F.I. REBELLO, D.B. BHOSALE

25 recorded High Court judgment(s) · 2004–2010

Courts

Bombay High Court

Rule Made Absolute	9
Disposed Off	8
Allowed	3
Dismissed	3
Rejected	1
Dispossed Off/Dismiss for Default	1

AL HASNAT EDUCATION AND WELFARE SOCIETY v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-03-22)
AVINASH TRIMBAK NAMJOSHI v. INDIAN OIL CORPORATION LTD. AND ANR. — Bombay High Court (2010-03-04)
STATE OF MAHARASHTRA AND ORS. v. M/S. INDUSTRIAL CHEMICALS AND ALLIED PRODUCTS — Bombay High Court (2010-03-04)
AKHIL BHARTIYA MATHADI TRANSPORT AND GENERAL KAMGAR UNION v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-03-04)
AL HASNAT EDUCATION AND WELFARE SOCIETY v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-03-04)
PRABHAVATI PRABHAKAR ZANKAR v. NASHIK SHIKSHAN PRASARAK MANDAL AND ORS. — Bombay High Court (2009-11-05)
MODERN EDUCATION SOCIETY AND ANR. v. THE EDUCATION OFFICER AND ORS. — Bombay High Court (2009-11-05)
RANJANA DHARMA PAWAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-11-05)
SURENDRAKUMAR SOMANY v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-11-04)
SHAILESH HANUMANT SHINDE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-11-04)