F.I. REBELLO, S.R. SATHE

35 recorded High Court judgment(s) · 2004–2007

Courts

Disposal nature

Recent judgments

• M/S. ADVANCE CAPLEASE PVT. LTD. AND ANR. v. SLUM REHABILITATION AUTHORITY AND ORS. — Bombay High Court (2007-10-22)
• PANDURANG MARUTI KUMBHAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-10-06)
• PANDURANG MARUTI KUMBHAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-10-06)
• PANDURANG MARUTI KUMBHAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-10-06)
• BHARATIYA KAMGAR KARMACHARI MAHASANGH v. RASHTRIYA KAMGAR SANGHTANA AND ORS. — Bombay High Court (2006-09-08)
• RASHTRIYA SHRAMIK SANGHATANA AND SURAKSHA RAKSHAK UNION MAHARASHTRA v. THE SECURITY GUARDS BOAR FOR GR. BOMBAY AND THANE DIST. AND ORS. — Bombay High Court (2006-09-08)
• THE INDIAN HOTELS CO. LTD. AND ANR. v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. — Bombay High Court (2006-09-08)
• JAYWANT NARAYAN KORE AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-09-08)
• the new patel compound co-operative housing society (proposed) and 5 ors. v. the slum rehabilation authority and 3 ors. — Bombay High Court (2006-09-08)
• MANUBHAI P.VASHI v. UNION OF INDIA AND ORS. — Bombay High Court (2006-09-08)