B.H.MARLAPALLE,N. A. BRITTO

106 recorded High Court judgment(s) · 2004–2005

Courts

Bombay High Court

106

Admitted/Allowed/Granted/Rule Absolute	45
Dispossed Off/Dismiss for Default	31
Rejected at Admission Stage	13
Dismissed/Rule Discharged	12
Allowed	2
Withdrawn	2
Dismissed	1

SMT. ABIDA BI AND 12 ORS., v. SHRI MADHAV NARAYAN NAIK KUNDAIKAR AND ANR., — Bombay High Court (2005-01-24)
THE STATE TRADING CORPORATION OF INDIA LTD., v. THE COA CO-OPEATIVE MARKETING and SUPPLY FED. LTD., — Bombay High Court (2004-12-22)
LAND ACQUISITION OFFICER AND ANR. v. MR. JOAO JOAO (DEC.) THROUGH LR. — Bombay High Court (2004-12-22)
RICARDINA NORONHA. v. STATE OF GOA and ORS. — Bombay High Court (2004-12-22)
M/S AGRAWAL MINERALS(GOA) PVT.LTD., v. GOVT. OF GOA,THROUGH ITS CHIEF SECRETARY AND ANR., — Bombay High Court (2004-12-22)
M/S AMISON FISHERIES LTD.,AND ANR., v. CORPORATION BANK AND ANR., — Bombay High Court (2004-12-22)
THE MANAGING DIRECTOR,GOA IDC, AND ANR., v. SHAIKH ABDUL WAHAB AND 3 ORS., — Bombay High Court (2004-12-22)
COMMUNIDADE OF KERIM, KERIM-GOA. v. LAND ACQUISITION OFFICER AND ANR., — Bombay High Court (2004-12-21)
SHRI GAJANAN R.KANSAR AND ANR., v. STATE OF GOA THROU' ITS CHIEF SECRETARY and 3 ORS., — Bombay High Court (2004-12-21)
COMMUNIDADE OF KERIM,THROUGH ITS ATTORNEY v. LAND ACQUISITION OFFICER AND ANR., — Bombay High Court (2004-12-21)