LexS. C. GUPTE, PRITHVIRAJ K. CHAVAN
70 recorded High Court judgment(s) · 2019–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 70 |
Disposal nature
| Disposed of | 50 |
| Allowed | 6 |
| Dismissed | 5 |
| Withdrawn | 4 |
| Infructuos | 2 |
| Delay condoned | 2 |
| Rule made absolute | 1 |
Recent judgments
- TONIA ESTATES AND RESORTS PVT. LTD., REP. BY ITS DIRECTOR, ALEXIO A. DA P. SEQUEIRA AND ANR., v. STATE OF GOA, THR. ITS CHIEF SECRETARY AND 4 ORS., — Bombay High Court (2019-07-04)
- TONIA ESTATES RESORTS PVT. LTD., THR. ALEIXO SEQUEIRA., v. STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND 4 ORS., — Bombay High Court (2019-07-04)
- MANAGING COMMITTEE, KEERTI VIDYALYA HIGH SCHOOL, REP. BY ITS CHAIRMAN, RAJESH VAINGANKAR., v. STATE OF GOA, THR. THE CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2019-06-20)
- SHRI. KANTU SHANKAR DESSAI AND ANR., v. SOCIEDADE AGRICOLA DOS GAUNCARES DE CUNCOLIM E VERODA THROUGH PRESIDENT AND ANR., — Bombay High Court (2019-06-20)
- MANAGING COMMITTEE, KEERTI VIDYALYA HIGH SCHOOL, REP. BY ITS CHAIRMAN, RAJESH VAINGANKAR., v. STATE OF GOA, THR. THE CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2019-06-20)
- THEODORE FERNANDES AND ANR., v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND 4 ORS., — Bombay High Court (2019-06-20)
- KANTU SHANKAR DESSAI AND ANR., v. SOCIEDADE AGRICOLA DOS GAUNCARES DE CUNCOLIM E VERODA THROUGH PRESIDENT AND ANR., — Bombay High Court (2019-06-20)
- THEODORE FERNANDES AND ANR., v. STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND 4 ORS., — Bombay High Court (2019-06-20)
- SOSHIL KUMAR VAID., v. STATE OF GOA, THR. ITS CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2019-06-20)
- GERA DEVELOPMENTS PVT. LTD., REP. BY DWARKA RAO., v. BETQUI CANDOLA SAMVARDHAN SAMITEE, THR. ITS AUT. MEMBER, ARUN MADGAVKAR., — Bombay High Court (2019-06-19)