SURENDRA PANDHARINATH TAVADE, S.C. GUPTE

192 recorded High Court judgment(s) · 2021–2021

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Courts

Bombay High Court

192

Disposal nature

Disposed Off	151
RULE ABSOLUTE	19
Dismissed	8
Allowed	6
Allowed To be withdrawn	4
Rule Made Absolute	2
DISMISSED	1
DISPOSED OFF	1

Recent judgments

ZAID NAEEM SHAIKH, THE CHAIRMAN UNION EDUCATION SOCIETY v. BEGUM KAMRUNNISSA KARIGAR GIRLS HIGH SCHOOL AND JUNIOR COLLEGE, SOLAPUR AND OTHER — Bombay High Court (2021-03-23)
SMT. JYOTI LAXMIKANT DESHPANDE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY SCHOOL EDUCATION DEPT. AND ORS — Bombay High Court (2021-03-12)
VISHWABALA SAMAJIK BAHUUDDHESHIYA SEVABHAVI SANSTHA, PALUS DIST. SANGLI v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT. AND ORS — Bombay High Court (2021-03-12)
VISHWABALA SAMAJIK BAHUUDDHESHIYA SEVABHAVI SANSTHA, PALUS DIST. SANGLI v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT. AND ORS — Bombay High Court (2021-03-12)
SMT. JYOTI LAXMIKANT DESHPANDE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY SCHOOL EDUCATION DEPT. AND ORS — Bombay High Court (2021-03-12)
SHRI. SUTKAR MAHADEO AMBADAS v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2021-03-12)
SMT. SNEHLATA SHRIRANG UKIRDE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDU. DEPT. AND ORS — Bombay High Court (2021-03-12)
SMT. SANGITA HANUMANT KOKITKAR v. THE STATE OF MAHARASHTRA THROUGH SECRETARY SCHOOL EDUCATION DEPT. AND ORS — Bombay High Court (2021-03-12)
MRS. LATABAI PANDURANG JOSHI AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ANR. — Bombay High Court (2021-03-12)
SHRI. SACHIN SAMBHAJI PHADTARE v. STATE OF MAHARASHTRA THROUGH ITS DEPT. OF EDUCATION AND SPORTS AND ORS. — Bombay High Court (2021-03-12)