F.M. REIS, ANOOP V. MOHTA

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

Courts

Disposal nature

Recent judgments

• ASAD JAVEED SHAH v. STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPT OF SOCIAL JUSTICE, CULTURAL AFFAIRS AND ANR — Bombay High Court (2014-09-30)
• KISAN SHIDU MOHITE AND ORS. v. SOU. NANDA RAMESH GIRI GOSAVI AND ORS. — Bombay High Court (2014-09-26)
• KISAN SHIDU MOHITE AND ORS. v. SOU. NANDA RAMESH GIRI GOSAVI AND ORS. — Bombay High Court (2014-09-26)
• EXECUTIVE ENGINEER, PUBLIC WORKS DIVISION (EAST) v. SOU. NANDA RAMESH GIRI GOSAVI AND ORS. — Bombay High Court (2014-09-26)
• MAHESH GAJANAN DEVASTHALE AND ORS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPT OF MEDICAL EDUCATION AND DRUGS AND ORS — Bombay High Court (2014-09-26)
• SOU. NANDA RAMESH GIRI GOSAVI AND ORS v. STATE OF MAHARASHTRA, THROUGH DEPT OF PWD AND ORS — Bombay High Court (2014-09-26)
• SOU. NANDA RAMESH GIRI GOSAVI AND ORS v. STATE OF MAHARASHTRA, THROUGH DEPT OF PWD AND ORS — Bombay High Court (2014-09-26)
• FAREED AGNED S/O IMRAN ALI KHAN v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, MIDICAL EDUCATION AND DRUGS DEPT. AND ORS. — Bombay High Court (2014-09-24)
• EXECUTIVE ENGINEER RAIGAD IRRIGATION DIVISION NO. 2 AND ORS. v. SHRAMIK MUKTI SANGHATHANA AND ORS. — Bombay High Court (2014-09-24)
• SHRI. NARENDRA MALHARRAO GHODAKE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL EDUCATION DEPT AND ORS — Bombay High Court (2014-09-23)