Z. A. HAQ

45 recorded High Court judgment(s) · 2008–2014

Courts

Bombay High Court

Dismissed	13
Partly allowed	12
Disposed of	11
Allowed	7
Dismissed for non prosecution	1
Withdrawn	1

EDWIN MASCARENHAS v. VISHWANATH BALLU BETKEKAR AND 2 ORS., — Bombay High Court (2014-07-24)
THE NEW INDIA ASSURANCE COMPANY LTD. v. MR. DARRY LENNY GODINHO AND ANR., — Bombay High Court (2014-07-24)
AVELINO MASCARENHAS v. VISHWANATH BALLU BETKEKAR AND 2 ORS., — Bombay High Court (2014-07-24)
SHRI. SALVADOR ROQUE AFONSO THROUGH ATTORNEY PERSY PEDRINHA LIBERATA AFONSO v. MRS. MARIA SANTAN V. NORONHA E DIAS AND 3 ORS., — Bombay High Court (2014-07-24)
SHRI. SURENDRANATH SHRIPAD S. DESSAI v. SPECIAL LAND ACQUISITION OFFICER (NORTH) AND ANR., — Bombay High Court (2014-07-10)
MR. SHAIKH HIDAYAT v. SMT. MARIA ELVINA DAS NEVES FEREIRA TRINDADE AND 12 ORS., — Bombay High Court (2014-06-27)
MRS. LUIZA D'SOUZA v. MRS. MARIA ANGELA D'COSTA E PEREIRA AND ANR., — Bombay High Court (2014-05-09)
MR. ANTHONY PEREIRA v. MRS. MARIA D'COSTA E PEREIRA AND 2 ORS., — Bombay High Court (2014-05-09)
SMT. MADHAVI G. AMONKAR v. MR. CRISTEU DIAS AND ANR., — Bombay High Court (2014-05-02)
M/S. DOM FRANCISCO FLAT OWNERS CO-OP. HOUSING SOCIETY LTD. THROUGH SECRETARY AUSTIN C. M. PINTO v. M/S ALFRAN CONSTRUCTIONS PVT. LTD. THROUGH MANAGING DIRECTOR CARLOS MAURICIO FERNANDES AND 8 ORS., — Bombay High Court (2014-05-02)