S. J. VAZIFDAR,U. V. BAKRE

85 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• MRS. MARIA HELENA DIAS v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2012-11-06)
• SHRI VINAYAK B.SINAI DHUME v. THE STATE OF GOA AND ORS — Bombay High Court (2012-11-05)
• SHRI PUNDALIK TUKARAM CHOWGULE v. UNION OF INDIA THROUGH THE SECRETARY, PETROLEUM DEPT., AND 5 ORS., — Bombay High Court (2012-11-05)
• SHRI JOHN PHILIP PEREIRA v. STATE OF GOA THROUGH THE CHIEF SECRETARY AND ORS., — Bombay High Court (2012-10-23)
• MR. JAYESH VISHNU PARAB v. STATE OF GOA THROUGH THE PUBLIC PROSECUTOR AND 8 ORS., — Bombay High Court (2012-10-11)
• SHRI BRAMHANAND M. DESAI, TIVIM GOA. v. CHIEF ELECTRICAL ENGINEER AND 3 ORS., — Bombay High Court (2012-10-11)
• MRS. ROSY FERNANDES v. STATE OF GOA THROUGH THE CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2012-10-11)
• SHRI MOHAN P. SAWANT v. GOA FOUNDATION THROUGH ITS SECRETARY DR. CLAUDE ALVARES AND ANR., — Bombay High Court (2012-10-10)
• SHRI BERNARDO SILVEIRA v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2012-10-10)
• MR. SHASHI RANJAN KUMAR v. THE GOA COASTAL ZONE MANAGEMENT AUTHORITY, THORUGH ITS MEMBER SECRETARY, AND 2 ANR., — Bombay High Court (2012-10-10)