SARANG VIJAYKUMAR KOTWAL, S.C. DHARMADHIKARI

20 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• RAVINDRA S/O BABAN KOLPE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-11-26)
• PHONOGRAPHIC PERFORMANCE LTD. v. THE VISION GROUP (THE CROWN) AND 6 ORS — Bombay High Court (2018-11-02)
• HEMANGI VAID AND ANR v. MTM SHIP MANAGEMENT (INDIA) PRIVATE LTD AND 5 OTHERS — Bombay High Court (2018-11-02)
• MRS. SHARVARI AVINASH GOTARNE AND ANR. v. THE PUNE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2018-11-02)
• PHONOGRAPHIC PERFORMANCE LTD. v. AVION HOSPITALITY PVT. LTD. AND 12 ORS — Bombay High Court (2018-11-02)
• PHONOGRAPHIC PERFORMANCE LTD. v. CITY ORGANISERS PVT. LTD. AND 9 ORS — Bombay High Court (2018-11-02)
• HEMANGI AND ANR v. MTM SHIP MANAGEMENT (INDIA) PRIVATE LTD AND 5 OTHERS — Bombay High Court (2018-11-02)
• HEMANGI VAID AND ANR v. MTM SHIP MANAGEMENT (INDIA) PRIVATE LTD AND 5 ORS. — Bombay High Court (2018-11-02)
• PHONOGRAPHIC PERFORMANCE LTD. v. DELIGENT HOTEL CORPORATION PVT. LTD. AND 6 ORS — Bombay High Court (2018-11-02)
• HEMANGI VAID AND ANR v. MTM SHIP MANAGEMENT (INDIA) PRIVATE LTD AND 5 OTHERS — Bombay High Court (2018-11-02)