F.I. REBELLO, S. P. KUKDAY

510 recorded High Court judgment(s) · 2005–2005

Courts

Bombay High Court

510

DISPOSED OFF	129
Disposed Off	105
Rule Made Absolute	95
Rejected	56
Rule Discharged	37
Dismissed	29
Allowed To be withdrawn	17
Dissmiss For Default/Non-Prosecution	12

ARVIND PUNDLIK PAWASKAR v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-05-06)
ARMY INSTITUTE OF TECHNOLOGY v. P.V.S. KRISHNAN AND ORS. — Bombay High Court (2005-05-06)
JANTA SRA CO-OP. HSG. SOC. AND ANR. v. SHYAM SHANKAR MAURYA AND ORS. — Bombay High Court (2005-05-06)
MUKESH GOPALDAS v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-05-06)
SHERAPPA L. BHAVIKATTI v. HYDERABAD (SING) NATIONAL COLLEGIATE BOARD and ORS. — Bombay High Court (2005-05-06)
MEENAKSHI D.SHARDUL v. ALI YAWAR JUNG NATIONAL INSTITUTE FOR THE HEARINGHANDICAPPED and ANR. — Bombay High Court (2005-05-06)
MALLIKARJUN VIRSANGAPPA GADAVE v. THE STAT OF MAHARASHTRA AND ORS — Bombay High Court (2005-05-06)
M/S. I. G. PETROCHEMICALS LTD. and ANR. v. STATE OF MAHARASHTRA and ANR. — Bombay High Court (2005-05-06)
M/S. VENKATESH INTERMEDIATES PVT. LTD. v. UNION OF INDIA and ANR. — Bombay High Court (2005-05-06)
HARI SON OF SHIORAM GHARE v. THE GOVERNMENT OF MAHARASHTRA AND ANR. — Bombay High Court (2005-05-06)