G. S. KULKARNI, BHARAT P. DESHPANDE

67 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• J.K. CEMENT LTD REP. BY SENIOR GENERAL MANAGER (LEGAL) AND ANR., v. STATE OF GOA THROUGH ITS CHIEF SECRETARY — Bombay High Court (2024-01-10)
• SESA GOA LIMITED THROUGH COMPANY SECRETARY AND AVP LEGAL CHANDRASHEKHAR D. CHITNIS AND ANR., v. STATE OF GOA THROUGH ITS CHIEF SECRETARY — Bombay High Court (2024-01-10)
• GLOBAL COKE LIMITED AND ANR., v. STATE OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2024-01-10)
• TATA METALIKS LIMITED AND ANR., v. STATE OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2024-01-10)
• PRASANNA V. GHOTAGE v. THE STATE OF GOA THORUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2024-01-10)
• RENUKA SUGARS LTD AND ANR., v. STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND ANR., — Bombay High Court (2024-01-10)
• SESA STERLITE LIMITED THROUGH COMPANY SECRETARY CHANDRASHEKHAR D. CHITNIS AND ANR v. STATE OF GOA THROUGH CHIEF SECRETARY — Bombay High Court (2024-01-10)
• D. B. BANDODKAR AND SONS PVT LTD THROUGH DIRECTOR AND ANR., v. STATE OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2024-01-10)
• ORIENT (GOA) PVT LTD THROUGH DIRECTOR SHASHIKALA KAKODKAR AND ANR., v. STATE OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2024-01-10)
• TATA METALIKS LIMITED AND ANR., v. STATE OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2024-01-10)