ANUJA PRABHUDESSAI, SHANTANU S. KEMKAR

200 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• SURAJ BHAGWAN PAWAR AND 2 ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-07-16)
• KEVLA SHANKAR RAMJUG SHUKLA v. THE STATE OF MAHARASHTRA THROUGH GOVT. PLEADER AND 7 ORS — Bombay High Court (2018-07-16)
• SURAJ BHAGWAN PAWAR AND 2 ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-07-16)
• HEMALI INVESTMENT AND FINANCE PVT. LTD. v. THE STATE OF MAHARASHTRA THROUGH GOVT. PLEADER AND ANR — Bombay High Court (2017-12-06)
• VALENTINE S LUIS v. RESIDENT EXECUTIVE ENGINEER MUMBAI BOARD ANR 2 ORS — Bombay High Court (2017-12-06)
• SHRI. ANANDA RAMJI SAPKAL, THROUGH P.A.HOLDER SHRI.VIJAY LAXMAN BHOSALE v. THE DISTRICT RESETTLEMENT OFFICE (DRO) AND ORS. — Bombay High Court (2017-12-06)
• BHARAT GANPAT MEHER v. THE SUB. INSPECTOR OF POLICE, THRU. VIJAY KISAN UKARDE AND ORS — Bombay High Court (2017-12-06)
• M/S. MODERN INDIA BUILDERS v. THE STATE OF MAHARASHTRA AND 5 ORS. AND FOREMOST REALTORS PRIVATE LIMITED (APPLICANT) — Bombay High Court (2017-12-06)
• SHRI. MAHADEO JANU JIMAN (CHAVAN) THROUGH POA v. THE DISTRICT RESETTLEMENT OFFICE (DRO) AND ORS. — Bombay High Court (2017-12-06)
• SHRI. ANANDA RAMJI SAPKAL, THROUGH P.A.HOLDER SHRI.VIJAY LAXMAN BHOSALE v. THE DISTRICT RESETTLEMENT OFFICE (DRO) AND ORS. — Bombay High Court (2017-12-06)