S.A. BOBDE,N. A. BRITTO

489 recorded High Court judgment(s) · 2004–2008

Courts

Bombay High Court

489

Disposed of	125
Withdrawn	74
Allowed	64
Dispossed Off/Dismiss for Default	47
Dismissed	36
Infructuos	28
Admitted/Allowed/Granted/Rule Absolute	27
Rule Disposed of	23

V.M.SALGAOKAR and BRO.LTD.and ANR. v. STATE OF GOA and ORS. — Bombay High Court (2008-06-04)
COMMISSIONER OF CENTRAL EXCISE v. M/S. SUNRISE ZINC LTD., — Bombay High Court (2008-06-03)
MR. JOAO MARIANO D'SOUZA GORVEL v. STATE OF GOA AND ORS., — Bombay High Court (2008-06-03)
SHRI. ASHISH D. CHANDEKAR v. CHAIRMAN MORMUGAO PORT TRUST AND ANR., — Bombay High Court (2008-06-03)
STATE OF GOA,WD XII,MARGAO v. M/S.N.S. NAYAK and SONS. — Bombay High Court (2008-06-03)
THE MINERAL FOUNDATION OF GOA v. VILLAGE PANCHAYAT OF SURLA THROUGH SARPANCH AND 3 ORS., — Bombay High Court (2008-06-02)
THE PRINCIPAL, JAWAHAR NAVODYA VIDYALAYA AND ANR., v. MS. MARIA PHILOMENO PINHO AND 15 ORS., — Bombay High Court (2008-06-02)
FRANCISCA MARQUES PEREIRA E SILVEIRA v. SPECIAL LAND ACQUISITION OFFICER SOUTH GOA KRCL AND ANR., — Bombay High Court (2008-06-02)
MRS. SAKHU RAMKRISHNA MADKAIKAR REPRESENTED BY ATTORNEY MS. LEELA NARVEKAR v. THE VILLAGE PANCHAYAT OF CURCA, BAMBOLIM AND TISWADI THROUGH SARPANCH AND 5 ORS., — Bombay High Court (2008-06-02)
NATIONAL INSURANCE CO. LTD. v. MRS. SALOUNI SUBHASHCHANDRA NAGZARKAR AND 6 ORS., — Bombay High Court (2008-06-02)