R. S. MOHITE,N. A. BRITTO

166 recorded High Court judgment(s) · 2007–2007

Courts

Disposal nature

Recent judgments

• MISS. SHRADHA V. NAIK v. THE VILLAGE PANCHAYAT OF CALANGUTE THROUGH SECRETARY — Bombay High Court (2007-11-02)
• SHRI. PARSHURAM SHETKAR v. STATE OF GOA THROUGH SECRETARY (HEALTH GOVT. OF GOA) AND ANR., — Bombay High Court (2007-10-17)
• - v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2007-10-17)
• GOA LIC EMPLOYEES UNION v. CORPORATION OF THE CITY OF PANAJI — Bombay High Court (2007-10-17)
• THE GOA STATE COOPERATIVE MILK PRODUCERS UNION THROUGH ITS MANAGING DIRECTOR AND ANR., v. THE STATE OF GOA THROUGH ITS CHIEF SECRETARY AND ANR., — Bombay High Court (2007-10-17)
• SHRI AVDUMBER SHINDE, ILHAS-GOA. v. STATE OF GOA THROUGH THE CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2007-10-17)
• MR. JOSEPH SEQUEIRA AND 5 ORS., v. MR. MENINO D'SOUZA, DIRECTOR OF PANCHAYATS AND 6 ORS., — Bombay High Court (2007-10-17)
• MCA/795/2007 of HIGHWAY ADMINISTRATION Vs — Bombay High Court (2007-10-17)
• SHRI. DURGAKUMAR SHRIKRISHNA NAVATHI v. STATE OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2007-10-16)
• THE LAND ACQUISITION OFFICER P.W.D. (CELL) AND ANR v. SHRI. VASSANT RAMNATH CAMOTIM BAMBOLKAR — Bombay High Court (2007-10-15)