B. P. DHARMADHIKARI

57 recorded High Court judgment(s) · 2009–2014

Courts

Disposal nature

Recent judgments

• INOX LEISURE LIMITED THROUGH ITS CHIEF FINANCIAL OFFICER AND HEAD LEGAL v. GOA STATE INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED THROUGH ITS MANAGING DIRECTOR — Bombay High Court (2014-10-14)
• REV. FR. SALUZINHO VAZ v. FABRICA OF CHAPEL OF INFANT JESUS REP. BY ITS ADMINISTRATOR FR. MANUEL FERNANDES AND ANR., — Bombay High Court (2014-10-14)
• SMT. INDIRA SAWANT AND 4 ORS., v. MR. VIJAYENDRA UMAKANT SHETH AND 2 ORS., — Bombay High Court (2014-10-14)
• SHRI. SURYAKANT ANANT MAVJEKAR AND 4 ORS. v. SHRI BALCHANDRA SAGUN G. MAVJEKAR. — Bombay High Court (2014-10-10)
• SHRI. SURYAKANT ANANT MAVJEKAR AND 4 ORS. v. SHRI BALCHANDRA SAGUN G. MAVJEKAR. — Bombay High Court (2014-10-10)
• SHRI. GAJANAN V. FATREKAR AND ANR., v. THE ATTORNEY COMMUNIDADE OF USGAO AND ANR., — Bombay High Court (2014-10-09)
• BERNARDO NUNES AND ANR. THROUGH THEIR P.O.A. MRS. ANA PRECIOSA NUNES v. FRANCISCO XAVIER NUNES AND 3 ORS., — Bombay High Court (2014-10-09)
• REV. FR. SALUZINHO VAZ v. FABRICA OF CHAPEL OF INFANT JESUS REP. BY ITS ADMINISTRATOR FR. MANUEL FERNANDES AND ANR., — Bombay High Court (2014-10-09)
• M/S. WESTERN INDIA SHIPYARD LIMITED THROUGH P.O.A. MR. J.C.F. SEQUEIRA, VICE PRESIDENT v. THE REGIONAL PROVIDENT FUND COMMISSIONER AND ANR., — Bombay High Court (2014-10-09)
• PANDURANG MANERKAR v. CHIEF ELECTRICAL ENGINEER AND 3 ORS., — Bombay High Court (2014-10-09)