A. K. MENON, A.S. OKA

1,273 recorded High Court judgment(s) · 2014–2019

Courts

Disposal nature

Recent judgments

• SHRI. KRISHNA JOTIBA NAIK v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION (MIDC) AND ORS. — Bombay High Court (2019-05-04)
• RAJIV MOHAN MISHRA v. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION AND ORS — Bombay High Court (2019-05-04)
• MAYURA MARU v. STATE OF MAHARASHTRA, THROUGH URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2019-05-04)
• VIVEK VELANKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-05-04)
• SHRI. BHAUSAHEB BABAN KHEDKAR v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION (MIDC) AND ORS. — Bombay High Court (2019-05-04)
• APURVA NATVAR PARIKH and CO. PVT. LTD. v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-12-18)
• NANABHOY JEEJEEBHOY PVT LTD AND ANR v. THE STATE OF MAHARASHTRA AND 2 OTHERS — Bombay High Court (2018-12-18)
• MR. RAJESH MADHUKAR PANDIT AND ORS v. THE NASHIK MUNICIPAL CORPORATION AND ORS — Bombay High Court (2018-12-18)
• GIRDHARLAL D. RUGHANI @ THAKKAR H.U.F. AND ANR v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2018-12-18)
• JITENDRA AMRITLAL SHETH AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-12-18)