UJJAL BHUYAN, PRITHVIRAJ K. CHAVAN

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

Courts

Disposal nature

Recent judgments

• RELIANCE INDUSTRIES LTD. AND ANR. v. THE MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY (MMRDA) AND 2 ORS. — Bombay High Court (2021-07-12)
• ABC v. THE UNION OF INDIA AND ANR — Bombay High Court (2021-07-03)
• VIJAY KUMAR VISHWANATH BUNKAR v. STATE OF MAHARASHTRA THROUGHPR. SECRETARY PUBLIC HEALTH DEPT AND 2 ORS — Bombay High Court (2021-07-03)
• POONAM ADAMANE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
• SUPRIYA MITHUN GAVAND AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
• SALEEL SUDHIR PANSE v. THE HIGH COURT OF JUDICATURE AT BOMBAY THR ITS REGISTRAR GENERAL AND ANR — Bombay High Court (2021-07-01)
• X THR. HER MOTHER SANGEETA SURESH PATIL v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY, PUBLIC HEALTH DEPARTMENT — Bombay High Court (2021-07-01)
• MR.JAPVIR SINGH VOHRA v. MRS.TRISHA KAUR VOHRA — Bombay High Court (2021-07-01)
• X THR. HER MOTHER SANGEETA SURESH PATIL v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY, PUBLIC HEALTH DEPARTMENT — Bombay High Court (2021-07-01)
• BHAGIRATH DINANATH MHATRE AND ORS v. STATE OF MAHARASHTRA THROUGH URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2021-07-01)