A.A. SAYED, F.I. REBELLO

202 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• M/S.BUILDARCH and ANR. v. THE MUN.CORPN.OF GREATER MUMBAI and ORS. — Bombay High Court (2010-06-10)
• AFTAB EBRAHIM PATEL and 1 ORS v. STATE OF MAHARASHTRA and 2 ORS — Bombay High Court (2010-06-10)
• M/S. D. B. S. REALTY v. STATE OF MAHARTASHTRA AND 2 ORS. — Bombay High Court (2010-06-10)
• DR. S.D. KARNIK v. VICE-CHANCELLOR, UNIVERSITY OF MUMBAI AND 2 ORS. — Bombay High Court (2010-06-10)
• AMIT MARU AND ANR. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-06-10)
• A. F. FERGUSON and CO. and ANR. v. UNION OF INDIA and ORS. — Bombay High Court (2010-05-07)
• B.N. MAKHIJA AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2010-05-07)
• VISHWANATH M. YADAV v. YOGIRAJ SHRIKRISHNA VIDYLAYA — Bombay High Court (2010-05-06)
• CRICKET ASSOCIATION OF BIHAR v. THE BOARD OF CONTROL FOR CRICKET IN INDIA AND 3 ORS. — Bombay High Court (2010-05-06)
• ABCD DRUMS AND BARELS INDUSTRIES AND ANR. v. BRIHANMUMBAI MUNICIPAL CORPN. AND 2 ORS. — Bombay High Court (2010-05-06)