F.I. REBELLO, RANJIT MORE

189 recorded High Court judgment(s) · 2007–2010

Courts

Disposal nature

Recent judgments

• M/S SATYAGIRI SHIPPING CO. LTD. AND ANR v. THE MAHARASHTRA STATE ROAD DEVELOPMENT CORPORATION (MSRDC), MUMBAI AND 9 ORS. — Bombay High Court (2010-06-22)
• PRAFUL K. VASANI AND ORS. v. INDIAN CORK MILLS LTD. AND ORS — Bombay High Court (2010-06-22)
• POHOOMALS EXPORTS PVT. LTD. v. DEVANSH CORPORATION AND 12 ORS. — Bombay High Court (2010-06-22)
• MOTOR VESSEL MANGALAM AND ANR v. BINNY SHIP MANAGEMENT LTD. — Bombay High Court (2010-06-22)
• MRS. BINA SAHNI v. M/S. PORECHA GLOBAL SECURITIES PVT. LTD. — Bombay High Court (2010-06-22)
• KISHOR K. CHUDASAMA (MISTRY) v. MUNICIPAL CORPORATION OF GREATER MUMABI AND ANR. — Bombay High Court (2010-06-21)
• RAJESH JAGTIANI v. MUNICIPAL CORPORATION FOR GREATER MUMBAI AND 5 ORS. — Bombay High Court (2010-06-21)
• KADAMGIRI COMPLEX HOUSING SOCIETY LTD. AND ANR. v. THE MUNICIPAL COMMISSIONER, BRIHANMUMBAI MAHANAGAR PALIKA AND 6 ORS. — Bombay High Court (2010-06-21)
• SUDHAKAR SAKHARAM KAMBLE v. THE CHIEF EXECUTIVE OFFICER, MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 4 ORS. — Bombay High Court (2010-06-21)
• CHAYA SURESH JADHAV AND 4 ORS. v. DEPUTY COLLECTOR AND COMPETENT AUTHORITY AND 2 ORS. — Bombay High Court (2010-06-21)