BHARATI DANGRE,NATIONAL LOK ADALAT

38 recorded High Court judgment(s) · 2018–2018

Courts

Bombay High Court

Compromised/Consent Terms	33
Dissmiss For Default/Non-Prosecution	3
Disposed Off	2

THE STATE OF MAHARASHTRA v. MR. KAMALU RAWAJI BHAGAT — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. MR. SAKRU RAGHO TELAM — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. GOVIND KACHARU TELAM — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. MISS. SARUBAI BHAU BHAGAT and ORS. — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. MR. RAYA VITHU AGIWALE and ANR. — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. CHANDAR RAMA AGIWALE AND ORS. — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. MR. LALU SAKRU AGIWALE — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. ANANDA BUDHA AGIWALE and ORS. — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. KASHIRAM BHAU AGIWALE and ORS. — Bombay High Court (2018-12-08)
THE STATE OF MAHARASHTRA v. MR. RAWAJI BHAU AGIWALE and ORS. — Bombay High Court (2018-12-08)