MRIDULA BHATKAR, F.I. REBELLO

21 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• BHARAT GULABSINGH THAKUR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND 3 ORS. — Bombay High Court (2010-05-06)
• TCI INDUSTRIES LTD v. THE MUNICIPAL CORPN OF GR BOMBAY AND ANR — Bombay High Court (2010-04-27)
• M/S. VIRAL FILAMENTS LTD. AND 3 ORS. v. UNION OF INDIA AND 4 ORS. AND INDUSIND BANK LIMITED — Bombay High Court (2010-04-27)
• DAMODAR ANANT SATHYE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-27)
• CENTRAL RAILWAY SHOPKEEPERS PREMISES CO-OPERATIVE SOCIETY, MUMBAI v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2010-04-23)
• BANKEY HARKISHEN AGARWAL v. DEPUTY COLLECTOR (ENC) AND COMP. AUTHORITY AND 4 ORS. — Bombay High Court (2010-04-23)
• VAKIL RAHANDOMAL KARRA AND ANR. v. ULHASNAGAR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2010-04-22)
• NARAYAN LAXMAN RANE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-21)
• NARAYAN LAXMAN RANE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-21)
• PEOPLE FOR THE ETHICALS TREATMENT OF ANIMALS INDIA v. UNION OF INDIA AND ORS. — Bombay High Court (2010-04-21)