ANOOP V.MOHTA

20 recorded High Court judgment(s) · 2008–2013

Courts

Bombay High Court

Dispossed Off/Dismiss for Default	8
Admitted/Allwd/Granted/Rule Absolute	8
Dismissed/Rule Discharged	3
Withdrawn	1

KETAN S/O MUKESH SAWADIA v. SANJAY VEGOIL PRODUCTS PVT. LTD. — Bombay High Court (2013-07-19)
KETAN S/O MUKESH SAWADIA v. SANJAY VEGOIL PRODUCTS PVT. LTD. — Bombay High Court (2013-07-19)
KETAN S/O MUKESH SAWADIA v. AMAR REMEDIES LTD. — Bombay High Court (2013-07-19)
KETAN S/O MUKESH SAWADIA v. AMAR REMEDIES LTD. — Bombay High Court (2013-07-19)
M/S CALDERYS INDIA REFRACTIORIES LTD THROUGH ITS MANAGING DIRECTOR v. MANAGING DIRECTOR A2Z POWERCOM LTD — Bombay High Court (2013-07-19)
MESSRS. MAHAVIR COAL CORPORATION LTD. THR. DIRECTOR v. MESSRS. INDO RAMA SYNTHETICS (INDIA) LTD. THR. ITS VICE PRESIDENT — Bombay High Court (2013-07-12)
M/S ASOS CHANNEL PARTNER REPRESENTED THROUGH SHREE UMESH S/O DAULATRAO BONGADE AND ANOTHER v. OSS RETAILS PVT LTD THROUGH ITS DIRETOR AND OTHERS — Bombay High Court (2013-07-05)
M/S JYOTEE NUTRITIOUS DIET PRIVATE LTD. THR. ITS M.D. v. M/S ICON HOSPITAL PVT. LTD. THR. ITS M.D. — Bombay High Court (2013-07-05)
VIKRAM VINAYAK BUTY v. PRASHANT MURLIDHAR RATHI AND OTHERS — Bombay High Court (2013-07-05)
ASHOK RAMCHANDRARAO MORE and 2 ORS. v. THE DY. CHARITY COMMISSIONER, NAGPUR and 8 ORS. — Bombay High Court (2008-09-05)