H. BHATIA, F.I. REBELLO

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

Courts

Disposal nature

Recent judgments

• DRAVYA FINANCE PVT. LTD. AND ANR. v. LIFE INSURANCE CORPORATION OF INDIA AND ANR. — Bombay High Court (2010-05-07)
• NASHIK MUNICIPAL CORPORATION AND ANR. v. R. V. CONSTRUCTIONS AND ORS. — Bombay High Court (2010-05-04)
• NASHIK MUNICIPAL CORPORATION AND ANR. v. R. V. CONSTRUCTIONS AND ORS. — Bombay High Court (2010-05-04)
• CHETAN NEELKANTH MHASKE v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-04-23)
• DR. SAHIL DEEPAK RASANE v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2010-04-23)
• ASHISH R. KALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-23)
• DR. ANUJA UDAY RANE v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2010-04-23)
• DR. TRISHALA ANIL PATIL v. THE STATE OFMAHARASHTRA AND 2 ORS. — Bombay High Court (2010-04-23)
• VIKRANT MOHAN BHAGVAT AND 10 ORS. v. THE STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2010-04-23)
• DR. YOGESH VILASRAO SALUNKHE and ORS. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2010-04-23)