ANOOP V. MOHTA, A.M. BADAR

29 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• MUKESH SINGH v. SLUM REHABILITATION AUTHORITY AND 3 ORS — Bombay High Court (2017-02-10)
• RAJESHWAR LAND DEVELOPERS PVT. LTD. v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-10)
• MR. YOGEESHA SHETTY v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 5 ORS. — Bombay High Court (2017-02-10)
• MAHINDRA SINTERED PRODUCTS LTD., PUNE v. BHARATIYA KAMGAR SENA BHAVAN AND ORS. — Bombay High Court (2017-02-09)
• KBS TRADING (P) LIMITED v. INTERNATIONAL HOMETEX LIMITED. — Bombay High Court (2017-02-08)
• INTERLINK CO-OP. HSG. SOCIETY LTD. AND ANR. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2017-02-08)
• M/S. JETHMAL MULJI THAKKAR v. MAHARASHTRA STATE CO-OP. MARKETING FEDERATION LTD. — Bombay High Court (2017-02-08)
• M/S. NOMULA BROTHERS v. M/S. RUCHI WORLDWIDE LTD. — Bombay High Court (2017-02-08)
• COROMANDEL INTERNATIONAL LTD. v. M.V. GLORY I AND OTHERS — Bombay High Court (2017-02-08)
• LILAM A. VORA AND ANR. v. M/S. M.B. ASSOCIATES AND ORS. — Bombay High Court (2017-02-08)