U. V. BAKRE, RANJIT V. MORE

191 recorded High Court judgment(s) · 2014–2014

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Courts

Bombay High Court

191

Disposal nature

Disposed of	70
Dismissed	30
Rule made absolute	28
Allowed	26
Withdrawn	24
Delay condoned	3
Infructuos	2
Partly allowed	2

Recent judgments

SMT. GEETABALA M.N. PARULEKAR P.O.A. HOLDER OF SHRI. UMESH BHAKTA v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND ANR., — Bombay High Court (2014-08-13)
M/S BADDRUDIN HUSSAINBHAI MAVANI REP. HEREIN BY ITS ATTORNEY MR. ARVIND MANGUESH HODARKAR v. STATE OF GOA THR. ITS CHIEF SECRETARY AND ANR., — Bombay High Court (2014-08-13)
MS SESA STERLITE LIMITED THR. ITS CHIEF OPERATING OFFICER MR. SAUVICK MAZUMDAR AND ANR., v. STATE OF GAO THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2014-08-13)
SOCIEDADE TIMBLO IRMAOS LIMITADA REP. HEREIN BY MR. FRANCISCO LUME PEREIRA v. STATE OF GOA THR. ITS CHIEF SECRETARY AND ANR., — Bombay High Court (2014-08-13)
SMT. SIDDHI DATTARAM v. THE CHIEF OFFICER AND 2 ORS., — Bombay High Court (2014-08-13)
THE COMMISSIONER OF INCOME TAX, BANGALORE. v. V.M. SALGAOCAR AND BROS(P) LTD.,VASCO DA GAMA, GOA. — Bombay High Court (2014-08-13)
SOCIEDADE TIMBLO IRMAOS LIMITADA REP. BY MR. FRANCISCO LUME PEREIRA v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND ANR., — Bombay High Court (2014-08-13)
MS SESA RESOURCES LIMITED THR. ITS AUTHORISED SIGNATORY MR. SAUVICK MAZUMDAR AND ANR., v. STATE OF GOA THR. CHIEF SECRETARY AND ANR., — Bombay High Court (2014-08-13)
SOCIEDADE TIMBLO IRMAOS LIMITADA, THR. ITS ATTORNEY MR. ARVIND MANGUESH HODARKAR AND ANR., v. STATE OF GOA THR. ITS CHIEF SECRETARY AND ANR., — Bombay High Court (2014-08-13)
M/S MAHALASA SERVICE THROUGH ITS SOLE PROPRIETOR MR. PRADEEP P. SHET v. GOA SHIPYARD LIMITED A GOVT. OF INDIA AND 2 ORS., — Bombay High Court (2014-08-13)