J. N. PATEL,N. A. BRITTO

65 recorded High Court judgment(s) · 2006–2006

Courts

Disposal nature

Recent judgments

• MR. KAMLAKANT KUNDAIKAR v. THE STATE OF GOA THROUGH THE CHIEF SECRETARY AND 2 ORS. — Bombay High Court (2006-12-18)
• GAJANAN S. PARAB, PRESENTLY POSTED AT JUDICIAL LOCK UP, MARGAO GOA. v. STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2006-12-18)
• M/S. MAX HOTELS PVT, LTD. v. THE GENERAL MANAGER, EDC LTD. — Bombay High Court (2006-12-18)
• SHRI. M. N. GILANI, REGISTRAR GENERAL v. SHRI. BHIMRAO DHONDIRAM DIVEKAR — Bombay High Court (2006-12-18)
• SHRI NICOLAU JASMITO BARRETO AND 5 ORS., v. THE DEPARTMENT OF TOURISM THROUGH ITS DIRECTOR AND ANR., — Bombay High Court (2006-12-12)
• SMT. SANYOGITA KASHINATH SHETYE THROUGH HER POWER OF ATTORNEY SHRI. KASHINATH J. SHETYE v. LOCAL(HEALTH) AUTHORITY CUM LICENSING AUTHORITY AND ANR., — Bombay High Court (2006-12-12)
• TRAVEL AND TOURISM ASSOCIATION OF GOA AND 8 ORS., v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND 9 ORS., — Bombay High Court (2006-12-12)
• MR. AGNELO FERNANDES, CANDOLIM, BARDEZ GOA. v. PEDRO ANTONIO FERNANDES AND ORS., — Bombay High Court (2006-12-12)
• SHRI TRIFONIO D'COSTA AND 4 ORS., v. THE DEPARTMENT OF TOURISM THROUGH ITS DIRECTOR AND ANR., — Bombay High Court (2006-12-12)
• GERMAN REMEDIES LIMITED v. COMMISSIONER OF LABOUR and EX-OFFICIO SECRETARY and OR — Bombay High Court (2006-12-12)