F.I. REBELLO

258 recorded High Court judgment(s) · 2002–2008

Courts

Bombay High Court

258

Dispossed Off/Dismiss for Default	86
Admitted/Allowed/Granted/Rule Absolute	83
Disposed of	32
Rejected at Admission Stage	30
Dismissed/Rule Discharged	13
Rejected	3
Rule made absolute	3
Remanded	2

SHRI UMAKANT GAJANAND KUDNEKAR AND 4 ORS., v. THE STATE OF GOA THROUGH P. I. MAPUSA P. S. — Bombay High Court (2008-12-31)
SHRI. DIVAKAR A. PAGI PRESENTLY IN JUDICIAL CUSTODY PANAJI THROUGH BEST FRIEND RAGHVEN PAUGI v. STATE THROUGH SUPERINTENDENT ATTACHED TO CUSTOMS AND CENTRAL EXCISE AND ANR., — Bombay High Court (2008-12-31)
SHRI DEVENDRA V. KARAPURKAR v. THE STATE OF GOA THROUGH P. I. MAPUSA P. S. — Bombay High Court (2008-12-31)
M/S. IMPERIAL AVIATIONS PVT. LTD. THROUGH CHAIRMAN AND MANAGING DIRECTOR MAURICE A. PEREIRA v. MR. SANTOSH S. LAD — Bombay High Court (2007-11-23)
SHRI. DEV SHRI PURUSH OF PRIOL REPRESENTED BY PRESIDENT TRUST VISHVAMBHAR CHITTARANJAN KENKRE v. SHRI. ARJUN SOIRU PRIOLKAR AND 15 ORS., — Bombay High Court (2007-11-23)
MRS. SONIA ZUZARTE ALMEIDA THROUGH ATTORNEY MRS.JUSTINA ALMEIDA v. MR. ABAJI R. VANZARI AND ANR — Bombay High Court (2007-11-23)
SHRI. SADANAND CHAFADKAR v. SHRI. ROHIDAS MAHADEV GAWADE AND ANR., — Bombay High Court (2007-11-23)
HARDESH ORES PVT. LTD., MARGAO, GOA. v. MARIO MIGUEL MASCARENHAS AND 13 ORS., — Bombay High Court (2007-11-22)
HARDESH ORES PVT. LTD., MARGAO, GOA. v. MARIO MIGUEL MASCARENHAS AND 13 ORS., — Bombay High Court (2007-11-22)
MR. AGNELO NORONHA v. PIEDADE BAPTISTA AND 2 ORS., — Bombay High Court (2007-11-22)