F.I. REBELLO,N. A. BRITTO

25 recorded High Court judgment(s) · 2007–2007

Courts

Disposal nature

Recent judgments

• COMMUNIDADE OF MOROMBI - O - PEQUENO THROUGH SPECIAL ATTORNEY MR. ANDRE AGNELO OLIVEIRA v. THE ASSISTANT COMMISSIONER OF INCOME TAX — Bombay High Court (2007-11-23)
• SHRI. SHANTIKUMAR L. KOLVEKAR THROUGH ATTORNEY PRITESH DATTARAM ANVEKAR v. THE CHIEF ELECTRICAL ENGINEER — Bombay High Court (2007-11-23)
• M/S. TROPICAL HOMES REPRESENTED BY PARTNER MR. BRIAN D'SILVA v. MR. FRANCISCO XAVIER NUNES AND ANR., — Bombay High Court (2007-11-23)
• SHRI PRAMOD A. RAIKAR, PONDA-GOA. v. REGISTRAR OF CO-OPERATIVE SOCIETIES AND 18 ORS., — Bombay High Court (2007-11-22)
• SHRI. MOHIDIN M. SANGAM v. UNION OF INDIA THROUGH THE SECRETARY AND ANR., — Bombay High Court (2007-11-22)
• MR. BHIMRAO DHONDIRAM DIVEKAR v. UNION OF INDIA THROUGH SECRETARY G. I. DEPARTMENT AND 25 ORS., — Bombay High Court (2007-11-22)
• SHRI. CRUZ CARDOZO v. THE STATE OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2007-11-22)
• SHRI PRAMOD A. RAIKAR, PONDA-GOA. v. REGISTRAR OF CO-OPERATIVE SOCIETIES AND 18 ORS., — Bombay High Court (2007-11-22)
• GOA, DAMAN AND DIU INDUSTRIAL DEVELOPMENT CORPORATION EMPLOYEE'S UNION AND 2 ORS., v. THE STATE OF GOA THROUGH ITS CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2007-11-21)
• MR. CLAUDIO MARQUIS AND 12 ORS., v. STATE OF GOA THROUGH CHIEF SECRETARY AND 6 ORS., — Bombay High Court (2007-11-21)