court (2023-09-21)
VILAS S/O RAMBHAU UBALE v. THE BULDHANA DISTRICT CENTRAL CO-OPERATIVE BANK LTD., THR. CHIEF EXECUTIVE OFFICER, BULDHANA — Bombay High Court (2023-09-21)
PRAVIN S/O MANOHAR BAJIRAO v. STATE OF MAHARASHTRA, THR. PRINCIPAL SECRETARY, DEPARTMENT OF PLANNING, MUMBAI AND OTHERS — Bombay High Court (2023-09-21)
M/S BHAGWATI BUILDERS, GONDIA THROUGH ITS PROPRIETOR, VIJAY S/O VISHNUPRASAD AGRAWAL v. MAHARASHTRA STATE WAREHOUSING CORPORATION, PUNE AND ANOTHER — Bombay High Court (2022-06-17)
YAVATMAL DISTRICT CENTRAL CO-OP. BANK LTD., YAVATMAL THR. AUTHORIZED OFFICER, SUSHIL SHESHRAO RAUT v. STATE OF MAHARASHTRA, THR. PRINCIPAL SEC., CO-OP. MARKETING AND TEXTILES DEPT., MUMBAI AND ORS — Bombay High Court (2022-05-06)
VINOD S/O. NARAYAN WARHEKAR AND ANOTHER v. DNYANDEO S/O. KISAN SHEGOKAR — Bombay High Court (2022-05-06)
MADHAVI D/O VISHNUPANT NARNAWARE v. THE DEAN, GOVT. MEDUCAL COLLEGE, NAGPUR AND ANOTHER — Bombay High Court (2022-05-06)
SANKALPA S/O VIRENDRA MEDHA v. THE PRINCIPAL, ST. FRANCIS DE SALES SCHOOL, NAGPULR AND ANOTHER — Bombay High Court (2022-05-06)
PROPOSED SANT GADGEBABA MACCHIMAAR VA PARYATAN SAHAKARI SANSTHA, THR. CHIEF COOR., U. V. SATOTE v. STATE OF MAHA. THR. SECY. ANIMAL HUS. DAIRY AND FISHERIES, DEPT. MUMBAI OTHERS — Bombay High Court (2022-05-06)
M.I.D.C. THROUGH ITS CHIEF EXECUTIVE OFFICER, AMRAVATI v. JUGALKISHOR S/O NAWALKISHOR KOTHARI AND OTHERS — Bombay High Court (2022-05-05)