F.I. REBELLO,P. V. HARDAS

134 recorded High Court judgment(s) · 2003–2003

Courts

Bombay High Court

134

Dispossed Off/Dismiss for Default	51
Admitted/Allowed/Granted/Rule Absolute	46
Dismissed/Rule Discharged	23
Rejected at Admission Stage	12
Disposed of	1
Withdrawn	1

SHRI AMAR SAROJ KATKAR, MARDOL, PONDA-GOA. v. THE MANAGING DIRECTOR,KADAMBA TRANSPORT CORP.and ORS — Bombay High Court (2003-08-13)
JACINTO CARLOS ROSENDO DOS REMEDIOS FURTADO and ORS. v. UNION OF INDIA AND ANR., — Bombay High Court (2003-08-13)
MR.A.S. PANCHMUKHI. v. STATE OF GOA and ANR. — Bombay High Court (2003-08-13)
SHRI KRISHNANATH ATCHUT P. DESSAI,MARGAO-GOA. v. STATE OF GOA AND 12 ORS., — Bombay High Court (2003-08-13)
MR. LAXMIKANT B. NAIK and ORS v. STATE OF GOA and ANR. — Bombay High Court (2003-08-13)
VISHWANATH M .BAKAL, MARGAO-GOA AND ANR., v. VIJAYA BANK,MARGAO-GOA. — Bombay High Court (2003-08-13)
WP/297/2003 of Vs THE CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2003-08-13)
SHRI K .M. ISSAC v. STATE OF GOA and ORS. — Bombay High Court (2003-08-12)
SHRI SADA X. RAUT DESSAI v. STATE OF GOA and ORS. — Bombay High Court (2003-08-12)
SHRI RAGHURAM P.O. v. STATE OF GOA and ANR. — Bombay High Court (2003-08-12)