S. C. DHARMADHIKARI,N. A. BRITTO

20 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• M/S. MAXGROW FINLEASE PRIVATE LIMITED THROUGH DIRECTOR SUNIL BEDI AND ANR., v. STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2008-09-05)
• DR.(SMT.) HIRABAI ATMARAM BORKER,VASCO-DA-GAMA,GOA v. STATE OF GOA, PANAJI-GOA. — Bombay High Court (2008-09-05)
• MR. SANDEEP G. DESSAI AND 10 ORS., v. THE CHIEF OFFICER CURCHOREM CACORA MUNICIPAL COUNCIL AND 2 ORS., — Bombay High Court (2008-09-05)
• SHRI. KHALIL MATAJI v. THE CHIEF OFFICER, CURCHOREM CACORA MUNICIPAL COUNCIL AND ANR., — Bombay High Court (2008-09-05)
• MR. DURVAS GURUDAS NAIK v. THE CHIEF OFFICER CURCHOREM MUNICIPAL COUNCIL AND ANR., — Bombay High Court (2008-09-05)
• ADOLFO BRAULIO CESARIO and 15 ORS. v. DEPUTY COLLECTOR (DEV) and ANR. — Bombay High Court (2008-09-05)
• MR. AGNELO E. S. PO v. THE CHIEF SECRETARY GOVERNMENT OF GOA AND ANR., — Bombay High Court (2008-09-02)
• DEVENDRA DESHPRABHU AND ORS. v. STATE OF GOA THROUGH CHIEF SECRETARY — Bombay High Court (2008-09-02)
• COMMISSIONER,CENTRAL EXCISE,GOA. v. M/S.NESTLE INDIA LTD. — Bombay High Court (2008-09-02)
• SHRI. SUBHASH B. SATARKAR v. THE ADMINISTRATOR OF COMUNIDADES AND 2 ORS., — Bombay High Court (2008-09-01)