R. M. SAVANT

590 recorded High Court judgment(s) · 2009–2013

Courts

Disposal nature

Recent judgments

• VISHWAS D. HONAVARKAR AND 18 ORS., v. GOA SHIPYARD LIMITED THROUGH CHAIRMAN AND MANAGING DIRECTOR — Bombay High Court (2013-12-24)
• GOA SHIPYARD LIMITED THROUGH CHAIRMAN AND MANAGING DIRECTOR v. VISHWAS D. HONAVARKAR AND 18 ORS., — Bombay High Court (2013-12-24)
• MRS. MALINI J. NAGUESHKAR AND 4 ORS., v. THE COFRE OF THE CONFRARIA OF SANTISSIMO SACREAMNETO E DE NOSSA SENHORA E GUIA REP. BY ITS ATTORNEY — Bombay High Court (2013-10-29)
• MR. SUVARNKUMAR V. VERLEKAR AND OTHER., v. KISHOR B. VEREKAR (SINCE DECEASED) THROUGH HIS LR'S — Bombay High Court (2013-10-29)
• MOHD. ASLAM AZAM BUTT v. THE STATE OF GOA THROUGH P. P. AND ANR., — Bombay High Court (2013-10-29)
• COMMUNIDADE OF PILERNE THROUGH ATTORNEY MR. ANTHONY CORREIA v. SHRI COSMAS FRANCIS FERNANDES AND ANR., — Bombay High Court (2013-10-28)
• M/S JEM RESORTS PVT. LTD., REP BY DIRECTOR, THROUGH MD MR. JAYESH SHAYAM SEERNANI v. M/S. NAIK HOTELS, REP. BY ITS PARTNERS — Bombay High Court (2013-10-28)
• MR. RAUL FERNANDES AND ANR., v. MRS. JOANITA MARIQUINHA CARDOZO ALIAS JOANITA MARIQUINHA LOBO AND ANR., — Bombay High Court (2013-10-28)
• MR. JOSE ANTONIO DAMACIANO LATICIA DIAS MENDES REP. BY ATTORNEY MRS. ALEXANDRETA M. C. AGUAIR MENDE v. SHRI MAHADEO LAXMAN NAGZARKAR (DEC.) THORUHG HIS LR'S. — Bombay High Court (2013-10-28)
• SHRI. DAMODAR SAKHARAM NAIK v. STATE OF GOA THROUGH PUBLIC PROSECUTOR AND ANR., — Bombay High Court (2013-10-28)