RANJANA DESAI,N. A. BRITTO

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

Courts

Disposal nature

Recent judgments

• (LATE) RAMAKANT RAJARAM PAINGUINKAR (SINCE DEC.) THROUGH L.RS. v. M/S. HARDESH ORES PVT. LTD. AND 3 ORS., — Bombay High Court (2006-07-18)
• MR. DUGGAN ADRIAN KEVIN,PRESENTLY LODGED IN CENTRAL AUGUDA JAIL,AUGUDA GOA v. STATE OF GOA (THROUGH PUBLIC PROSECUTOR),PANAJI GOA — Bombay High Court (2006-07-18)
• M/S. TIMBLO MINERALS PVT. LTD. AND ANR., v. M/S. HARDESH ORES PVT. LTD. AND 2 ORS., — Bombay High Court (2006-07-18)
• M/S. TARCAR REAL ESTATE PVT. LTD. REP. BY ITS DIRECTOR, MR. SANJEEV P. K. TARKAR v. RECOVERY/SALE OFFICER AND 4 ORS., — Bombay High Court (2006-07-18)
• BOARD OF TRUSTEES OF MORMUGOA. v. M/S.PIONEER ENGINEERING SYNDICATE and ORS. — Bombay High Court (2006-07-18)
• THE LAND ACQUISITION OFFICER AND ANR., v. SHRI DAMODAR RAMNATH CAMOTIM BAMBOLKAR, PANAJI GOA. — Bombay High Court (2006-07-17)
• MORMUGAO MUNICIPAL COUNCIL v. STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2006-07-17)
• LAND ACQUISITION OFFICER AND ANR., v. SMT. SUNDARABAI G. DHURI — Bombay High Court (2006-07-17)
• SMT.SUNILA ANIL PAI RAIKAR REP.BY HER CONSTITUTED ATTORNEY SHRI ANIL PAI RAIKAR v. STATE OF GOA REP.BY CHIEF SECRETARY AND 4 ORS., — Bombay High Court (2006-07-17)
• SALGAOCAR MINING INDUSTRIES LIMITED AND 2 ORS., v. THE BOARD OF TRUSTEES OF THE PORT OF MORMUGAO — Bombay High Court (2006-07-17)