LexF. M. REIS,A. S. OKA
355 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 355 |
Disposal nature
| Disposed of | 127 |
| Allowed | 53 |
| Dismissed | 46 |
| Partly allowed | 45 |
| Rejected | 39 |
| Withdrawn | 18 |
| Remanded | 13 |
| Rule made absolute | 5 |
Recent judgments
- FOMENTO RESORTS AND HOTELS LTD v. CARLOS NORONHA AND ANR., — Bombay High Court (2010-12-10)
- CARLOS NORONHA AND ANR., v. UNION OF INDIA THROUGH SECRETARY AND 7 ORS., — Bombay High Court (2010-12-10)
- MEDITAB SPECIALTIES PVT. LTD. THROUGH DIRECTOR M. IJAJ KHALIF AND ANR., v. THE STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2010-11-26)
- PLANETVIEW MERCANTILE COMPANY PRIVATE LIMITED v. GOA INDUSTRIAL DEVELOPMENT CORPORATION AND 4 ORS., — Bombay High Court (2010-11-26)
- DEPUTY COLLECTOR(SDO) AND ANR., v. COMMUNIDADE OF NAGOA — Bombay High Court (2010-11-26)
- COMMUNIDADE OF NAGOA,VERNA,SALCETE-GOA. v. DEPUTY COLLECTOR(L.A.) AND ANR., — Bombay High Court (2010-11-26)
- M/S. MAXGROW FINLEASE PRIVATE LIMITED THROUGH DIRECTOR SUNIL BEDI AND ANR., v. STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2010-11-26)
- MISS. SWATI SHRIDHAR KERKAR AND 4 ORS., v. STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2010-11-26)
- M/S AMIT ASSOCIATES, MUMBAI-400 016 and ANR., v. M/S SANGHI BROS.(INDORE) LTD.,VASCO DA GAMA and ANR. — Bombay High Court (2010-11-26)
- GOA INDUSTRIAL DEVELOPMENT CORPORATION THROUGH DY. CHIEF EXECUTIVE OFFICER, PANAJI v. COMUNIDADE OF NAGOA THROUGH ADMINISTRATOR THROUGH ATTORNEY ANTONIO B. FRANCISCO PEREIRA AND ANR., — Bombay High Court (2010-11-26)