MANISH PITALE, . M. S. JAWALKAR

20 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• SAO JOSE DE AREAL VILLAGERS UNION v. THE STATE OF GOA THROUGH CHIEF SECRETARY — Bombay High Court (2021-11-17)
• GOVIND VASANT PARAB AND 2 ORS v. STATE OF GOA, THR. ITS CHIEF SECRETARY AND 13 ORS — Bombay High Court (2021-10-08)
• KASHINATH JAIRAM SHETYE AND 7 ORS., v. STATE OF GOA, THR. CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2021-10-01)
• ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1, MARGAO AND ANR., v. PANDURANGA TIMBLO INDUSTRIAS, THR. ITS CONSTITUTED ATTORNEY, ANANT LAWANDE., — Bombay High Court (2021-09-24)
• MANGUESH GAONKAR AND 2 ORS., v. STATE OF GOA, THR. THE CHIEF SECRETARY AND 9 ORS., — Bombay High Court (2021-09-24)
• EDC LIMITED, v. KASTUB SHIPPING PVT. LTD, AND 2 ORS., — Bombay High Court (2021-09-24)
• WENCESLAU FRANCIS D'SOUZA AND ANR., v. THE STATE OF GOA, THR. CHIEF SECRETARY AND 11 ORS., — Bombay High Court (2021-09-24)
• THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL), BANGALORE v. TIMBLO PRIVATE LIMITED — Bombay High Court (2021-09-17)
• DR. GOPAL CHANDRA PRADHAN v. THE STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2021-09-17)
• THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) BANGALORE v. TIMBLO PRIVATE LIMITED — Bombay High Court (2021-09-17)