LexN. N. MHATRE,P. V. HARDAS
148 recorded High Court judgment(s) · 2004–2004
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 148 |
Disposal nature
| Dispossed Off/Dismiss for Default | 60 |
| Admitted/Allowed/Granted/Rule Absolute | 44 |
| Withdrawn | 26 |
| Dismissed/Rule Discharged | 15 |
| Rejected at Admission Stage | 2 |
| Dismissed | 1 |
Recent judgments
- DR. MRS. TANUJA BHAT KAMAT,BAMBOLIM-GOA. v. STATE OF GOA AND 2 ORS., — Bombay High Court (2004-03-17)
- SHANKAR @ SAMEER A. KAMAT AND ORS v. THE STATE OF GOA AND ORS — Bombay High Court (2004-03-12)
- SHRI COSME PARTO DE SILVA COSTA ARAUJO. v. THE COLLECTOR,S.GOA AND ORS. — Bombay High Court (2004-03-12)
- SHRI C.M.A.KHADAR v. GOVT. OF GOA and ORS. — Bombay High Court (2004-03-12)
- MR.VICTOR J.A.LOBO v. STATE OF GOA THROUGH ITS CHIEF SECRETARY and ORS — Bombay High Court (2004-03-12)
- UMAKANT A.SARMALKAR v. THE COLLECTOR S.GOA and ORS. — Bombay High Court (2004-03-12)
- CARMEN MONTEIRO v. THE COLLECTOR SOUTH GOA and ORS. — Bombay High Court (2004-03-12)
- FRANCISCO GREGORIO A.DA COSTA v. THE COLLECTOR SOUTH GOA and ORS. — Bombay High Court (2004-03-12)
- TANVEER KHATIB v. STATE OF GOA AND ORS — Bombay High Court (2004-03-12)
- CENTRAL BANK OF INDIA AND 4 ORS., v. MR. ALEX VINANCIO ALMEIDA — Bombay High Court (2004-03-10)