ANOOP V.MOHTA, A.R. JOSHI

46 recorded High Court judgment(s) · 2015–2015

Courts

Bombay High Court

Dispossed Off/Dismiss for Default	26
Admitted/Allwd/Granted/Rule Absolute	15
Dismissed/Rule Discharged	3
Withdrawn	2

NAVSHAKTI EDUCAITON and CULTURAL SOCIETY THRU. PRESIDENT v. STATE OF MAH. THRU. SECTY. AND 2 ORS. — Bombay High Court (2015-01-15)
SANJAY RAMA SUPE v. JANTA SHIKSHAN PRASARAK MANDAL THRU. SECTY. AND 3 ORS. — Bombay High Court (2015-01-15)
ASHOK SHRIRAM DANDEKAR v. DISTRICT SOCIAL WELFARE OFFICER, ZILLA PARISHAD, NAGPUR AND 2 OTHERS — Bombay High Court (2015-01-14)
DINESH S/O GHANSHYAMDAS BHUTADA, PROPRIETOR OF M/S B.B. COATINGS AND CHEMICAL, NAGPUR v. THE UNION OF INDIA, THROUGH ITS SECRETARY, MINISTRY OF MICRO, SMALL AND MEDIUM ENTERPISESS,NEW DELH — Bombay High Court (2015-01-14)
MADHYA UTILITIES and INVESTMENT LTD. THROUGH ITS DIRECTOR SHRI ANAND SARDA v. UNION OF INDIA, THROUGH THE SECRETARY, and OTHR — Bombay High Court (2015-01-13)
LOKNATH BHAGWANTRAO KOHALE. v. THE SECRETARY TO GOVERNMENT, RURAL DEVELOPMENT DEPT. MUMBAI AND OTHERS — Bombay High Court (2015-01-13)
DR. BHAVITA D/O GANGADHARN NAIR (NOW DR. MRS. BHAVITA W/O SANALKUMAR NAIR) v. STATE OF MAHARSHTRA, THROUGH THE SECRETARY, MINISTRY OF AGRUCULTRE, MUMBAI AND 3 OTHERS — Bombay High Court (2015-01-12)
DR. NANDKISHOR SHANKARRAO ZADE v. DIRECTOR OF HIGHER EDUCATION, PUNE AND 3 OTHERS — Bombay High Court (2015-01-12)
SANJAY S/O VASANTRAO URKUDKAR v. CHIEF COMMISSIONER OF DISABILITIES, AND 2 OTHERS — Bombay High Court (2015-01-12)
ANIL S/O NAMDEVRAO GANDHE v. MAHARASHTRA STATE POWER GENERATION COMPANY LTD. THROUGH CHIEF GENERAL MANAGER AND OTHERS — Bombay High Court (2015-01-12)