ANOOP V.MOHTA, C.L. PANGARKAR

653 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• SHRI PRAKASH RUPRAO DESHMUKH v. THE CENTRAL BANK OF INDIA,THR ITS GM and 2 ORS. — Bombay High Court (2008-09-26)
• CHANDRAKANT YASHWANT KHANDEKAR v. THE STATE OF MAH. THR. SECTY. REVENUE and FOREST DEPT. MUMBAI and 3 OTRS — Bombay High Court (2008-09-26)
• SAUBHAGYA KALPATARU PVT.LTD. THR ITS MD and ANOR. v. UNION OF INDIA,THR ITS SECRETARY and 3 ORS. — Bombay High Court (2008-09-26)
• THE CHIEF GENERAL MANAGER,TELECOM and ANOR. v. MOHD.ATUR RAHEMAN S/O MOHD.YUSUF and ANOR. — Bombay High Court (2008-09-26)
• ABDUL HAMID GULAM ABBAS KURESHI, AMRAVATI and 8 OTRS v. PRATIBHA SHIKSHAN PRASARAK MANDAL JAMUNA THR. SECTY., AKOLA and 8 OTRS — Bombay High Court (2008-09-26)
• SOW NALINI RUPRAO LANGDE v. THE CHIEF EXECUTIVE OFFICER ZP AMRAVATI AND 2 OTHERS — Bombay High Court (2008-09-26)
• KU SHANTIDEVI KUNJIBIHARI DUBEY THR. LRS. KU SUSHAMA KUNJIBIHARI DUBEY AND 2 OTHERS v. ADDL.COLLECTOR AMRAVATI AND 13 OTHERS — Bombay High Court (2008-09-26)
• CHANDRAKANT YASHWANT KHANDEKAR v. THE STATE OF MAH. THR. SECTY. REVENUE and FOREST DEPT. MUMBAI and 3 OTRS — Bombay High Court (2008-09-26)
• UDAY GRIHA NIRMAN SAMASYA NIWARAK SANSTHA THRU. ITS SECTY. v. VIJAYKUMAR NARAYANRAO DIXIT — Bombay High Court (2008-09-25)
• KU PANCHFULA RAMCHANDRA KHADGI and 3 ORS. v. STATE OF MAH THRU ITS SECTY. and 14 ORS. — Bombay High Court (2008-09-25)