RANJIT MORE., F.I. REBELLO

189 recorded High Court judgment(s) · 2004–2010

Courts

Bombay High Court

189

Disposed Off	47
DISPOSED OFF	45
(unspecified)	29
Rule Made Absolute	20
Allowed To be withdrawn	10
Dissmiss For Default/Non-Prosecution	10
Rule Discharged	9
Dismissed	5

THE FINLAY MILLS LTD. AND ANR. v. NATIONAL TEXTILE CORPORATION LTD. AND ANR. — Bombay High Court (2010-06-22)
SANJAY FOUNDERS PVT. LTD. AND ORS. v. BHARAMGOUDA ADGOUDA PATIL AND ORS — Bombay High Court (2010-06-22)
FALCON MARINE MANAGEMENT PVT. LTD. v. CAVENDISH SHIPPING LTD. — Bombay High Court (2010-06-22)
YESHWANT WAMAN PATIL, MUMBAI. v. VIMAL BHAASKER KARKERA, MUMBAI. — Bombay High Court (2010-06-22)
WAMAN M. DEVADIGA AND 4 ORS. v. STANDARD CHARTERED BANK LIMITED AND 2 ORS. — Bombay High Court (2010-06-22)
SURESH BHAAGWANDS DHOOT v. KANCHAN GOPAL ROHIRA AND ORS — Bombay High Court (2010-06-22)
AMRITHA KRISHNANAND RAO v. RAJESH Y. SHENOY AND ORS — Bombay High Court (2010-06-22)
TRIVENIRAM SAHADEV YADAV v. COLLECTOR OF MUMBAI CITY AND 2 ORS. — Bombay High Court (2010-06-22)
NATIONAL BUILDING CORPORATION v. LAL T. BHARWANI AND ANR. — Bombay High Court (2010-06-22)
SMT. SHOBHA ARVIND PATEL v. M/S. PASHUPATINATH CONSTRUCTION AND 3 ORS. — Bombay High Court (2010-06-21)