M. S. SANKLECHA

97 recorded High Court judgment(s) · 2015–2015

Courts

Disposal nature

Recent judgments

• MEMBER SECRETARY, TOWN AND COUNTRY PLANNING BOARD. v. SMT. SEBASTIANA CARDOZO AND 3 ORS., — Bombay High Court (2015-05-08)
• MALWAN HOTELS PRIVATE LIMITED REP. BY ITS CHIEF FINANCIAL OFFIER, MR. TIRTHRAM ARONDEKAR AND ANR., v. MR. ROSENDO MENDOSA., — Bombay High Court (2015-05-07)
• SHRI NARAYAN SITARAM SHET TANAVADE AND 4 ORS., v. SMT. LUIZINHA COSTA E PEREIRA AND 44 ORS., — Bombay High Court (2015-05-06)
• SHRI NARAYAN SITARAM SHET TANAVADE AND 4 ORS., v. SMT. LUIZINHA COSTA E PEREIRA AND 44 ORS., — Bombay High Court (2015-05-06)
• SOCIETY OF TARIS, VOLVOI REP. THR. ATTORNEY OF BOARD OF ADMRS., MR. TULSHIDAS S. VOLVIKAR AND 2 ORS v. SHRI. PRABHAKAR GOVIND TARI AND 11 ORS. — Bombay High Court (2015-05-06)
• SHRI NARAYAN SITARAM SHET TANAVADE AND 4 ORS., v. SMT. LUIZINHA COSTA E PEREIRA AND 44 ORS., — Bombay High Court (2015-05-06)
• MS. JOLENE CAREN GONSALVES AND ANR. v. THE NEW INDIA ASSURANCE CO. LTD. REP. BY SMT. NEERA SAXENA., DIVISIONAL MANAGER. — Bombay High Court (2015-05-06)
• SHRI AJAY KRISHNA BHAGAT ALIAS AJIT KRISHNA BHAGAT AND 3 ORS., v. SHRI SUNILKUMAR BALEKUNDRI AND 16 ORS., — Bombay High Court (2015-05-05)
• SHRI PEDRO MENINO ANDRADE. v. SHRI BALTAZAR ANDRADE AND 5 ORS., — Bombay High Court (2015-05-05)
• SHRI AJAY KRISHNA BHAGAT ALIAS AJIT KRISHNA BHAGAT AND 3 ORS., v. SHRI SUNILKUMAR BALEKUNDRI AND 16 ORS., — Bombay High Court (2015-05-05)