SUNIL B. SHUKRE, MADHAV J. JAMDAR

65 recorded High Court judgment(s) · 2020–2023

Courts

Bombay High Court

ALLOWED	26
DISMISSED	18
DISPOSED OFF	9
Admitted/Allwd/Granted/Rule Absolute	6
Disposed-Off	2
REJECTED	1
C.A. Disposed off	1
Withdrawn	1

THE STATE ELECTION COMMISSION THRU DY SECRETARY v. MR. HANUMAN ANANTA KAD AND ORS — Bombay High Court (2023-08-07)
VILAS PANDURANGJI BURANGE and OTHR. v. STATE OF MAHARASHTRA THR. P.S.O., P.S. MORSHI and OTHR. — Bombay High Court (2020-03-04)
DILIP S/O. PRABHAKAR PATHAK v. UNION OF INDIA, MINISTRY OF RAILWAYS, THR. ITS SECRETARY, — Bombay High Court (2020-03-04)
RAJENDRA KEDARNATH TIWARI v. STATE OF MAH., THR. DEPUTY INSPECTOR GENERAL OF PRISON EASTERN REGION NAGPUR — Bombay High Court (2020-03-04)
ANKUSH SUBHASH JIRAPURE v. THE STATE OF MAH., THR. P.S.O. P.S. CITY KOTWALI, TAH. and DIST. AMRAVATI — Bombay High Court (2020-03-04)
MRS. JYOTSANA W/O. KHIRENDRA PAZARE AND ANOTHER v. THE STATE OF MAHARASHTRA THR. P.S.O. P.S. BHADRAWATI DIST. CHANDRAPUR AND ANOTHER — Bombay High Court (2020-03-04)
BHUMESHWAR MADHAVRAO BRAHMANKAR v. JAIL SUPERINTENDENT, CENTRAL PRISON, AURANGABAD and ANOTHER — Bombay High Court (2020-03-04)
AMAMARDEEPSINGH BASWANTSINGH THAKUR v. JAIL SUPEINTENDENT, NAGPUR CENTRAL JAIL, NAGPUR — Bombay High Court (2020-03-03)
SHEIKH ARIF S/O SHEIKH IQBAL v. STATE OF MAH. THROUGH POLICE STATION OFFICER, KUHI AND ANOTHER — Bombay High Court (2020-03-03)
DIPESH S/O RAMESH BAHIRWANI v. STATE OF MAH, P.SO. JAWARNAGAR, TAH BHANDARA — Bombay High Court (2020-03-03)