F.I. REBELLO, A.A. KUMBHAKONI

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

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA v. RAMESH VITHAL BANSODE — Bombay High Court (2008-10-24)
• THE STATE OF MAHARASHTRA v. RAMESH VITTHAL BANSODE — Bombay High Court (2008-10-24)
• SARA ISMAIL LOKHANDWALA v. HE MUMBAI MUNICIPAL CORPN. OF GR. MUMBAI AND 2 ORS. — Bombay High Court (2008-10-24)
• SHASHIKANT ATMARAM MALI AND 2 ORS. v. THE STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2008-10-24)
• RAVINDRA SHANTARAM SAWANT v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-10-23)
• MRS. KHAIRUNNISSA ABDUL GAFFAR v. SHASTRI NAGAR RAHIVASHI S.R.A. SAHAKARI GRUHANIRMAN SANSTHA LTD., SHASTRI NAGAR, BANDRA AND ANR. — Bombay High Court (2008-10-23)
• SMT. RANGABAI SHIVRA SURWADE AND ANOTHER v. BRIHANMUMBAI MAHANAGARPALIKA AND 2 OTHERS — Bombay High Court (2008-10-23)
• DILIP KANTILAL SHAH v. STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2008-10-23)
• DSL ENTERPRISES PVT. LTD. AND ANR. v. DIRECTOR GENERAL OF INCOME TAX AND ANOTHER AND LARSEN AND TOUBRO LIMITED — Bombay High Court (2008-10-23)
• ALKA GOPINATH DHANAWDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-10-23)