UJJAL BHUYAN

423 recorded High Court judgment(s) · 2019–2021

Courts

Bombay High Court

423

Disposed Off	209
Dismissed	89
Allowed	37
(unspecified)	34
DISMISSED	22
DISPOSED OFF	19
Dissmiss For Default/Non-Prosecution	8
WITHDRAWN	3

THE STATE OF MAHARASHTRA THROUGH CHIEF SECRETARY AND ORS v. NIRULATA GYANDEV SADH AND ANR — Bombay High Court (2021-10-14)
SHRI. GOPAL BHIWA SAWANT v. SHRI. SHANKAR BHOJRAJ BHOIR AND ORS — Bombay High Court (2021-07-07)
MS. KINJAL ASHOK PATIL AND ORS v. SUMAN EDUCATIONAL TRUST THROUGH SECRETARY AND ANR — Bombay High Court (2021-02-23)
SHRI. GOPAL BHIWA SAWANT v. SHRI. SHANKAR BHOJRAJ BHOIR AND ORS — Bombay High Court (2021-02-23)
SHRI. GAJENDRA B. SHRIMANI AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2020-12-18)
SHRI. VISHNUPANT MOTBA KESARKAR v. STATE OF MAHARASHTRA THRU DEPT. OF RURAL DEVELOPMENT AND ORS — Bombay High Court (2020-06-09)
SHRI. VISHNUPANT MOTBA KESARKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-06-09)
SHREE. SIDDHESHWAR DEVSTHAN TRUST, SOLAPUR AND ORS v. SANJAY BHIMASHANKAR THOBDE AND ORS — Bombay High Court (2020-06-09)
FAKHARUDDIN FIDAALY POTIA v. THE BOARD OF TRUSTEES OF THE PORT OF MUMBAI AND ANR. — Bombay High Court (2020-06-09)
DEVKUMAR GOPALDAS AGGARWAL AND 2 ORS v. THE BOARD OF TRUSTEES OF THE PORT OF MUMBAI AND 3 ORS — Bombay High Court (2020-06-09)