D.B. BHOSALE, F.I. REBELLO

26 recorded High Court judgment(s) · 2007–2010

Courts

Disposal nature

Recent judgments

• CAXTON HOUSE PROPERTIES PRIVATE LIMITED v. THE BOARD OF TRUSTEES OF PORT OF MUMBAI AND ANR,. — Bombay High Court (2010-04-07)
• STATE OF MAHARASHTRA AND ORS. v. M/S. INDUSTRIAL CHEMICALS AND ALLIED PRODUCTS — Bombay High Court (2010-03-04)
• AARTI SURESH KESWANI v. UNIVERSITY OF MUMBAI AND ANR. — Bombay High Court (2010-03-04)
• MINAKSHI HIRAMAN NANDRE v. SUDHAGAD EDUCATION SOCIETY AND ORS. — Bombay High Court (2009-12-18)
• MANOJ SHETH AND ORS. v. KOOVERJI NANJI GALA AND ORS. — Bombay High Court (2009-11-05)
• C.J.SHAH AND CO. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-11-05)
• MODERN EDUCATION SOCIETY AND ANR. v. THE EDUCATION OFFICER AND ORS. — Bombay High Court (2009-11-05)
• THE STATE IOF MAHARASHTRA v. MEENATAI ISHWAR ATHAWALE AND ORS. — Bombay High Court (2009-11-04)
• KIRAN RAMKRISHNA THAKUR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-11-04)
• THE STATE IOF MAHARASHTRA v. MEENATAI ISHWAR ATHAWALE AND ORS. — Bombay High Court (2009-11-04)