A.R. JOSHI, F.I. REBELLO

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

Courts

Disposal nature

Recent judgments

• PRACHAR COMMUINICATIONS LIMITED v. THE BRIHAN MUMBAI ELECTRIC SUPPLY AND TRANSPORT UNDERTAKING — Bombay High Court (2010-03-05)
• GOLDIE PURSHOTTAM SUD v. THE MUMBAI MUNICIPAL CORPORATION AND ORS. AND SIRAJ SADRUDDIN SOMANI AND ANR. — Bombay High Court (2010-03-05)
• BALKRISHNA MARUTIRAO MORE v. MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED AND ANOTHER — Bombay High Court (2010-03-05)
• GOLDIE PURSHOTTAM SUD v. THE MUMBAI MUNICIPAL CORPORATION AND ORS. AND SMT. NALINI V. BOLINJKAR — Bombay High Court (2010-03-05)
• GOLDIE PURSHOTTAM SUD v. MUMBAI MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2010-03-05)
• C.V.K. AND ASSOCIATES v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 4 OTHERS — Bombay High Court (2010-03-05)
• HARBOUR WATER SUPPLIERS CO. PVT. LTD. AND ANR. v. THE BOARD OF TRUSTEES OF THE PORT OF BOMBAY and ANR. — Bombay High Court (2010-02-26)
• ASTRA ZENECA AB v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2010-02-26)
• JAYWANT S/O. KHASHABA CHAWAN v. THE STATE OF MAHARASHTRA AND 4 OTHERS — Bombay High Court (2010-02-26)
• AMBU TIKRAM PARMAR v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2010-02-05)