SUNIL B. SHUKRE, S.M. MODAK

275 recorded High Court judgment(s) · 2008–2021

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Courts

Bombay High Court

275

Disposal nature

Admitted/Allwd/Granted/Rule Absolute	76
Disposed-Off	50
ALLOWED	47
Withdrawn	24
DISMISSED	21
Dismissed/Rule Discharged	15
OTHERS DISPOSED OFF	15
C.A. Disposed off	12

Recent judgments

VARSHA WD/O DILIP AKHARE v. STATE OF MAHARASHTRA, THR. SECRETARY, URBAN DEVELOPMENT, MUMBAI AND ANOTHER — Bombay High Court (2021-04-22)
MRS. POONAM W/O VILAS KATEKHAYE v. THE COLLECTOR, BHANDARA AND OTHERS — Bombay High Court (2020-07-09)
VIJAY SHESHRAO DOLAS v. STATE OF MAHARASHTRA THROUGH SECRETARY, DEPARTMENT OF REVENUE, MUMBAI — Bombay High Court (2020-07-06)
RAMDAS PUNJAJI IDOLE v. STATE OF MAHARASHTRA THROUGH SECRETARY, DEPARTMENT OF REVENUE, MUMBAI — Bombay High Court (2020-07-06)
KU. MANDAKINI MAHADEVRAO TAKARKHEDE v. MAHATMA FULEY SHIKSHAN SAMITTEE, AMRAVATI THR. PRESIDENT SAU. ASHATAI V. TARAL (DELETED) AND OTHERS — Bombay High Court (2020-01-17)
RANJANA D/O GANPAT GARATE ALIAS RANJANA W/O DEVNATH RANE v. SCHEDULED TRIBE CERTIFICATES SCRUTINY COMMITTEE, GADCHIROLI DIV. NAGPUR, THR. ITS CHAIRMAN AND OTHE — Bombay High Court (2019-08-14)
VISHAL SHANKAR DADMAL v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE, GADCHIROLI THROUGH VICE CHAIRMAN AND OTHERS — Bombay High Court (2019-08-14)
PAVANI MACCHI UTPADAK SAHAKARI SANSTHA, THR. ITS PRESIDENT PRAKASH HIRAMNJI PACHARE v. ZILLA PARISHAD, BHANDARA THR. CHIEF EXECUTIVE OFFICER AND OTHERS — Bombay High Court (2019-08-05)
KU. YOGINI D/O MANIK THAKRE AND ANOTHER v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, DEPT OF SCHOOL EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2019-08-05)
SUNIL DIGAMBAR KAKAD AND OTHERS v. LATE MAROTISA SAOJI SHIKSHAN PRASARAK MANDAL, AKOLA THR. ITS PRESIDENT AND ANOTHER — Bombay High Court (2019-08-05)