ANOOP V. MOHTA, S.C. GUPTE

27 recorded High Court judgment(s) · 2016–2016

Courts

Disposal nature

Recent judgments

• PARA PACK v. ASST. PF COMMISSIONER, EMPLOYYES PROVIDENT FUND ORGANIZATION AND ORS. — Bombay High Court (2016-05-03)
• PARA PACK v. ASST. PF COMMISSIONER, EMPLOYYES PROVIDENT FUND ORGANIZATION AND ORS. — Bombay High Court (2016-05-03)
• MAHARASHTRA POWER TRANSMISSION STRUCTURES PVT. LTD. v. ASST. PF COMMISSIONER AND AUTHORISED OFFICER AND ORS. — Bombay High Court (2016-05-03)
• DHRUBAJIT AMIYA KUMAR GHOSH v. MAHARASHTRA ELECTRICITY REGHULATORY COMMISSION AND ORS. — Bombay High Court (2016-04-26)
• BONANZA COMMODITIES BROKERS PVT.LTD. v. MRS. ROSHANARA BHINDER — Bombay High Court (2016-04-26)
• MAHINDRA AND MAHINDRA WORKERS UNION v. STATE OF MAHARASHTRA — Bombay High Court (2016-03-18)
• ASHOK HIRAJI TAMBE v. MUNICIPAL CORPORATION OF GREATER MUMBAI — Bombay High Court (2016-03-18)
• SMT.ANNEI GEORGE NARKADAN AND 2 ORS v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR AND SUJATA J PAPARKAR AND 2 ORS(APPLICANTS/INTERVER — Bombay High Court (2016-03-18)
• JABBAR P., v. AIR INDIA — Bombay High Court (2016-03-16)
• CHANDRAVADAN S. GORITIYAL, DEPUTY MANAGER TECHNICAL (TRAINEE), STAFF NO. 338125, v. AIR INDIA THROUGH DEPUTY GENERAL MANAGER-PERSONNEL — Bombay High Court (2016-03-16)