ANOOP V.MOHTA, Z.A. HAQ

302 recorded High Court judgment(s) · 2013–2013

Courts

Disposal nature

Recent judgments

• REKHA PUNDLIK NAGE v. AKOLA MUNICIPAL CORPORATION THROUGH ITS COMMISSIONER AKOLA AND ANOTHER — Bombay High Court (2013-08-23)
• RAIJI S/O BOTU KORAMI v. STATE OF MAH. THROUGH ITS ADDITIONAL CHIEF SECRETARY,HOME DEPT. AND OTHERS — Bombay High Court (2013-08-23)
• MADAN S/O GANPATRAO KONDRA v. THE COMMISSIONER, FOOD AND DRUGS DEPARTMENT, MUMBAI AND ANOTHER — Bombay High Court (2013-08-23)
• KU. VISHALI VIJAYRAO WANKHEDE (MAIDAN NAME) AND AFTER MARRIAGE VAISHALI ASHOK TAYDE v. STATE OF MAHARASTHRA, THR. CHIEF SECRETARY, GENERAL ADMINISTRATION DEPARTMENT, MUMBAI AND 3 OTHERS — Bombay High Court (2013-08-22)
• SAU.ANITA KAILAS CHANDURKAR v. STATE OF MAHARASHTRA THROUGH SECRETARY MINISTRY OF HEALTH AND OTHERS — Bombay High Court (2013-08-22)
• SATISH MOHANSING THAKUR v. STATE OF MAHARASHTRA THR. ITS SECRETARY, SCHOOL EDUCATION DEPT. MANTRALAYA MUMBAI AND ORS — Bombay High Court (2013-08-22)
• ANKUSH RAMAJI CHANDEKAR AND 12 OTHERS v. DIRECTOR OF EDUCATION (SECONDARY), MAHARASHTRA STATE, PUNE AND 4 OTHERS — Bombay High Court (2013-08-22)
• KUMAR S/O BALIRAMJI SONKUSALE v. THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE, THR. MEMBER SECRETARY AND OTHERS — Bombay High Court (2013-08-22)
• VINOD S/O TULSIRAM KOGADE v. DR. PUNJABRAO DESHMUKH KRUSHI VIDYAPEETH, THROUGH ITS REGISTRAR, AKOLA AND ANOTHER — Bombay High Court (2013-08-22)
• KUMAR S/O BALIRAMJI SONKUSALE v. THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE, THR. MEMBER SECRETARY AND OTHERS — Bombay High Court (2013-08-22)