ANOOP V. MOHTA, C. V. BHADANG

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

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Courts

Bombay High Court

Disposal nature

Disposed of	18
Allowed	14
Infructuos	4
Partly allowed	3
Dismissed	2
Rule Disposed of	1

Recent judgments

CHOWGULE AND COMPANY PRIVATE LIMITED THROUGH ITS ATTORNEY MR. RAMA @ RAMESH BHIMA BILGUCHE AND ANR. v. STATE OF GOA THROUGH THE SECRETARY (REVENUE) AND 3 ORS., — Bombay High Court (2017-03-14)
M/S. RAM CLEANSERS AND DEVELOPERS PVT. LTD., REP. BY ITS DIRECTOR SHRI. OM RAMESH SAWANT AND ANR., v. LOKAYUKTA, INSTITUTION OF GOA LOKAYUKTA AND 5 ORS., — Bombay High Court (2017-03-10)
M/S. BHUMIKA CLEANTECH SERVICES PVT. LTD., REP. BY ITS DIRECTOR SHRI. MANISH R. MOHATA AND ANR., v. THE LOKAYUKTA, INSTITUTION OF GOA LOKAYUKTA AND 5 ORS., — Bombay High Court (2017-03-10)
M/S. RAM CLEANSERS AND DEVELOPERS PVT. LTD., REP. BY ITS DIRECTOR SHRI. OM RAMESH SAWANT AND ANR., v. LOKAYUKTA, INSTITUTION OF GOA LOKAYUKTA AND 4 ORS., — Bombay High Court (2017-03-10)
SANTAN ANTAO EUGENO REBELO, PRESENTLY IN CENTRAL JAIL, COLVALE., v. STATE OF GOA, THR. THE IG PRISON AND ANR., — Bombay High Court (2017-03-09)
SOCIEDADE TIMBLO IRMAOS LIMITADA, REP. THR. ITS DIRECTOR, MR. FRANCISCO LUME PEREIRA., v. UNION OF INDIA, MINISTRY OF MOEF AND CC, THR. ITS SECRETARY AND 4 ORS., — Bombay High Court (2017-03-09)
SHRI R. K. PIKALE AND 7 ORS. v. SHRI RAMCHANDRA BAKHALE AND ANR. — Bombay High Court (2017-03-08)
MR P. SHALIYO, DIRECTORATE OF INDUSTRIES TRADE AND COMMERCE, GOVT. OF GOA. v. THE PRINCIPAL SECRETARY ADMINISTRATIVE REFORMS DEPT. GOVT. OF GOA AND 3 ORS., — Bombay High Court (2017-03-08)
SHRI R. K. PIKALE AND 7 ORS., v. SHRI. ASHOK V. KAMAT AND ANR., — Bombay High Court (2017-03-08)
SHRI R.K. PIKALE v. SHRI SUBHASH SAKHARAM KENKRE AND ANR., — Bombay High Court (2017-03-08)