R.M.S. KHANDEPARKAR,N. A. BRITTO

196 recorded High Court judgment(s) · 2006–2008

Courts

Disposal nature

Recent judgments

• PRAKASH NAYI @ SEN, PRESENTLY LODGED IN CENTRAL JAIL, AGUADA, BARDEZ, GOA. v. STATE OF GOA (THROUGH P.P.) — Bombay High Court (2008-06-02)
• DEEPESH RAIKER, PRESENTLY UNDERGOING SENTENCE AT CENTRAL JAIL, AGUADA v. STATE — Bombay High Court (2008-06-02)
• SMT. LAXIMI WAMAN SHETT v. THE DIRECTOR OF CIVIL SUPPLIES AND CONSUMER AFFAIRS AND 2 ORS., — Bombay High Court (2008-03-26)
• TELMA GODINHO v. STATE OF GOA and ORS. — Bombay High Court (2008-03-26)
• SHRI. GUILHERME FRANCIS D'COSTA v. MISS. ANA ANGELA PEREIRA AND 2 ORS., — Bombay High Court (2008-03-26)
• MS. CECELIA LISBOA THROUGH ATTORNEY MR. KRISHNA GHATE v. THE DIRECTOR OF PANCHAYATS AND 2 ORS., — Bombay High Court (2008-03-26)
• VILLAGE PANCHAYAT OF BETALBATIM THROUGH SARPANCH v. MR. JOAO FERNANDES @ JOHN FERNANDES — Bombay High Court (2008-03-26)
• STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., v. UNION OF INDIA THROUGH MINISTRY OF HUMAN RESOURCES AND DEVELOPMENT AND ANR., — Bombay High Court (2008-03-26)
• COMMUNIDADE OF OLAULIM v. STATE OF GOA and ORS — Bombay High Court (2008-03-26)
• MRS. REMEDIANA ALIAS REMMY FERNANDES v. CHIEF ELECTRICAL ENGINEER AND 3 ORS., — Bombay High Court (2008-03-25)