R. D. DHANUKA, PRITHVIRAJ K. CHAVAN

205 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• ISABELA MENINO GODAD v. ALFREDO PEDRO DE ALMEIDA AND 2 ORS., — Bombay High Court (2019-10-15)
• ELMAS FERNANDES., v. STATE OF GOA, THR. THE CHIEF SECRETARY AND 4 ORS., — Bombay High Court (2019-10-15)
• THE GOA FOUNDATION, THR. ITS SECRETARY, DR. CLAUDE ALVARES AND ANR., v. PANCHAYAT OF MORJIM, THR. ITS SECRETARY AND 6 ORS., — Bombay High Court (2019-09-17)
• SAMSON D'SOUZA., v. CENTRAL BUREAU OF INVESTIGATION, SPECIAL CRIME BRANCH, MUMBAI AND ANR., — Bombay High Court (2019-07-19)
• CENTRAL BUREAU OF INVESTIGATION, SPECIAL CRIME BRANCH, MUMBAI., v. SAMSON D'SOUZA AND ANR., — Bombay High Court (2019-07-17)
• THE OFFICIAL LIQUIDATOR OF NATIONAL AUTO ACCESSORIES LTD., THR. IFCI LTD., v. STATE OF GOA, THR. ITS CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2019-05-03)
• RAFFLES SQUARE DEVELOPMENT PVT. LTD., REP. BY ITS AUT. SIGN., BRIAN D'SOUZA., v. STATE OF GOA, THR. CHIEF SECRETARY, GOVT. OF GOA AND ANR., — Bombay High Court (2019-05-03)
• JOSEPH Y. KADAKOTI, PRESENTLY SERVING SENTENCE AT CENTRAL JAIL COLVALE AND PRE. ON FURLOUGH LEAVE., v. THE INSPECTOR GENERAL OF PRISONS, PANAJI, AND ANR., — Bombay High Court (2019-05-02)
• EDCON REAL ESTATE DEVELOPERS, REP. BY ITS PARTNER, CEDRIC A. VAZ AND ANR., v. JOINT ELECTRICITY COMMISSION, BY ITS SECRETARY AND 2 ORS., — Bombay High Court (2019-05-02)
• NAUMAN BRAGANZA, THR. ATT. PETITIONER NO. 3 AND 2 ORS., v. JOINT ELECTRICITY COMMISSION, BY ITS SECRETARY AND 2 ORS., — Bombay High Court (2019-05-02)