N. A. BRITTO

4,363 recorded High Court judgment(s) · 2004–2011

Courts

Disposal nature

Recent judgments

• SMT. MARIA MANUELA S. DE SEQUEIRA AND 2 ORS., v. SPECIAL LAND ACQUISITION OFFICER AND ANR., — Bombay High Court (2011-01-07)
• SHRI SAWAIVIR S.R.B.RAJE WADIYAR THROUGH LR'S., v. THE EXECUTIVE ENGINEER,MARGAO -GOA. — Bombay High Court (2011-01-07)
• MR. KASHINATH JAIRAM SHETYE AND 2 ORS., v. THE POLICE INSPECTOR AND ANR., — Bombay High Court (2011-01-07)
• SHRI. RANJIT SATARDEKAR AND ANR., v. SHRI. JOE MATHIAS AND 4 ORS., — Bombay High Court (2011-01-07)
• BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD., v. MR. CHANDAN TULSIDAS GAUTHANKAR AND ORS., — Bombay High Court (2011-01-06)
• BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD v. SHRI. RAMANLAL PATEL AND 6 ORS., — Bombay High Court (2011-01-06)
• ENTERTAINMENT SOCIETY OF GOA, REP. BY ITS GENERAL MANAGER SHRI. VENANCIO FURTADO v. RITZA WINE PVT. LTD THROUGH ITS MANAGING DIRECTOR SHRI. PRAKASH SANKPAL AND 2 ORS. — Bombay High Court (2011-01-06)
• DY.COLLECTOR(L.A.) AND ANR., v. SHRI ABHAY NAIK AND 3 ORS., — Bombay High Court (2011-01-05)
• SHRI. SHRIRAM DHUME v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2011-01-05)
• SHRI AVELINE J. PINTO v. MS. NETTIE FERNANDES — Bombay High Court (2011-01-05)