R. C. CHAVAN

280 recorded High Court judgment(s) · 2008–2013

Courts

Disposal nature

Recent judgments

• MRS. SALETE MIRANDA E SHETTY AND ANR., v. SHRI PRAMOD FATERPEKAR (SINCE DEC.) REP. BY POA MRS. PRAVINA P. FATERPEKAR — Bombay High Court (2013-09-17)
• MR. EFIGENIO DIAS AND ANR., v. JOAQUIM MANUEL AIRES GOMES AND 27 ORS., — Bombay High Court (2013-08-23)
• MR. JOHN MENEZES., v. STATE OF GOA, THROUGH THE POLICE INSPECTOR. — Bombay High Court (2013-08-23)
• MR. JOHN MENEZES., v. STATE OF GOA, THROUGH THE POLICE INSPECTOR. — Bombay High Court (2013-08-23)
• MRS. NEETA BHALCHANDRA KALGHATGI THROUGH ATTORNEY SHRIKRISHNA POKLE AND 4 ORS., v. STATE BANK OF INDIA THROUGH CHIEF MANAGER — Bombay High Court (2013-08-22)
• SHRI RAJU NAYAK v. SANATAN SAUNSTHA A PUBLIC CHARITABLE TRUST, THROUGH ITS MANAGING TRUSTEE SHRI VIRENDREE AND ANR., — Bombay High Court (2013-08-21)
• SHRI DILIP BABASAHEB LONDHE AND 2 ORS., v. STATE THROUGH P.P AND ANR., — Bombay High Court (2013-08-21)
• SMT. MERLYN D'COSTA v. SHRI. ANTONIO B. MENEZES AND 5 ORS., — Bombay High Court (2013-08-21)
• STATE ( THROUGH P.I. VERNA POLICE STATION) v. KAMLESH KUMAR BIND — Bombay High Court (2013-08-21)
• RAMNATH @ SAMEER VEREKAR v. STATE THROUGH PANAJI POLICE STATION AND ANR., — Bombay High Court (2013-08-21)