V.C. DAGA

240 recorded High Court judgment(s) · 2002–2007

Courts

Bombay High Court

240

Disposed of	118
Allowed	36
Dismissed	27
Withdrawn	20
Dispossed Off/Dismiss for Default	13
Dismissed/Rule Discharged	9
Admitted/Allowed/Granted/Rule Absolute	7
Rejected	4

MR. TEOFILO BARRETO,REP.BY HIS ATTORNEY, MAPUSA GOA. v. SADASHIVA G.NASNODKAR AND 2 ORS., — Bombay High Court (2007-03-05)
SHRI VINAYAK G. ASNODKAR, PORVORIM, BARDEZ-GOA. v. STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2006-08-25)
SMT. VASSANTI VINAYAK ASNODKAR, PORVORIM, BARDEZ GOA. v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2006-08-25)
SHRI VINAYAK G. ASNODKAR, PORVORIM, BARDEZ GOA. v. STATE OF GOA THROUGH ITS CHIEF SECRETARY AND 2 ORS., — Bombay High Court (2006-08-25)
SHRI PRADEEP K.R. SANGODKER, AGASSIM GOA. v. STATE OF GOA THROUGH THE CHIEF SECRETARY AND ANR., — Bombay High Court (2006-08-24)
1.SHRI DESMOND NUNES, MAPUSA-GOA AND ANR., v. MISS. MARIA D. PEREIRA, MAPUSA-GOA — Bombay High Court (2006-08-24)
SHRI TULSHIDAS SAJRO NAIQUE SIMEPURUSHKAR AND ANR., v. SHRI RAMCHANDRA BHALCHANDRA NAIK, BARDEZ, GOA. — Bombay High Court (2006-08-24)
MR. V.G. QUENIM, PANJIM-GOA. v. SOCIEDADE TIMBLO IRMAOS LTD., AND ANR., — Bombay High Court (2006-08-24)
M/S CHOWGULE AND COMPANY PVT. LTD.,MARMAGAO. v. RAMESH MARTOBA DALVI, PONDA-GOA AND ORS., — Bombay High Court (2006-08-24)
SHRI DEUS REVOLNATA PANCHISTA, SANVORDEM, SANGUEM, DULY REP. BY ITS MANAGING COMMITTEE v. SHRI BHAURAO VITHAL GHAISAS (SIN. DEC.) THROUGH L.RS. AND ANR., — Bombay High Court (2006-08-24)