RANJANA DESAI

152 recorded High Court judgment(s) · 2006–2006

Courts

Disposal nature

Recent judgments

• SMT. JANI HARISCHANDRA NAIK KHANDEPARKAR AND 5 ORS., v. MR. RAJARAM ANANT AMONKAR AND 15 ORS., — Bombay High Court (2006-07-18)
• NEETA GURUDAS NATEKAR, BARDEZ, GOA. v. VAISHALI FALARI AND 2 ORS., — Bombay High Court (2006-07-18)
• SHREE VAISHNAVI LAND DEVELOPERS, REP. BY ITS PARTNER SHRI VINAYAK MAYEKAR v. MS. ALINA LEONILDES TEREZA RODRIGUES FERNANDES AND 13 ORS., — Bombay High Court (2006-07-17)
• SHRI PANCRACIO LUIS, ST.JOSE DE AREAL,SALCETE GOA. v. SPECIAL LAND ACQUISITION OFFICER(NORTH GOA) AND ANR., — Bombay High Court (2006-07-13)
• SHRI PRABHAKAR GONES PRABHU NAVELKAR and ORS., v. SHRI RAMCHANDRA SURIA PRABHU NAVELKAR (SINCE DEC.) THROUGH L.RS. AND ORS., — Bombay High Court (2006-07-13)
• SHRI RATNAKAR RAM POROBO THROUGH POWER OF ATTORNEY ANIL RATNAKAR PRABHU DESSAI, CURCHOREM GOA v. SHRI SHAMBHU PUNDALIK PRABHU DESSAI AND 5 ORS., — Bombay High Court (2006-07-13)
• SHRI MAXIMIANO DONATO ZUZARTE BOCARRO BY HIS CONSTITUTED ATTORNEY AND 5 ORS., v. SATYAWATI TUKARAM SALGAONKAR AND 16 ORS., — Bombay High Court (2006-07-13)
• MR. HUSSAIN GAZI ZAINUL ABADIN v. MR. MASOOD ALI AHMED ALI and ORS. — Bombay High Court (2006-07-13)
• SHRI GODWIN THIERS PIEDADE FERNANDES v. DY. COLLECTOR AND S.D.O. — Bombay High Court (2006-07-13)
• EMPLOYEES STATE INSURANCE CORPORATION THROUGH ITS DEPUTY REGIONAL DIRECTOR, PANAJI GOA v. M/S TOYO PHARMACEUTICALS AND ANR., — Bombay High Court (2006-07-13)