D. B. BHOSALE

71 recorded High Court judgment(s) · 2007–2008

Courts

Disposal nature

Recent judgments

• MR. RAJESH GAUDE THROUGH ATTORNEY MR. PHILIP ALBERT HEREDIA v. CAPTAIN OF PORTS, RIVER NAVIGATION DEPARTMENT, PANAJI — Bombay High Court (2008-02-01)
• SHRI. JOAO FERNANDES ALIAS BADGI v. S T A T E THROUGH PUBLIC PROSECUTOR AND ANR., — Bombay High Court (2008-01-31)
• MR. AJIT YESHWANT NAIK v. SHRI. SHAM PANDURANG KAVLEKAR AND ANR., — Bombay High Court (2008-01-31)
• MR. AJIT YESHWANT NAIK v. SHRI. SHAM PANDURANG KAVLEKAR AND ANR., — Bombay High Court (2008-01-31)
• SHRI. SHANKAR PEDNEKAR PRESENTLY IN JUDICIAL CUSTODY OF CENTRAL JAIL AGUADA v. S T A T E THROUGH PUBLIC PROSECUTOR — Bombay High Court (2008-01-31)
• NAGESH SABLE, PRESENTLY SERVING AT CENTRAL JAIL AGUADA v. STATE — Bombay High Court (2008-01-31)
• SHRI. DWARKANATH BHIKAJI GOVEKAR v. SHRI. VIJAY GOVEKAR AND ANR., — Bombay High Court (2008-01-31)
• MR. ANTHONY XAVIER JULIAN VIEGAS v. S T A T E (BY THE PUBLIC PROSECUTOR) — Bombay High Court (2008-01-25)
• SHRI. MAHENDRA PANDIT v. S T A T E THROUGH PUBLIC PROSECUTOR AND ANR., — Bombay High Court (2008-01-25)
• MR. CHANDRAKANT BAMBO DESSAI v. STATE THROUGH PUBLIC PROSECUTOR AND ANR., — Bombay High Court (2008-01-25)