PRAKASH D. NAIK, BHARAT P. DESHPANDE

32 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• GAUS KHAN USMAN KHAN v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND 6 ORS., — Bombay High Court (2024-03-14)
• THE COMMISSIONER OF INCOME TAX v. DE SOUZA HOTELS PVT. LTD. — Bombay High Court (2024-03-14)
• TETRA QUEENS DISTILLERIES AND BREWERIES (P) LTD., THROUGH ITS DIRECTOR MR. CORNELI PETER. v. CHIEF SECRETARY GOVT. OF GOA AND ANR., — Bombay High Court (2024-02-12)
• U. P. GAONKAR v. STATE OF GOA THROUGH CHIEF SECRETARY AND 9 ORS., — Bombay High Court (2024-02-12)
• MILAGRES CIPRIANO FERNANDES @ CIPRIANO FERNANDES AND 5 ORS., v. THE STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2024-02-12)
• ISIDORE FERNANDES AND ANR., v. THE ASST. COMMISSIONER OF INCOME TAX., — Bombay High Court (2024-02-12)
• VITHAL KASHINATH NAIK v. THE STATE OF GOA THROUGH THE SECRETARY (EDUCATION) AND TWO ORS., — Bombay High Court (2024-02-12)
• MSPL LIMITED REP BY AUT. SIGN. AMARNATH TS v. THE STATE OF GOA THR. CHIEF SECRETARY AND 2 ORS — Bombay High Court (2024-02-12)
• TETRA QUEENS DISTILLERIES AND BREWERIES (P) LTD., THROUGH ITS DIRECTOR CORNELI PETER. v. CHIEF SECRETARY GOVT. OF GOA AND ANR., — Bombay High Court (2024-02-12)
• RAMAN MADHOK v. STATE OF GOA THR ITS CHIEF SECRETARY AND 4 ORS — Bombay High Court (2023-11-10)