F.I. REBELLO, . D.Y. CHANDRACHUD

22 recorded High Court judgment(s) · 2005–2006

Courts

Disposal nature

Recent judgments

• JANHIT MANCH AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-20)
• JANHIT MANCH AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-20)
• domnick phillip tixeria v. maharashtra houising and area development authority and 2 ors — Bombay High Court (2006-03-18)
• SHARDASHRAM VIDYAMANDIR AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-03-17)
• RAMCHANDRA V. JADHAV v. TATA MEMORIAL HOSPITAL AND ANR. — Bombay High Court (2006-02-28)
• RAMBHAU BANSI CHAURE v. AIR INDIA LTD. — Bombay High Court (2006-02-22)
• the property owners association v. joseph bain douza and ors — Bombay High Court (2006-02-15)
• RAMCHANDRA V. JADHAV AND ANR. v. TATA MEMORIAL HOSPITAL AND ANR. — Bombay High Court (2006-02-14)
• m/s crescent builders v. the mumbai muncipal corporation and oars — Bombay High Court (2006-01-31)
• NAHALCHAND LALOCHAND PVT. LTD. v. MUNICIPAL CORPN. OF GR. MUMBAI AND 3 ORS. — Bombay High Court (2006-01-31)