F.I. REBELLO, R.M. SAVANT

526 recorded High Court judgment(s) · 2006–2009

Courts

Disposal nature

Recent judgments

• THE SECRETARY DECCAN EDUCATION SOCIETY AND ANR. v. MANOHAR MAHADEO RANADE AND ORS. — Bombay High Court (2009-10-09)
• SUDHA RAMESH SALVI v. UNION OF INDIA AND ORS. — Bombay High Court (2009-06-23)
• M/S.SUPER SHOPPE. THROUGH SHRI.SUBHASH TANNA. v. THE PUNE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2008-03-24)
• PRAFULLA C.DAVE AND ORS. v. THE MUNICIPAL COMMISSIONER, PUNE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2007-09-20)
• BANDGAR KAMLAKAR KASHINATH v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-06-29)
• BACKBAY PREMISES CO-OPERATIVE SOCIETY LTD. v. MUMBAI MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2007-06-29)
• RAJENDRA VISHWANATH KHARADE v. THE REGISTRAR, DISTRICT COURT, SOLAPUR AND ORS. — Bombay High Court (2007-06-29)
• union of india v. godrej soap ltd — Bombay High Court (2007-06-29)
• KESHAV GOVIND JAHAGIRDAR v. THE REGISTRAR, DISTRICT COURT, SOLAPUR AND ORS. — Bombay High Court (2007-06-29)
• HANUMANT VITTHAL KALE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-06-29)