ANOOP V. MOHTA, P.B. MAJMUDAR

228 recorded High Court judgment(s) · 2009–2012

Courts

Disposal nature

Recent judgments

• NAINA SANDEEP BELSARE v. SANDEEP SURESH BELSARE — Bombay High Court (2012-05-11)
• TATA ENGINEERING and LOCOMOTIVE CO. LTD v. MR. NARAYAN GANGARAM PATIL — Bombay High Court (2012-05-09)
• RAVI SHRIKANT PITTIE v. SHEETAL RAVI PITTIE — Bombay High Court (2012-05-09)
• MRS. GEETANJALI GOPICHAND CHAVAN v. VASANT GANGARAM SAMARTH AND ANR. — Bombay High Court (2012-05-09)
• RAVI SHRIKANT PITTIE v. SHEETAL RAVI PITTIE — Bombay High Court (2012-05-09)
• PARAG SURESH DONGRE v. VIBHAWARI PARAG DONGRE — Bombay High Court (2012-05-08)
• RUPAL DANI v. SANJEEV DANI — Bombay High Court (2012-05-08)
• JAYESH NAGINDAS SHAH v. DIPTI JAYESH SHAH — Bombay High Court (2012-05-08)
• RUPAL DANI v. SANJEEV DANI — Bombay High Court (2012-05-08)
• ZAPP INDIA LTD. v. MAHESHWAR TEXTILES — Bombay High Court (2012-05-04)