LexM. S. SONAK, VALMIKI MENEZES
527 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 527 |
Disposal nature
| Disposed of | 441 |
| Withdrawn | 31 |
| Dismissed | 23 |
| Allowed | 14 |
| Infructuos | 7 |
| Rule made absolute | 6 |
| Delay condoned | 3 |
| Rule Disposed of | 1 |
Recent judgments
- GOA UNIVERSITY, THR. ITS REGISTRAR v. TOWN AND COUNTRY PLANNING BOARD AND 3 ORS — Bombay High Court (2024-11-25)
- DR. SURESH B. SHETYE v. STATE OF GOA THR. THE CHIEF SECRETARY AND 3 ORS — Bombay High Court (2024-11-25)
- M/S. DCS SOLAR ENERGY LIMITED REP. THR. ITS AUTH. REPRESENTATIVE AARTI JAGDISH SHAH v. STATE OF GOA THR. THE CHIEF SECRETARY AND 2 ORS — Bombay High Court (2024-05-08)
- THE NORTH GOA PLANNING DEVELOPMENT AUTHORITY, THR. ITS MEMBER SECRETARY v. TONY RODRIGUES — Bombay High Court (2024-05-08)
- SUDIP NARAYAN TAMHANKAR v. STATE OF GOA THR THE CHIEF SECRETARY AND 5 ORS — Bombay High Court (2024-05-08)
- CHANDRAKANT MANDREKAR v. HIGH COURT ON ITS OWN MOTION (IN THE MATTER OF ILLEGAL CONSTRUCTION) — Bombay High Court (2024-05-06)
- BAYLON TOME REMEDIOUS GOMES v. THE UNION OF INDIA, THR. THE MINISTRY OF EXTERNAL AFFAIRS AND 3 ORS., — Bombay High Court (2024-05-06)
- GOPAL VAMAN RAUT v. THE GOA STATE POLLUTION CONTROL BOARD THR. ITS MEMBER SECRETARY AND 7 ORS — Bombay High Court (2024-05-06)
- ANTONIO SALVADOR CUSTODIO DE BRITTO v. HIGH COURT ON ITS OWN MOTION (IN THE MATTER OF ILLEGAL CONSTRUCTION) — Bombay High Court (2024-05-06)
- EUNICE BRAGANZA v. STATE OF GOA THR THE CHIEF SECRETARY AND 3 ORS — Bombay High Court (2024-05-06)