LexS.R. SATHE, F.I. REBELLO
28 recorded High Court judgment(s) · 2004–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 28 |
Disposal nature
| DISPOSED OFF | 16 |
| Disposed Off | 3 |
| WITHDRAWN | 3 |
| (unspecified) | 2 |
| Dissmiss For Default/Non-Prosecution | 1 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 1 |
| Partly Allowed | 1 |
| Allowed | 1 |
Recent judgments
- M/S. ADVANCE CAPLEASE PVT. LTD. AND ANR. v. SLUM REHABILITATION AUTHORITY AND 4 ORS. — Bombay High Court (2007-10-22)
- MOHAN G. THAWARDAS v. 1. UNION OF INDIA AND ORS. — Bombay High Court (2007-08-16)
- MOHAN G. THAWARDAS v. 1. UNION OF INDIA AND ORS. — Bombay High Court (2007-08-16)
- MOHAN G. THAWARDAS v. 1. UNION OF INDIA AND ORS. — Bombay High Court (2007-08-16)
- ivory properties and hotels pvt ltd v. muncipal corporation of gr. mumbai and — Bombay High Court (2006-12-07)
- PANDURANG MARUTI KUMBHAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-10-06)
- ganesh benzoplast ltd v. the greater bombay co-op bank ltd and 3 ors — Bombay High Court (2006-09-08)
- N.A.KULKARNI and ORS. v. STATE OF MAHARASHTRA — Bombay High Court (2006-09-08)
- ZOEB F. MANASAWALA AND 6 ORS. v. THE MUMBAI BUILDING REPAIRS AND CONSTUCTION BOARD AND 7 ORS. — Bombay High Court (2006-09-08)
- DARYUS PANDTHAKEY v. MUNICIPAL CORPN. OF GR. MUMBAI AND 3 ORS. — Bombay High Court (2006-09-08)