ANOOP V. MOHTA, . D.Y. CHANDRACHUD

312 recorded High Court judgment(s) · 2010–2013

Courts

Disposal nature

Recent judgments

• GOLDIE SUD v. PUNJAB NATIONAL BANK AND 3 ORS. — Bombay High Court (2013-05-03)
• JAMSHED S.IRANI v. PARSI PUNCHAYET FUNDS AND PROPERTIES AND 14 ORS. — Bombay High Court (2013-05-03)
• SPA LIFESTYLE PRVT. LTD. AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2011-09-02)
• CHAPHALKAR BROTHER, PUNE AND ANR. v. UNION OF INDIA AND 4 ORS. — Bombay High Court (2011-09-02)
• SHOPPERS STOP LIMITED v. UNION OF INDIA AND 19 ORS. — Bombay High Court (2011-09-02)
• M/S. CANBARA CONSTRUCTIONS PVT. LTD. v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2011-09-02)
• DEALWELL CONSULTANTS PVT. LTD. AND ANR. v. UNION OF INDIA AND 8 ORS. — Bombay High Court (2011-09-02)
• M/S. ADITYA BIRLA NUVO LIMITED v. UNION OF INDIA AND 49 ORS. — Bombay High Court (2011-09-02)
• VS RETAILS PVT. LTD. AND ANR. v. UNION OF INDIA — Bombay High Court (2011-09-02)
• M/S.KOTAK MAHINDRA BANK LTD., v. UNION OF INDIA AND ORS. — Bombay High Court (2011-09-02)