F.I. REBELLO, . R.S. DALVI

221 recorded High Court judgment(s) · 2005–2009

Courts

Bombay High Court

221

Disposed Off	54
Rule Made Absolute	36
Allowed	30
Admitted and Disposed Off	27
Rejected	25
Dismissed	18
Dissmiss For Default/Non-Prosecution	6
Rule Discharged	6

THE STATE OF MAHARASHTRA AND ORS. v. PRATAPSING SHETKARI BOARD , PHALTAN AND ANR. — Bombay High Court (2009-10-07)
STATE OF MAHARASHTRA AND ORS. v. MAHARASHTRA FEDERATION OF PRINCIPAL ASSOCIATION OF NON- GOVT. COLLEGES — Bombay High Court (2009-08-05)
STATE OF MAHARASHTRA AND ORS. v. MAHARASHTRA FEDERATION OF PRINCIPAL ASSOCIATION OF NON- GOVT. COLLEGES — Bombay High Court (2009-08-05)
SHRI DATTA NAGARI SAHAKARI PAT SANSTHA MARYADIT, MIRAJ v. KRISHNA VALLEY CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2009-08-05)
LAXMAN DHARMA SHELKE v. UNION OF INDIA AND ORS. — Bombay High Court (2007-08-30)
RAJESH MANSUKHLAL HARSORA v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-07-04)
SAVITA W/O. RAJARAM GHARAT v. THE PRESIDENT, MAHA MAHIND INTERNATIONAL DHAMMADUT SOCIETY AND ORS. — Bombay High Court (2007-07-04)
SUPER AND STAINLESS HI-ALLOYS LTD. AND ANR. v. APPELLATE AUTHORITY FOR INDUSTRIAL AND FINANCIAL RECONSTRUCTION AND ORS. — Bombay High Court (2007-01-18)
SHIVAJI SHAMRAO DHARPURE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-28)
THE STATE OF MAHARASHTRA AND ORS. v. VANDANA VITHOBA SRIVARDHANKAR — Bombay High Court (2006-11-28)