ANOOP V. MOHTA, F.M. REIS

71 recorded High Court judgment(s) · 2014–2014

Courts

Disposal nature

Recent judgments

• SHILPA NITIN SHELKE AND 8 ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2014-09-29)
• M/S. MIRA CONSTRUCTION v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. — Bombay High Court (2014-09-29)
• DR. PRADEEP DHAYA PATIL AND ORS. v. THE COLLECTOR, ALIBAUG DIVISION, ALIBAUG AND ORS. — Bombay High Court (2014-09-29)
• R.S. CHAURASIA AND 4 ORS. v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-09-29)
• NITIN BANGERA AND 52 ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2014-09-29)
• EXECUTIVE ENGINEER, PUBLIC WORKS DIVISION (EAST) v. SOU. NANDA RAMESH GIRI GOSAVI AND ORS. — Bombay High Court (2014-09-26)
• SHRI. HARSHAD CHINTAMAN PIMPLE v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 3OTHERS — Bombay High Court (2014-09-25)
• DHARMIN HEMANI AND 4 ORS v. THE STATE OF MAHARASHTRA AND 2 ORS — Bombay High Court (2014-09-25)
• SHRI. SHYAM BABAN WASKAR AND ORS v. THE JOINT MANAGING DIRECTOR, CIDCO AND ORS — Bombay High Court (2014-09-24)
• MS. AISHWARYA ANANT GHONGE v. THE DIRECTORATE, MEDICAL EDUCATION AND RESEARCH, MUMBAI AND ORS — Bombay High Court (2014-09-23)