NARESH H. PATIL,N. A. BRITTO

143 recorded High Court judgment(s) · 2010–2010

Courts

Bombay High Court

143

Disposed of	78
Dismissed	31
Allowed	10
Remanded	7
Withdrawn	7
Rejected	3
Dismissed for non prosecution	2
Rule made absolute	2

SHANTARAM RAIKAR / GAONKAR PRESENTLY UNDERGOING LIFE SENTENCE AT AGUADA CENTRAL JAIL AND ANR., v. STATE THROUGH PUBLIC PROSECUTOR — Bombay High Court (2010-04-05)
SHRI JOSE OLIMPIO MARTINS (JOE) v. THE STATE OF GOA THROUGH THE CHIEF SECRETARY AND 8 ORS., — Bombay High Court (2010-03-10)
SHRI JOSE OLIMPIO MARTINS v. THE STATE OF GOA, THROUGH THE CHIEF SECRETARY., — Bombay High Court (2010-03-10)
M/S. SARDESSAI ENGINEERING WORKS THROUGH ITS MANAGING PARTNER SHRI PRAKASH B. SARDESSAI AND ANR. v. STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND 4 ORS. — Bombay High Court (2010-03-10)
GOVIND P. DHAWADE NAIK AND 10 ORS., v. THE CHIEF SECRETARY GOVERNMENT OF GOA AND 2 ORS., — Bombay High Court (2010-03-09)
SHRI GILMAN FERNANDES v. DEPUTY COLLECTOR (L. A.) AND 2 ORS., — Bombay High Court (2010-03-09)
MR. DHANNARAM @ DHANIA BHILL v. STATE THROUGH P.I. MANJUNATH DESSAI, PONDA POLICE STATION — Bombay High Court (2010-03-05)
NORTH GOA PLANNING AND DEVELOPMENT AUTHORITY THORUGH MEMBER SECRETARY v. SHRI. DATTARAM N KAMAT KHADYE — Bombay High Court (2010-03-05)
THE AKHADA ST. ESTEVAM VILLAGE DEVELOPMENT AND PROTECTION SAMITTEE THROUGH PRESIDENT AND 2 ORS., v. SMT. SEEMA ROHIDAS NARVEKAR AND 5 ORS., — Bombay High Court (2010-03-05)
SHRI. MARIO COTTA PEREIRA v. STATE OF GOA THROUGH CHIEF SECRETARY AND 43 ORS., — Bombay High Court (2010-03-05)