N. N. MHATRE

124 recorded High Court judgment(s) · 2004–2004

Courts

Bombay High Court

124

Dispossed Off/Dismiss for Default	60
Admitted/Allowed/Granted/Rule Absolute	31
Rejected at Admission Stage	16
Withdrawn	11
Dismissed/Rule Discharged	6

OFFICIAL LIQUIDATOR HIGH COURT OF BOMBAY PANAJI v. MAHENDRA D. DHARGALKAR — Bombay High Court (2004-03-12)
THE EXECUTIVE ENGINEER AND ANR., v. SHRI MAHALSA SAUSTHAN,MARDOL, PONDA-GOA. — Bombay High Court (2004-03-11)
SHRI ABU KHAN, VASCO-DA-GAMA,GOA. v. LT.CDR.D.C. GULERIA, DABOLIM-GOA. — Bombay High Court (2004-03-11)
MR. GOVIND M.S. NAGARCENKAR AND ORS., v. SHIVA ALIAS BABU PUTU NAIK DESSAI(EXPIRED) BY L.RS — Bombay High Court (2004-03-11)
M/S ENVIRONMENTAL PLANNING and DESIGN and CONSULTANTS v. COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH(CSIR — Bombay High Court (2004-03-11)
STATE OF GOA AND ANR., v. K. HASSAINER,QUEPEM-GOA. — Bombay High Court (2004-03-11)
SHRI RAMDAS GUNO FOL DESAI,QUEPEM-GOA. v. SHRI JANU VELIP AND ANR., — Bombay High Court (2004-03-11)
MR. HANUMAN M.NARVENKAR ALIAS SHIRODKAR AND 2 ORS. v. ALLAHABAD BANK AND ANR., — Bombay High Court (2004-03-11)
CONSERVATOR OF FOREST AND ANR., v. VINAYAK M. FOTTO AND 6 ORS., — Bombay High Court (2004-03-11)
SMT.N.D.DIUKAR(DEC)BY LRS and ORS. v. SHRI CHANDRAKANT V.PILANKAR and ORS. — Bombay High Court (2004-03-05)