LexF. M. REIS, C. V. BHADANG
156 recorded High Court judgment(s) · 2015–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 156 |
Disposal nature
| Disposed of | 82 |
| Withdrawn | 23 |
| Rule made absolute | 12 |
| Dismissed | 10 |
| Remanded | 10 |
| Rejected | 5 |
| Rule Disposed of | 5 |
| Partly allowed | 4 |
Recent judgments
- STATE OF GOA THOUGH MAPUSA POLICE STATION v. MR. MERVIN THOMAS MENEZES AND ANR. — Bombay High Court (2017-03-07)
- SHRI SHABBAR HAIDAR KHAN AND 5 OTHERS v. SMT. MUSARAT JEHAN BEGUM AND 5 OTHERS — Bombay High Court (2016-12-23)
- ADV.AIRES RODRIGUES. v. GOLDEN GLOBE HOTELS PRIVATE LIMITED, REPRESENTED BY ITS SIGNATORY SHRI.VISHNU TANTIA AND ANR., — Bombay High Court (2016-12-09)
- MRS. RANAJANA B. POWERNEE., v. MRS. PRIYA PRATAP PARAB — Bombay High Court (2016-11-16)
- MRS. RANAJANA S. POWER., v. SHREE RAUJI RANE MEMORIAL HIGH SCHOOL AND 3 ORS., — Bombay High Court (2016-11-16)
- MR. ANANTHU JAYARAMULU. v. STATE OF GOA THROUGH THE CHIEF SECRETARY AND 4 ORS., — Bombay High Court (2016-02-25)
- STATE, THROUGH POLICE INSPECTOR, C.I.D. CRIME BRANCH DONA PAULA POLICE STATION., v. VAMAN NAIK., — Bombay High Court (2015-12-23)
- SMT. INDU G. N. RANE v. THE DIRECTOR OF EDUCATION AND 2 ORS., — Bombay High Court (2015-12-23)
- SHRI.MOHAN PARSHURAM GAONKAR AND 3 ORS., v. STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2015-12-23)
- RAVI KUMAR PATIL, PRESENTLY UNDERGOING PUNISHMENT IN MODERN CENTRAL JAIL, COVALE. v. THE INSPECTOR GENERAL OF PRISONS AND ANR., — Bombay High Court (2015-12-22)