P. B. MAJMUDAR,U. D. SALVI

98 recorded High Court judgment(s) · 2008–2009

Courts

Disposal nature

Recent judgments

• MAJ.(RETD.)BABU THOMAS v. M/S.GOA SHIPYARD LTD. — Bombay High Court (2009-05-02)
• M/S. R. K. TRADING CO. THROUGH VERSHI BHANUSHALI v. MR. JATIN RAMAIYA — Bombay High Court (2009-04-02)
• MS. SHRADDHA ULHAS SHETYE AND 3 ORS., v. SHRI. GAURAV UDAY NAGARSEKAR — Bombay High Court (2009-04-02)
• THE STATE OF GOA THROUGH CHIEF SECRETARY v. MR. IQBAL MOHIDIN SHAIK — Bombay High Court (2009-04-01)
• SHRI. NERLON L. B. ALBUQUERQUE v. STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2009-04-01)
• M/S. BETUL HOSPITALITY PARKS PRIVATE LIMITED THROUGH DIRECTOR RAJESH MALIK v. GOA INDUSTRIAL DEVELOPMENT CORPORATION AND ANR., — Bombay High Court (2009-04-01)
• TRAVEL AND TOURISM ASSOCIATION OF GOA THROUGH EXECUTIVE SECRETARY AND 3 ORS., v. CORPORATION OF THE CITY OF PANAJI THROUGH COMMISSIONER AND 3 ORS., — Bombay High Court (2009-03-31)
• SPECIAL LAND ACQUISITION OFFICER AND ANR., v. COMMUNIDADE OF VERNA, SALCETE, GOA. — Bombay High Court (2009-03-31)
• MR. ANTONIO F. DO ROSARIO v. THE STATE OF GOA THROUGH DIRECTOR OF PANCHAYATS AND 2 ORS., — Bombay High Court (2009-03-31)
• THE DY. COLLECTOR S.D.O. MARGAO v. MRS. ELSY DA COSTA AND 3 ORS., — Bombay High Court (2009-03-30)