NIVEDITA P. MEHTA

41 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• ARVIND GAJANAN SHENVI GHATKAR AND ANR v. THE MAZANIA OF THE TEMPLE OF SHRI MAHALAXMI AND ITA AFFILIATES OF PANAJI, REP. BY ITS ATTORNEY — Bombay High Court (2025-10-17)
• THE NEW INDIA ASSURANCE CO. LTD., THR. ITS MANAGER., v. KRISHNA SAKHARAM BAING AND 3 ORS., — Bombay High Court (2025-09-12)
• MARIANO D SOUZA v. CAMILO FERNANDES D SOUZA AND 4 ORS — Bombay High Court (2025-09-12)
• SUJAN MEHTA v. STATE OF GOA Through PUBLIC PROSECUTOR and other — Bombay High Court (2025-09-09)
• DR. SHOMREENA RACHEL MANASSEH THOMAS NEE SHOMREENA ANA MARIA REBELLO AND ANR., v. DR. SICLETICA FRANCIS E REBELLO AND 4 ORS., — Bombay High Court (2025-09-08)
• VITHAL S. VELGUENKAR AND ANR., v. SHARADA BABURAO VELGUENKAR AND 8 ORS., — Bombay High Court (2025-09-03)
• EXPART PROJECT AND DEVELOPMENT PVT. LTD., THR. ITS AUTH. REP. MALVINA FRANCO v. THE MAMLATDAR OF TISWADI, REVNUE RECOVERY OFFICE — Bombay High Court (2025-08-29)
• PETER JEROME JOHN EVAGRIS FERNANDES AND ANR., v. TULSIDAS KRISHNA GURAV AND 3 ORS., — Bombay High Court (2025-08-22)
• JACINTO M.F. RODRIGUES (SINCE DECEASED) THR. LRS., v. STATE OF GOA, THR. SPECIAL LAND ACQUISITION OFFICER AND ANR., — Bombay High Court (2025-08-08)
• MR.REMIZ CARDOZ AND 2 ORS., v. MR.VIVIAN COUTINHO AND ANR., — Bombay High Court (2025-08-01)