F. M. REIS,U. V. BAKRE

86 recorded High Court judgment(s) · 2011–2014

Courts

Disposal nature

Recent judgments

• MR. MANOHAR NARAYAN FADTE, v. THE STATE OF GOA, THROUGH ITS CHIEF SECRETARY and 2 ORS., — Bombay High Court (2014-12-15)
• FAR PAVILIONS TOURS AND TRAVELS PRIVATE LIMITED THR. ITS DIRECTOR MR. S. N. GUPTA AND ANR., v. MANISH PRATIK — Bombay High Court (2014-12-11)
• FAR PAVILIONS TOURS AND TRAVELS PRIVATE LIMITED THR. ITS DIRECTOR MR. S. N. GUPTA AND ANR., v. MANISH PRATIK — Bombay High Court (2014-12-11)
• FAR PAVILIONS TOURS AND TRAVELS PRIVATE LTD. THR. ITS DIRECTOR MR. S. N. GUPTA AND ANR., v. AMIT KISHORE — Bombay High Court (2014-12-11)
• FAR PAVILIONS TOURS AND TRAVELS PRIVATE LTD. THR. ITS DIRECTOR MR. S. N. GUPTA AND ANR., v. AMIT KISHORE — Bombay High Court (2014-12-11)
• FAYAZ MAHAMOOD M.A. PROPRIETOR OF STC TOURS AND TRAVELS. v. STATE OF GOA THR. CHIEF SECRETARY AND 2 ORS. — Bombay High Court (2014-11-07)
• COMMISSIONER OF INCOME TAX., v. M/S. REGAL BUILDERS (GOA) PVT. LTD., — Bombay High Court (2014-11-05)
• JONATHAN ALEIXO DA CUNHA REP. BY HIS FATHER LEONEL ARUN DA CUNHA AND 2 ORS. v. THE STATE OF GOA THR. THE CHIEF SECRETARY GOVT. OF GOA AND 5 ORS. — Bombay High Court (2014-11-05)
• SHRI. SURESH RAIKAR v. SHRI. VIJAYKUMAR CHODANKAR AND ANR., — Bombay High Court (2014-11-03)
• M/S. TERACOM LIMITED v. ASSISTANT COMMISSIONER OF INCOME TAX — Bombay High Court (2014-11-03)