VINAY JOSHI, M. W. CHANDWANI

252 recorded High Court judgment(s) · 2022–2024

Open in Lexace · Search this judge's cases

Courts

Bombay High Court

252

Disposal nature

ALLOWED	136
DISPOSED OFF	41
C.A. Disposed off	25
DISPOSED OFF AS A WITHDRAWN	24
DISMISSED	13
RULE ABSOLUTE	4
PARTLY ALLOWED	3
DISMISSED AS WITHDRAWN	3

Recent judgments

SAI POND ASH TRANSPORTING COMPANY, BALAPUR, AKOLA THR. PROPRIETOR, FAZAL UR REHMAN v. MAHARASHTRA STATE POWER GENERATION CO. PVT. LTD., THR. CHIEF MANAGING DIRECTOR, MUMBAI AND ORS — Bombay High Court (2024-09-03)
AFSAR MOHAMMAD YUSUF v. CHIEF ENGINEER, MSPGCL, THERMAL POWAR STATION, PARAS AND ANOTHER — Bombay High Court (2024-09-03)
KU. JAYASHRI SANJAY GAYGOWAD v. THE JOINT COMMISSIONER CUM VICE CHAIRMAN, THE S.T. CERTIFICATE SCRUTINY COMMITTEE, NAGPUR AND ORS. — Bombay High Court (2024-08-06)
KU. ASHWINI ASHOKRAO SHERKAR v. THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE, NAGPUR THR. MEMBER SECRETARY AND ANR. — Bombay High Court (2024-08-06)
HARSH RAJKUMAR SHRIWAS v. THE CHAIRMAN, DISTRICT LEVEL CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI — Bombay High Court (2024-08-03)
MANISHA KALLU NISHAD v. UNION OF INDIA, THR. MINISTRY OF COAL, NEW DELHI AND OTHERS — Bombay High Court (2024-08-03)
PREMLATA D/O MANOHARRAO SONPAROTE v. DR ARVIND R. LADOLE, THROUGH PRINCIPAL, B.B. ARTS, N.B. COMMERCE AND B.P. SCIENCE COLLEGE, DIGRAS — Bombay High Court (2024-08-03)
KARTIK NARESH SHRIWAS v. THE CHAIRMAN, DISTRICT LEVEL CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI — Bombay High Court (2024-08-03)
ASHISH DILIP TIPLE v. RASHTRASANT TUKDOJI MAHARAJ NAGPUR UNIVERSITY, NAGPUR THR. REGISTRAR, NAGPUR AND OTHERS — Bombay High Court (2024-08-02)
AMRUTLAL S/O FATTULAL JOSHI AND ANOTHER v. THE STATE OF MAHARASHTRA, THR. PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT.II, MUMBAI AND OTHERS — Bombay High Court (2024-08-02)