F.I. REBELLO, . MRIDULA BHATKAR

24 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• ADARSH NAGAR SHRAMIK CO-OP HOUSING SOCIETY LTD. AND 4 ORS. v. STATE GOVERNEMNT OF MAHARASHTRA AND 5 ORS. — Bombay High Court (2010-04-27)
• SHIMPOLI NARANJAN CO-OP. HOUSING SOCIETY LTD. v. STATE OF MAHARASHTRA AND 3 OTHERS — Bombay High Court (2010-04-27)
• MAHARASHTRA STATE COOPERATIVE BANK LTD. v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-04-27)
• NAMDEO BAPUJI POKHARKAR v. THE HIGH COURT OF JUDICATURE AT BOMBAY AND ANR. — Bombay High Court (2010-04-23)
• SUBHAS K. RANE AND 4 ORS. v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY AND 4 ORS. — Bombay High Court (2010-04-23)
• M/S. FATEHCHAND AND CO. AND 2 ORS. v. UNION OF INDIA AND 4 ORS. — Bombay High Court (2010-04-22)
• AWAAZ FOUNDATION AND ANR v. STATE OF MAHARASHTRA AND ORS. AND SUSHIL HARLALKA AND ORS. — Bombay High Court (2010-04-21)
• NARAYAN LAXMAN RANE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-21)
• AWAAZ FOUNDATION AND ANR v. THE STATE OF MAHARASHTRA AND ORS. AND SUSHIL HARLALKA AND ORS. — Bombay High Court (2010-04-21)
• SAVE ANDHERI VERSOVA ENVIRONMENT FORUM v. UNION OF INDIA and ORS. — Bombay High Court (2010-04-21)