ANOOP V. MOHTA, R.M. LODHA

340 recorded High Court judgment(s) · 2003–2006

Courts

Disposal nature

Recent judgments

• prasahnth s/o ramdular singh v. suresh ramdular singh — Bombay High Court (2006-03-03)
• JAGDISH JAYANAND VYAS AND 4 ORS. v. M. M. CORPN. AND ANR. — Bombay High Court (2006-03-03)
• BHARATI BHAVAN TENANTS WELFARE ASSOC v. SUKANYA MAHESHCHANDRA LAD AND ORS — Bombay High Court (2006-03-03)
• NARENDRA SHETH v. GLOBAL INFRASTRUCTURE AND TECHNOLOGIES LTD. AND ORS. — Bombay High Court (2006-03-03)
• MR. JASMATH SHETHA v. GLOBAL INFRASTRUCTURE AND TECHNOLOGIES LTD. AND ORS. — Bombay High Court (2006-03-03)
• pratap i. hinduja and anr v. jaikishan pamandas lalwani — Bombay High Court (2006-03-03)
• KHUSHAL HANSRAJ GALA v. JAYESH JAYANTILAL AND CO. — Bombay High Court (2006-03-03)
• SMT. SHANTA NAVINCHANDRA SHAH AND 3 ORS. v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2006-03-03)
• M/S. JAYDIP TRANSPORT CO. v. M/S. WIPRO PRODUCTS LTD. AND ANR. — Bombay High Court (2006-03-03)
• PRAKASH NAGIN HARGOVAN v. PUSHPA SCOTT GIBBONS AND ORS. AND JOSHNA DHANSUKH HARGOVAN AND ORS. — Bombay High Court (2006-03-03)