F.I. REBELLO, H. BHATIA

604 recorded High Court judgment(s) · 2009–2010

Courts

Bombay High Court

604

DISPOSED OFF	227
Disposed Off	142
Rule Made Absolute	75
Dismissed	51
Allowed	27
Rejected	23
DISMISSED	15
Dissmiss For Default/Non-Prosecution	9

MR. CHETAN KAMBLE AND ANR. v. STATE OF MAHARASHTRA AND 12 ORS. — Bombay High Court (2010-05-07)
THE ADDL. COMMISSIONER OF SALES TAX, (BST) v. VIJAY ANAND AND CO — Bombay High Court (2010-05-06)
SANJAY UTTAMRAO CHAVAN. v. R V CONSTRUCTIONS AND ORS — Bombay High Court (2010-05-04)
M/S.DEEPALI EXPORTS AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2010-04-30)
H. L. MAISTRY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-30)
H. L. MAISTRY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-30)
NARHARI GOVIND FUTAK v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-28)
AMOL VINAYAK JOSHI and ORS. v. STATE OF MAHARASHTRA and ANR. — Bombay High Court (2010-04-23)
AARTI BHASKAR JADHAV v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2010-04-23)
AJAY A. PHADKE AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-23)