VINAY JOSHI, . M. S. JAWALKAR

188 recorded High Court judgment(s) · 2024–2024

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Courts

Bombay High Court

188

Disposal nature

DISPOSED OFF	68
DISPOSED OFF AS A WITHDRAWN	32
C.A. Disposed off	31
ALLOWED	29
DISMISSED	17
RULE ABSOLUTE	10
Disposed-Off	1

Recent judgments

PURNIMA W/O. ALOK KUMAR v. STATE OF MAH. THR. ITS SECRETARY, HOME DEPT. MANTRALAYA, MUMBAI-32 AND OTHERS — Bombay High Court (2024-10-11)
MOHD. AZAM S/O ASLAM BUTT v. STATE OF MAH. THR. THE SUPERINTENDENT CENTRAL PRISON NAGPUR AND ANOTHER — Bombay High Court (2024-10-11)
SANDHYA W/O. NAVIN RUSE v. STATE OF MAH. THR. PSO, PS, SAKOLI, TAH. SAKOLI, DIST. BHANDARA. — Bombay High Court (2024-10-11)
SAHEBRAO S/O TUKARAMJI JUWARE v. THE STATE OF MAH. THR. ITS SECRETARY HOME DEP. (PRISONS) MANTRALAYA MUMBAI 32 AND ANOTHER — Bombay High Court (2024-10-11)
TEJPAL SINGH ARORA v. THE DISTRICT MAGISTRATE NAGPUR RAVINDRA NATH TAGORE MARG CIVIL LINES NAGPUR AND 2 — Bombay High Court (2024-10-11)
SANDEEP S/O KAWADUJI DHANDE AND 3 OTHERS v. STATE OF MAH. THR. PSO, PS DURGAPUR, DIST. CHANDRAPUR. — Bombay High Court (2024-10-11)
RAHUL S/O. LATE SURYALALJI JAISWAL v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF PETROLEUM AND NATURAL GAS, NEW DELHI AND ANOTHER — Bombay High Court (2024-10-09)
OZONE ASSOCIATES THR. PROPRIETOR, SHRI. SANTOSH NANAJI KUCHANKAR, CHANDRAPUR AND ANOTHER v. STATE OF MAHA., DEPT. OF MEDICAL EDUCATION AND DRUGS, THR. SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2024-09-27)
PUSHPA AMBADAS BARGAT v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY, SOCIAL JUSTICE AND SPECIAL, MUMBAI AND OTHERS — Bombay High Court (2024-09-27)
ZAMIN S/O SHEIKH MOHSINALI AMIN BOHARI AND ANOTHER v. STATE OF MAHA., THR. SECRETARY, MINISTRY OF URBAN DEVELOPMENT, MUMBAI AND ORS. — Bombay High Court (2024-09-10)