B.P. COLABAWALLA, ANOOP V. MOHTA

57 recorded High Court judgment(s) · 2014–2014

Courts

Disposal nature

Recent judgments

• MANJUSHRI RAMESH CHAVAN v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2014-01-22)
• MR. UDAYSING JALAMSING VALVI v. THE SECRETARY, DISTRICT SELECTION COMMITTEE, RAIGAD AND ANR — Bombay High Court (2014-01-22)
• YEMAI SHIKSHAN PRASARAK MANDAL AND KRIDA MANDAL AND ANR. v. BHASKAR DIGAMBAR WAGH AND ORS. — Bombay High Court (2014-01-13)
• JANSEVA SHIKSHAN MANDAL v. GEETA MADHYAMIK VIDYALAYA and ORS. — Bombay High Court (2014-01-13)
• SURESH BABAN BAGHALE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL AND EDUCATION DEPT AND ORS — Bombay High Court (2014-01-13)
• KAILAS PARASRAM KALE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, EDUCATION DEPT AND ORS — Bombay High Court (2014-01-13)
• KAILAS PARASRAM KALE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, EDUCATION DEPT AND ORS — Bombay High Court (2014-01-13)
• NAINITA ASHOK MINDE AND ORA v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL AND EDUCATION DEPT AND ORS — Bombay High Court (2014-01-13)
• AJAY MALGONDA GORULE v. SINDHUDURG ZILLA PARISHAD, THROUGH CHIEF EXECUTIVE OFFICER AND ANR — Bombay High Court (2014-01-13)
• MR. NIWAS DATTARAYA LAD AND ORS v. PUNJAB AND MAHARASHTRA CO-OPERATIVE BANK LTD — Bombay High Court (2014-01-13)