ANOOP V. MOHTA, SUNIL K. KOTWAL

184 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• BHIMRAO IRANNA KONGALWAR v. UNION OF INDIA AND ORS — Bombay High Court (2017-07-19)
• SHARVARY NANDRAM GORE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-07-19)
• VISHNUPANT RANGNATH DARPHADE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-07-07)
• K KAMESA AKHILESH KUMAR C/O K PHANI KUMAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2017-07-07)
• DIPAK HARICHANDRA PARDESHI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-07-07)
• AMOL MANCHAK YADAV v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-07-07)
• ROSHAN ARA AKHTAR AHEMAD v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-07-07)
• PRITAM TUKARAM RAUT v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-07-06)
• SHAIKH SHIMRAN RAJMOHMAD v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2017-07-06)
• SUMEDH ASHOK MHASKE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-07-05)