F.I. REBELLO, ANOOP V. MOHTA

69 recorded High Court judgment(s) · 2004–2008

Courts

Bombay High Court

Disposed Off	35
Dismissed	13
Allowed	4
Rejected	3
REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ.	3
Compromised/Consent Terms	2
OTHER DISPOSED OFF	2
Rule Made Absolute	2

THE STATE OF MAHARRASHTRA AND ORS v. M/S. WALCHANDNAGAR INDUSTRIES LTD — Bombay High Court (2008-01-22)
THE STATE OF MAHARRASHTRA AND ORS v. M/S. WALCHANDNAGAR INDUSTRIES LTD — Bombay High Court (2008-01-22)
THE DISTRICT COLLECTOR,SATARA AND ANR. v. M/S. WALCHAND NAGAR INDUSTRIES LTD. — Bombay High Court (2006-10-06)
THE STATE OF MAHARASHTRA AND ORS. v. M/S. WALCHANDNAGAR INDUSTRIES LTD. — Bombay High Court (2006-09-11)
UNION OF INDIA AND ORS. v. J.A.KHAN — Bombay High Court (2006-03-27)
SHRI (DR.) CHANDRA BHUSHAN SINGH v. NEERADVI CHANDRA BHUSHAN SINGH — Bombay High Court (2005-09-29)
M/S.PUNE BOTTLING CO.LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2005-04-27)
NARIMAN NASSARWANJI DUBASH AND ANR. v. CLOVER CO-OP. HUSG. SOC. LTD. — Bombay High Court (2004-12-01)
KOROBI DHRUBA SAIKIA v. DR.DHRUBA JYOTI SAIKIA — Bombay High Court (2004-12-01)
MAHENDRAKUMAR ARJUN SINGH and ORS. v. KAMALESH S/O. AWADHNARAYAN and ORS. — Bombay High Court (2004-09-03)