F. M. REIS, KUM. NUTAN D. SARDESSAI

1,066 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• VILLAGE PANCHAYAT OF PISSURLEM, REP. BY ITS SARPANCH, MRS. JAYASHREE DEVANAND PARAB., v. THE STATE OF GOA THR. ITS CHIEF SECRETARY AND 5 ORS., — Bombay High Court (2017-08-09)
• MR. RAMPRASAD S. DESSAI., v. SHRI. DHARMENDRA SHARMA AND 2 ORS., — Bombay High Court (2017-08-09)
• RUPESH GAJANAN PARAB AND 2 ORS., v. THE STATE OF GOA, THR. ITS CHIEF SECRETARY AND 5 ORS., — Bombay High Court (2017-08-09)
• GOA INDUSTRIAL DEVELOPMENT CORPORATION, THR. ITS MANAGING DIRECTOR., v. M/S. SAVITRI STEELS INDUSTRIES, REP. BY ITS AUT. PERSON, MR. DIVYANT PATEL., — Bombay High Court (2017-08-09)
• INDIAN OIL CORPORATION LTD., THR. ITS SR. MANAGER., v. SHRI. PRASAD RAMA NAIK DESSAI., — Bombay High Court (2017-08-09)
• THE STATE OF GOA, THR. ITS CHIEF SECRETARY AND 3 ORS., v. SMT. RAJESHRI SHYAM KAMAT AND 4 ORS., — Bombay High Court (2017-08-09)
• - v. THE STATE OF GOA THR. ITS CHIEF SECRETARY AND 5 ORS., — Bombay High Court (2017-08-09)
• SANDEEP HONU GAWADE., v. THE STATE OF GOA, THR. ITS CHIEF SECRETARY AND 5 ORS., — Bombay High Court (2017-08-09)
• COMMUNIDADE OF SERULA, THR. ITS TREASURES, MR. ALEX P.S. PEREIRA., v. UNION OF INDIA, THR. THE SECRETARY AND 2 ORS., — Bombay High Court (2017-08-09)
• SHRI. BHAVANI SHANKAR RAO., v. THE CHIEF OFFICER, CURCHOREM CACORA MUNICIPAL COUNCIL., — Bombay High Court (2017-08-08)