A.M.KHANWILKAR

148 recorded High Court judgment(s) · 2003–2003

Courts

Bombay High Court

148

Dispossed Off/Dismiss for Default	53
Admitted/Allowed/Granted/Rule Absolute	53
Dismissed/Rule Discharged	26
Withdrawn	10
Rejected at Admission Stage	5
Allowed	1

SHRI MAHAVIR KUMAR,CHENNAI-79. v. STATE — Bombay High Court (2003-12-31)
SHRI RAJESH KUMAR VARMA v. THE STATE OF GOA — Bombay High Court (2003-12-30)
SHRI SAMEER DESAI,MARGAO-GOA. v. STATE, THROUGH THE POLICE INSPECTOR,MARGAO-GOA. — Bombay High Court (2003-12-30)
KADAMBA TRANSPORT CORPORATION LTD.,PANAJI-GOA. v. SHRI SANTOSH ANANT NAIK AND ANR., — Bombay High Court (2003-12-18)
MRS. CONNIE PINTO AND 4 ORS., v. MR.THOMAS COLACO,SANTA CRUZ, MUMBAI. — Bombay High Court (2003-12-18)
SHRI SHARAD H. LOTLICAR, PONDA-GOA. v. SHRI ASHOK V. PRABHU, PONDA-GOA. — Bombay High Court (2003-12-18)
DEPUTY COLLECTOR (DEV) AND ANR. v. SHRI SANJAY RANE — Bombay High Court (2003-12-18)
CONFRE DE FABRICA DA CAPELA DE N.SENHORA DE GUADAL v. MAHAMAY TEMPLE UTSAV and MEDICAL AID TRUST and 2 ORS., — Bombay High Court (2003-12-18)
MR. PUNO D.NAIK AND ANR., v. NATIONAL INSURANCE CO.LTD., AND 4 ORS., — Bombay High Court (2003-12-18)
STATE OF GOA v. SHRI ARCANJO NORONHA,MARGAO-GOA. — Bombay High Court (2003-12-18)