REVATI MOHITE DERE, RANJIT MORE

306 recorded High Court judgment(s) · 2016–2019

Courts

Disposal nature

Recent judgments

• KHADIJA MANZIL CO-OPERATIVE HOUSING SOCIETY LTD. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. AND ABDUL QAYYUM ALAUDDIN ATHANIA (APPLICANT) — Bombay High Court (2019-11-27)
• KHADIJA MANZIL CO-OPERATIVE HOUSING SOCIETY LTD. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. AND ABDUL QAYYUM ALAUDDIN ATHANIA - APPLICANT — Bombay High Court (2019-11-27)
• RAJENDRA SHRIRAM NAGARALE v. STATE OF MAHARASHTRA AND 4 ORS — Bombay High Court (2019-07-12)
• KHADIJA MANZIL CO-OPERATIVE HOUSING SOCIETY LTD. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. AND ABDUL QAYYUM ALAUDDIN ATHANIA - APPLICANT — Bombay High Court (2019-07-12)
• SAGUN VASANT NAIK v. SHAIKH MOHAMMED RAFIQUE MUSTAFA HUSSAIN — Bombay High Court (2019-03-05)
• SUYOG TELEMATICS LIMITED v. MUNICIPAL CORPORATION OF GR. MUMBAI AND 4 ORS — Bombay High Court (2018-12-22)
• ARJUN VISHNU MHATRE v. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY DPET. OF SOCIAL JUSTICE AND ORS — Bombay High Court (2018-12-22)
• SANTACRUZ CONTRACTORS AND BUILDERS PRIVATE LIMITED AND ANR v. MUNICIPAL COMMISSIONER, THANE AND ORS — Bombay High Court (2018-12-21)
• NUTAN WAREHOUSING CO PVT LTD v. THE STATE OF MAHARASHTRA THRU RURAL DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2018-12-21)
• ARVIND FERURAM JAISWAR v. BHIWANDI NIZAMPUR CITY MUNICIPAL CORPORATION THROUGH THE COMMISSIONER AND ORS — Bombay High Court (2018-12-20)