A. P. DESHPANDE,N. A. BRITTO

180 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• THE STATE OF GOA THROUGH CHIEF SECRETARY v. DR. M. S. CELSA PINTO — Bombay High Court (2008-12-18)
• APA BABLO GAUNKAR v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2008-12-18)
• SONBA ALIAS SOMNATH VISHNU GAUNKAR v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2008-12-18)
• GOA TOURISM DEVELOPMENT CORPORATION EMPLOYEES UNION THROUGH VINAYAK ASNODKAR AND ANR., v. GOA TOURISM DEVELOPMENT CORPORATION LIMITED AND ANR., — Bombay High Court (2008-12-18)
• KRISNA GUNO GAUNKAR v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2008-12-18)
• STATE OF GOA THROUGH ITS DEPUTY COLLECTOR(DEV)andANR v. ARTHUR LUIS DO ROSARIO MOREIRO AND 9 ORS., — Bombay High Court (2008-12-18)
• MAHADEV VISHNU GAUNKAR v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2008-12-18)
• MRS. AUGUSTA VAZ v. VILLAGE PANCHAYAT OF DAVORLIM-DICARPALE THROUGH SECRETARY AND 2 ORS., — Bombay High Court (2008-12-18)
• SHRI GOPAL PAL, TAILOR, PANAJI-GOA. v. GOA TOURISM DEVELOPMENT CORPORATION LTD., and ORS., — Bombay High Court (2008-12-18)
• SHRI KRISHNA D.NAIK,PONDA-GOA. v. THE GOA TOURISM DEVELOPMENT CORP.LTD.AND ORS. — Bombay High Court (2008-12-18)