BHARATI H. DANGRE, NIVEDITA P. MEHTA

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

Courts

Disposal nature

Recent judgments

• PRACHI PORVINDRA LONE v. STATE OF GOA THR CHIEF SECRETARY AND 11 ORS — Bombay High Court (2025-03-27)
• EUGENIO M. RODRIGUES AND ANR v. THE CHIEF OFFICER, MORMUGAO MUNICIPAL COUNCIL AND 10 ORS — Bombay High Court (2025-03-27)
• ALL GOA INTERNET SERVICE PROVIDERS ASSOCIATION REP. ITS PRESIDENT MERVYN BRITTO v. THE STATE OF GOA, THR. ITS CHIEF SECRETARY AND 3 ORS — Bombay High Court (2025-03-27)
• GANESH MADHAVRAO JADHAV v. STATE OF GOA THR CHIEF SECRETARY AND ANR — Bombay High Court (2025-03-27)
• ANANT S. PATIL. v. STATE OF GOA, THROUGH DIRECTORATE OF HIGHER EDUCATION AND 2 ORS., — Bombay High Court (2025-03-27)
• MANOJ KUMAR MIDHA v. STATE OF GOA, THR. ITS CHIEF SECRETARY AND ANR — Bombay High Court (2025-03-27)
• MANOJ KUMAR MIDHA v. STATE OF GOA THR ITS CHIEF SECRETARY AND ANR — Bombay High Court (2025-03-27)
• M/S. SUPERINDIA (FRP) PVT. LTD., REP. THR. ITS DIRECTOR, CHANDER SHEKHAR KHANNA v. GOA TRADE AND COMMERCIAL WORKS UNION, REP. THR. ITS GEN. SEC., R. D. MANESHKAR AND 3 ORS — Bombay High Court (2025-03-26)
• JAGESH SAVJANI v. STATE OF GOA THR PUBLIC PROSECUTOR AND 2 ORS — Bombay High Court (2025-03-26)
• MHADEI LUXURY CURISES LLP, REP. BY ITS PARTNER SARVESHWAR DHOND v. THE STATE OF GOA, THR. THE CHIEF SECRETARY AND 3 ORS. — Bombay High Court (2025-03-26)