BHARATI DANGRE

6,615 recorded High Court judgment(s) · 2003–2025

Courts

Disposal nature

Recent judgments

• SMT. INDIRABAI V. BHAT DHAVALIKAR(SINCE DECEASED) v. STATE OF GOA, THR. THE DY. COLLECTOR AND SDO AND ANR., — Bombay High Court (2025-10-17)
• DIGAMBAR SHANTARAM RAIKAR AND ANR., v. AMRITA TOWERS PVT. LTD., REPRESENTED HEREIN BY ITS AUTHORIZED, PARVEEN KUMAR., — Bombay High Court (2025-10-17)
• THE STATE OF GOA, THR. THE CHIEF SECRETARY AND ANR., v. DINESH GOPAL KENI — Bombay High Court (2025-10-17)
• SHANKAR TUKARAM METHAR (SINCE DECEASED THR. LRS) v. THE STATE OF GOA THR. CHIEF SECRETARY AND 3 ORS — Bombay High Court (2025-10-17)
• PRASAD KUBAL PRESENTLY LODGED AS CONVICT PRISONER AT CENTRAL JAIL, COLVALE v. STATE (THROUGH P.I. AGACAIM POLICE STATION, AGACAIM, — Bombay High Court (2025-10-10)
• SACHIN PADGAONKAR PRESENTLY LODGED AS CONVICT PRISONER AT CENTRAL JAIL, COLVALE v. STATE (THROUGH P.I. AGACAIM POLICE STATION, AGACAIM, — Bombay High Court (2025-10-10)
• ZENITO CARDOZO v. STATE THROUGH PP — Bombay High Court (2025-10-10)
• AUGUSTINE LOBO v. KANTA PANDURANGA REDKAR AND ANR — Bombay High Court (2025-10-03)
• SPECIAL LAND ACQUISITION OFFICER AND ANR v. THOMAS PEREIRA AND 2 ORS — Bombay High Court (2025-10-03)
• MARIO MORAES AND 4 ORS v. THE DEPUTY COLLECTOR, S.D.O. II, (LAO) AND ANR — Bombay High Court (2025-10-03)