R. M. LODHA
602 recorded High Court judgment(s) · 2005–2005
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| Bombay High Court | 602 |
Disposal nature
| Disposed of | 327 |
| Dismissed | 181 |
| Withdrawn | 48 |
| Rejected | 20 |
| Partly allowed | 9 |
| Allowed | 9 |
| Stay | 4 |
| Infructuos | 2 |
Recent judgments
- LAXMAN KANDOLKAR AND ANR., v. M/S ROJ BUILDERS THROUGH ITS PROPRIETOR,MR.RUI DA GAMA — Bombay High Court (2005-10-28)
- DELCON ENGINEERING, PONDA GOA. v. STATE OF GOA REP.BY EXECUTIVE ENGINEER,MARGAO GOA — Bombay High Court (2005-10-28)
- COAP/47/2005 of RUPMATI INVESTMENTS PRIVATE LIMITED Vs — Bombay High Court (2005-10-28)
- COAP/61/2004 of THE OFFICIAL LIQUIDATOR Vs — Bombay High Court (2005-10-28)
- SMT.RITA COTA AND ANR., v. JOSE FRANCIS D'SILVA AND 3 ORS., — Bombay High Court (2005-10-28)
- IN REM/S.NATIONAL AUTO ACCESSORIES LTD. v. THE CHAIRMAN and MD,NATIONAL A.ACCESSORIES LTD.and ORS — Bombay High Court (2005-10-28)
- MR. MOHAN Y.SINAI BARAD,AGASAIM-GOA. v. M/S ZUARI REAL ESTATE CO-OP.PVT.LTD., AND 3 ORS., — Bombay High Court (2005-10-28)
- SHRI YESHWANT MAHADEV KAPDI AND 3 ORS., v. SHRI ANTONIO SEBASTIAO FERNANDES AND 9 ORS., — Bombay High Court (2005-10-28)
- COAP/39/2005 of M/S GOA TEXTILES LTD.,(IN LIQUIDATION) Vs — Bombay High Court (2005-10-28)
- M/S GOENCA RESORTS PVT.LTD.,REP.BY ITS DIRECTOR SHRI TITO GOES PROENCA,CALANGUTE GOA. v. SHRI MAHANAND KAMBLE AND ANR., — Bombay High Court (2005-10-28)
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