F.I. REBELLO

976 recorded High Court judgment(s) · 1997–2009

Courts

Disposal nature

Recent judgments

• BHARAT CONSTRUCTIONS v. THE STATE OF MAHARASHTRA THRO. THE CHIEF ENGINEER (SPECIAL PROJECTS) PWD, MUMBAI AND ANR. — Bombay High Court (2009-10-08)
• SITARAM KARAMCHAND DANGE v. UNION OF INDIA AND ORS. — Bombay High Court (2009-07-21)
• MAGDALENA L. D-MELLO v. THE CHIEF PROMOTER/BUILDER PARIDHI CO-OP. HOUSING SOCIETY AND ORS. — Bombay High Court (2009-06-24)
• M/S. BANECHAND MURLIDHAR v. THE MANAGING DIRECTOR (THE MAH. STATE CO-OP. COTTON GROWERS FEDERATION LTD) AND ORS. — Bombay High Court (2009-06-24)
• M/S.J.K.INDUSTRIES LTD. v. M/S.NIKHIL TYRES and ANR. — Bombay High Court (2009-04-24)
• SAILESH SURA v. BANK OF INDIA and ANR. — Bombay High Court (2009-02-18)
• ADIVASI SHIKSHAN SANSTHA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-17)
• DAMODAR JAGANNATH LOKHANDE AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2008-11-21)
• SMT. ROSY BARRETTO and ORS. v. GRACIOUS CO-OP. HSG. SOCIETY LTD. and ORS. — Bombay High Court (2008-03-11)
• GANPAT DHANAJI MASAYE v. ASSISTANT CONSOLIDATION OFFICER NO. 5 and ORS. — Bombay High Court (2008-03-11)