SWATANTER KUMAR, C.J.,N. A. BRITTO

178 recorded High Court judgment(s) · 2007–2009

Courts

Disposal nature

Recent judgments

• PILWP/6/2008 of Vs THE CHIEF SECRETARY, GOVT. OF GOA, SECRETARIAT DEPARTMENT, PORVORIM GOA and 7 ORS., — Bombay High Court (2009-12-16)
• SHRI. ELVIDIO B. D. SOUZA v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2009-11-03)
• SMT. RANJANA S. POWAR v. STATE OF GOA THROUGH SECRETARY EDUCATION AND 2 ORS., — Bombay High Court (2009-11-03)
• M/S. UTTAR PRADESH BRIDGE CORPORATION LTD v. THE PRESIDING OFFICER INDUSTRIAL TRIBUNAL AND 2 ORS., — Bombay High Court (2009-11-03)
• SHRI. RAMKRISHNA SHANTARAM MANGESHKAR v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2009-11-03)
• MR. ANTONIO JOAO BRAGANZA v. MR. GUNO KRISHNA GAUNS — Bombay High Court (2009-11-03)
• THE COMMISSIONER OF INCOME TAX v. COMUNIDADES OF MOROMBIM O PEQUENO. — Bombay High Court (2009-11-03)
• THE CALANGUTE UNITED SOCIAL AND CULTURAL ASSOCIATION THROUGH ANTHONY F. D'SOUZA v. STATE OF GOA THROUGH CHIEF SECRETARY AND 8 ORS., — Bombay High Court (2009-11-03)
• DR. ULHAS GOPINATH RAIKAR v. THE STATE OF GOA THROUGH CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2009-11-03)
• SHRI. RAJESH SHANKER WARANG v. STATE OF GOA THROUGH CHIEF SECRETARY AND 3 ORS., — Bombay High Court (2009-11-03)