M.S. SANKLECHA

523 recorded High Court judgment(s) · 2013–2015

Courts

Disposal nature

Recent judgments

• THE COMMISSIONER OF INCOME TAX -2 v. union bank of india — Bombay High Court (2015-09-07)
• RASKAMAL FOOD AND FRUITS PVT. LTD. (1. KIRIT P. VYAS 2) SMT. JYOTI K. VYAS, DIRECTORS) v. SECRETARY DEPARTMENT OF FINANCE, GOVT. OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2015-08-07)
• FORUM FOR JUSTICE (TRUST) through MADHAV GAJANAN DESHPANDE, PRESIDENT AND ANR. v. SHRI GHATKOPAR AGRA ROAD STHNAKWASI JAIN SHRAVAK SANGH, AND 5 ORS. — Bombay High Court (2015-08-07)
• RAJENDRA VINAYAK MEHTA AND ANR v. MRS.VEENA JASWANT SHAH AND 2 ORS. — Bombay High Court (2015-02-18)
• SAVITA HOMEMAKERS LLP AND ANR v. STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2015-02-05)
• MR. SANJAY RAMCHANDRA KULKARNI v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-02-05)
• MARATHI BANDHKAM VYAVASAYIK ASSOCIATION AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE SECRETAR, URBAN DEVELOPMENT DEPT. AND ANR. — Bombay High Court (2015-02-05)
• SACHIN BHAURAO KHADGI v. THE MAHARASHTRA JEEVAN PRADHIKARAN, THROUGH MEMBER SECRETARY — Bombay High Court (2014-10-30)
• VODAFONE INDIA SERVICES PVT. LTD. v. UNION OF INDIA, MINISTRY OF FINANCE AND ORS. — Bombay High Court (2014-10-10)
• AJAY MADHUSUDAN MARATHE v. UNION OF INDIA AND 10 OTHERS — Bombay High Court (2014-08-21)