R.S. DALVI, F.I. REBELLO

219 recorded High Court judgment(s) · 2005–2009

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA AND ORS. v. PRATAPSING SHETKARI BOARD , PHALTAN AND ANR. — Bombay High Court (2009-10-07)
• RESERVE BANK OF INDIA v. SHRI DATTA NAGARI SAHAKARI PAT SANSTHA MARYADIT, MIRAJ AND ORS. — Bombay High Court (2009-08-05)
• SHRI DATTA NAGARI SAHAKARI PAT SANSTHA MARYADIT, MIRAJ v. KRISHNA VALLEY CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2009-08-05)
• RAJESH MANSUKHLAL HARSORA v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-07-04)
• SUPER AND STAINLESS HI-ALLOYS LTD. AND ANR. v. APPELLATE AUTHORITY FOR INDUSTRIAL AND FINANCIAL RECONSTRUCTION AND ORS. — Bombay High Court (2007-01-18)
• MANGAL MAHADEO SURVE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-09-01)
• MANOJ JAINARAYAN SHARMA v. CHIEF SECRETARY, THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-12)
• THE SAMMITRA TRUST MALVANI PROJECT AND ANR. v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2006-04-12)
• RAMNATH VISHNU WARINGE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-12)
• FIGHT FOR RIGHTS BAR OWNERS ASSOCIATION v. THE UNION OF INDIA AND ORS. — Bombay High Court (2006-04-12)