R.M.S. KHANDEPARKAR,R. S. MOHITE

72 recorded High Court judgment(s) · 2007–2008

Courts

Disposal nature

Recent judgments

• SHRI RAMDAS THANU DESSAI AND 57 ORS., v. STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND 5 ORS., — Bombay High Court (2008-08-13)
• SHRI. BHOLU VITHU NAIK v. THE DIRECTOR OF PANCHAYAT AND ANR., — Bombay High Court (2007-10-30)
• MR. GAFFAR BILAL MEENA v. M/S. ITAL CONSTRUCTION REPRESENTED BY PROPRIETOR SHRI ISHANT FURTADO AND 3 ORS., — Bombay High Court (2007-10-30)
• SHRI. SRINIVAS DINKARRAO GOKAKAKAR v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2007-10-30)
• MAHESH PRABHAKAR KAMAT v. KADAMBA TRANSPORT CORPORATION LIMITED THROUGH MANAGING DIRECTOR AND ANR., — Bombay High Court (2007-10-30)
• MR. ANTHONY JAMES HORWOOD AND ANR., v. GOVERNMENT OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2007-10-29)
• SMT. RITINHA DA COSTA v. STATE OF GOA AND ANR., — Bombay High Court (2007-10-29)
• MR. VASSUDEV N. PRABHU AND 6 ORS v. THE STATE OF GOA THROUGH CHIEF SECRETARY AND ANR — Bombay High Court (2007-10-29)
• MR. CLIVE JOHN PEGG AND ANR., v. GOVERNMENT OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2007-10-29)
• SRINIVAS DINKARRAO GOKAKAKAR v. STATE OF GOA and ORS. — Bombay High Court (2007-10-29)