V.C. DAGA,P. V. HARDAS

28 recorded High Court judgment(s) · 2002–2004

Courts

Bombay High Court

Dismissed/Rule Discharged	11
Dispossed Off/Dismiss for Default	9
Admitted/Allowed/Granted/Rule Absolute	7
Withdrawn	1

SAPANA C. KALANGUTKAR,VASCO DA GAMA,GOA. v. STATE OF GOA THROUGH ITS CHIEF SECRETARY and 2 ORS., — Bombay High Court (2004-10-12)
SUGANDH SAGUN SIRSAT, PANAJI-GOA. v. THE CENTRAL BANK OF INDIA, PANAJI-GOA. — Bombay High Court (2004-09-21)
INSTISTUTE MENEZES BRAGANZA v. THE STATE OF GOA AND ANR. — Bombay High Court (2002-10-10)
SHRI AIRES RODRIGUES v. SHRI ZOIVONTA E.POROBO and 5 ORS. — Bombay High Court (2002-09-19)
MARCUS OTILIO PINTO DE SANTAN v. STATE OF GOA AND ORS., — Bombay High Court (2002-07-30)
SESA SHIPPING LTD. v. BOARD OF TRUSTEES MORMUGAO and ORS. — Bombay High Court (2002-07-24)
ANTHONY D'SOUZA v. STATE — Bombay High Court (2002-07-22)
ROY FERNANDES AND 3 ORS. v. STATE — Bombay High Court (2002-07-22)
SESA GOA LIMITED, PANAJI v. THE COMMISSIONER OF SALES TAX AND ANR. — Bombay High Court (2002-07-17)
SESA GOA LIMITED v. THE COMMISSIONER OF SALES TAX AND ANR. — Bombay High Court (2002-07-17)