V.L. ACHLIYA, ANOOP V. MOHTA

208 recorded High Court judgment(s) · 2015–2015

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Courts

Bombay High Court

208

Disposal nature

Disposed Off	157
Allowed	21
Allowed To be withdrawn	15
Rule Made Absolute	6
Dismissed	3
Rule Discharged	3
(unspecified)	2
Dissmiss For Default/Non-Prosecution	1

Recent judgments

ZEAL EDUCATION SOCIETY v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY FOR SCHOOL EDUCATION AND SPORTS AND ORS. — Bombay High Court (2015-08-14)
MAHARSHI KARVE STREE SHIKSHAN SAMSTHA, PUNE v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY FOR SCHOOL EDUCATION AND SPORTS AND ORS. — Bombay High Court (2015-08-14)
KARMAVEER BHAURAO PATIL COLLEGE OF ENGINEERING THROUGH ITS PRINCIPAL DR. VIKRAM PATIL v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION THROUGH ITS WESTERN REGIONAL OFFICE AND ORS — Bombay High Court (2015-08-14)
THE SOUTH INDIAN EDUCATION SOCIETY AND ANR. v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND ORS. — Bombay High Court (2015-08-14)
SHIKSHAN PRASARAK MANDALI v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY FOR SCHOOL EDUCATION AND SPORTS AND ORS. — Bombay High Court (2015-08-14)
SARASWATI EDUCATION SOCIETYS SARASWATI COLLEGE OF ENGINEERING v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND ORS. — Bombay High Court (2015-08-14)
PRAGATIPATH EDUCATIONAL FOUNDATION v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY FOR SCHOOL EDUCATION AND SPORTS AND ORS. — Bombay High Court (2015-08-14)
KUM. FEHMI MUSHTAK MUKADAM v. STATE OF MAHARASHTRA THROUGH THE SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT. AND ORS. — Bombay High Court (2015-08-14)
JOG EDUCATIONAL TRUST v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY FOR SCHOOL EDUCATION AND SPORTS AND ORS. — Bombay High Court (2015-08-14)
JAWAHARLAL NEHRU INSTITUTE OF EDUCATION, SCIENCE AND TECHNOLOGICAL RESEARCH, NANDED AND ANR. v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION AND ORS. — Bombay High Court (2015-08-14)