SUNIL B. SHUKRE, M. W. CHANDWANI

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

Open in Lexace · Search this judge's cases

Courts

Bombay High Court

242

Disposal nature

Disposed Off	73
ALLOWED	47
DISPOSED OFF	43
DISMISSED	16
DISPOSED OFF AS A WITHDRAWN	16
RULE ABSOLUTE	16
PARTLY ALLOWED	9
Disposed-Off	7

Recent judgments

UNION OF INDIA THRU MINISTRY OF DEFENCE SOUTHERN COMMAND COMPOSITES SIGNAL REGIMENT v. STATE OF MAHARASHTRA THRU THE SECRETARY, MINISTRY OF URBAN DEV. DEPT AND ORS — Bombay High Court (2023-10-23)
DOLBY BUILDERS PVT. LTD. (FORMERLY KNOWN AS JGB BUILDERS PVT. LTD.) AND ANR v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 6 OTHERS — Bombay High Court (2023-09-27)
JAMSHID KERSI DALAL AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-04-25)
BERJIS M. DESAI AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-04-25)
SANTACRUZ CONTRACTORS AND BUILDERS PVT. LTD. AND ANR v. THANE MUNICIPAL CORP. OF CITY OF THANE AND ORS — Bombay High Court (2023-04-12)
CHINMAY GURUNATH PARALE v. STATE OF MAHARASHTRA THROUGH THE SECRETARY, URBAN DEV. DEPT. HAVING OFFICE AT MANTRALAYA AND ORS. — Bombay High Court (2023-04-12)
M/S. P.P. ASSOCIATE v. MIRA BHAYANDER MUNICIPAL CORPORATION AND ANR — Bombay High Court (2023-04-12)
CHINMAY GURUNATH PARALE v. STATE OF MAHARASHTRA THROUGH THE SECRETARY, URBAN DEV. DEPT. HAVING OFFICE AT MANTRALAYA AND ORS. — Bombay High Court (2023-04-12)
WATHODA SEVA SAHAKARI SOCIETY LTD., THR. PRESIDENT, VARSHA SUNIL SAWANT AND ANOTHER v. ADDITIONAL COMMISSIONER AND SPECIAL REGISTRAR, COOPERATIVE SOCIETY, PUNE — Bombay High Court (2023-03-03)
DEOGAON SEVA SAHAKARI SOCIETY LTD., THR. PRESIDENT, MANOJ RAJABHAU VERULKAR AND ANOTHER v. ASSISTANT COMMISSIONER AND SPECIAL REGISTRAR, CO-OPERATIVE SOCIETY, PUNE AND OTHERS — Bombay High Court (2023-03-03)