A.A. KUMBHAKONI, F.I. REBELLO

93 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

DISPOSED OFF	51
OTHERS DISPOSED OFF	27
WITHDRAWN	4
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	3
(unspecified)	2
DISMISSED	2
RULE ABSOLUTE	1
JUDGEMENT	1

VENKATESH NAIDU v. NETAL INDIA LTD. AND ANR. — Bombay High Court (2008-10-24)
ALL INDIA FOOTWEAR MANUFACTURERS AND RETAILERS ASSOCIATION v. UNION OF INDIA AND ANOTHER — Bombay High Court (2008-10-24)
THE STATE OF MAHARASHTRA v. RAMESH VITTHAL BANSODE — Bombay High Court (2008-10-24)
RAJENDRA NANDKISHORE TIWARI v. SALIM TANWAR PROP. OF M/S. INTECK DEVELOPERS AND 2 ORS. — Bombay High Court (2008-10-24)
THE STATE OF MAHARASHTRA v. RAMESH VITHAL BANSODE — Bombay High Court (2008-10-24)
HEMENDRA RAMPRASAD SHARMA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-10-24)
CHANDRAKANT SASANE v. CHEMBUR TROMBAY EDUCATION SOCIETY AND ORS. — Bombay High Court (2008-10-23)
BHARATI AIRTEL LTD. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-10-23)
MANPREET NANAKSINGH BIJI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-10-23)
GAJANAN NAGESH SHIRWADKAR v. MAHARASHTRA HOUSING AREA DEVELOPMENT AUTHORITY AND ANR. — Bombay High Court (2008-10-23)