AMIT B. BORKAR

326 recorded High Court judgment(s) · 2020–2022

Courts

Disposal nature

Recent judgments

• SENIOR DIVISIONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA THR. THE SR. DIVSNL MANAGER v. CENTRAL GOVT. INDUSTRIAL TRIBUNAL CUM LABOUR COURT, NAGPUR AND ANR — Bombay High Court (2022-09-30)
• LOKMAT SHRAMIK SANGHATANA THR. GEN. SECTY., v. MEMBER, INDUSTRIAL COURT, NAGPUR AND ANR — Bombay High Court (2022-09-30)
• PRASHANT S/O SHANKARRAO KINAKE v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, RURAL DEVELOPMENT AND PANCHAYATRAJ DEPT. MUMBAI AND OR — Bombay High Court (2022-09-28)
• SMT. BASANTIDEVI WD/O MADANLALJI JAISWAL v. SURESH S/O RAMPRASAD KANOJIYA — Bombay High Court (2022-09-28)
• SMT. KAMALABAI YESHWANT BHANDAKKAR v. THE ADDITIONAL COMMISSIONER (NAZUL) NAGPUR AND ANOTHER — Bombay High Court (2022-09-28)
• SAU. VARSHA PRALHAD LANGADE v. THE DIVISIONAL COMMISSIONER, AMRAVATI AND OTHERS — Bombay High Court (2022-09-28)
• KONKAN AGRO MARINE INDUSTRIES PVT. LTD. NAGPUR v. V. K. DISTILLERIES PVT. LTD. AHMEDNAGAR — Bombay High Court (2022-09-28)
• LATABAI W/O SUBHASHRAO DAHAKE v. JAYANT S/O PUNJAJI TAKARKHEDE — Bombay High Court (2022-09-28)
• MUNICIPAL COUNCIL, DHAMANGAON (RAILWAY) THROUGH ITS CHIEF OFFICER v. BANDU S/O BARKAJI KATYARMAL — Bombay High Court (2022-09-28)
• SHRI ANIL S/O WAMANRAO ADMANE AND ANOTHER v. SMT. ASHA WD/O WAMANRAO ADMANE AND OTHER — Bombay High Court (2022-09-26)