R.Y. GANOO, A.M. KHANWILKAR

65 recorded High Court judgment(s) · 2011–2012

Courts

Disposal nature

Recent judgments

• PROTECTION OF RIGHTS ASSOCIATION AND ANR. v. THE STATE OF MAHARASHTRA AND 9 ORS. — Bombay High Court (2012-12-21)
• SATYANARAYAN KHAIRATIRAM KAMWAL v. MUNICIPAL CORPORATION OF GR. MUMBAI. — Bombay High Court (2012-11-06)
• LALIT ISHWARLAL KHILNANI v. MUNICIPAL CORPORATION FOR BRIHAN MUMBAI AND ORS. — Bombay High Court (2012-11-06)
• M/S. SNN DIAMONDS PVT. LTD. AND ORS. v. THE DEBT RECOVERY APPELLATE TRIBUNAL AND ANR. — Bombay High Court (2012-11-05)
• ANAND GOVIND KULKARNI v. AIR INDIA LTD. AND ANOTHER — Bombay High Court (2012-11-05)
• SUBOTH S. SHAH. v. MUMBAI MUNICIPAL COPORATION AND ANR. — Bombay High Court (2012-11-02)
• ACHUTKUMAR SHANTILAL INAMDAR AND ORS v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. — Bombay High Court (2012-11-02)
• GODFREY PEREIRA v. MUNICIPAL CORPORATION OF GREATER MUMBAI — Bombay High Court (2012-11-02)
• MS. SHEETAL SURESHCHANDRA ACHARYA v. STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2012-11-01)
• M/s. DESERVE EXIM PVT. LTD. v. THE MUMBAI MUNICIPAL CORPORATION — Bombay High Court (2012-10-31)