BHARATI DANGRE, ASHISH S. CHAVAN

83 recorded High Court judgment(s) · 2025–2025

Courts

Bombay High Court

Disposed of	59
Dismissed	9
Allowed	6
Rule made absolute	5
Infructuos	1
Dismissed for non prosecution	1
Withdrawn	1
Refused	1

AARON VICTOR E. FERNANDES AND 2 ORS v. THE STATE OF GOA THR. ITS CHIEF SECRETARY AND 4 ORS — Bombay High Court (2025-10-16)
AGNELO FERNANDES v. THE ADDITIONAL DIRECTOR OF PANCHAYATS-II AND 2 ORS — Bombay High Court (2025-10-15)
ROSETTE MARIA LOBO AND ANR v. THE CUSTODIAN OF ENEMY PROPERTY FOR INDIA AND 2 ORS — Bombay High Court (2025-10-15)
LIONEL LUS JOSEPH VAZ, THR. POA HOLDER MELANIE MARIA FERNANDES AND ANR v. THE STATE OF GOA, THR. ITS CHIEFF SECRETARY AND 3 ORS — Bombay High Court (2025-10-14)
LILESH C. KUNDAIKAR v. STATE OF GOA, THR. ITS CHIEF SECRETARY AND 2 ORS — Bombay High Court (2025-10-13)
KONSTANTIN MORZILI v. UNION OF INDIA, THR. BUREAU OF IMMIGRATION REP. BY COMMISSIONER AND 3 ORS — Bombay High Court (2025-10-09)
Vijay V Chowgule v. State of Goa Through Public Prosecutor — Bombay High Court (2025-10-09)
SWAPNESH SHERLEKAR AND 2 ORS v. THE STATE OF GOA, THR. THE CHIEF SECRETARY AND 5 ORS — Bombay High Court (2025-10-08)
DECATHLON SPORTS INDIA PVT. LTD REP. ITS AUTH. REP. JIJO PHILLIP v. STATE OF GOA THR. THE CHIEF SECRETARY AND ANR — Bombay High Court (2025-10-08)
RAHUL KAMAT AND ANR v. OFFICER IN CHARGE, POLICE INSPECTOR, BICHOLIM POLICE STATION AND ANR — Bombay High Court (2025-10-07)