BHARATI H. DANGRE

68 recorded High Court judgment(s) · 2021–2025

Courts

Disposal nature

Recent judgments

• BRAMHA REALITIES REP. THR. ITS PARTNER SANJAY AUSARMAL THR. POA RAMKUMAR AGARWAL AND 2 ORS v. INDIA OCEANWORLD PVT. LTD REP THR. ITS AUTH. REP. HARPREET SINGH CHHABRA — Bombay High Court (2025-03-21)
• DOYLE J. FERNANDES AND ANR v. PASQUINA M. FERNANDES AND 2 ORS — Bombay High Court (2025-03-21)
• REKHA JHA @ REKHA SETH v. NANDALAL RAJENDRA SETH, REP. BY POA, KALAWATI RAJENDRA SETH AND ANR — Bombay High Court (2025-03-21)
• RADHAKRISNA SHET., v. VITHAL KRISHNA PARAB AND 5 ORS., — Bombay High Court (2025-03-21)
• THE NEW INDIA ASSURANCE CO. LTD., THR. ITS AUTH. SIGNATORY, RISIKA OJHA., v. DEVANAND GANGARAM SAWANT AND 8 ORS., — Bombay High Court (2025-03-21)
• ANUSUYA NAKUL NAIK AND 4 ORS. v. SITABAI RAMA NAIK(DECEASED)REPRESENTED BY HIS LR'S AND 3 ORS. — Bombay High Court (2025-03-20)
• GIRISH DAMODAR KAMAT v. SURESH DAMODAR KAMAT AND 23 ORS., — Bombay High Court (2025-03-20)
• SITABAI RAMA NAIK(DEC) and ORS. v. ANUSAYA NAKUL NAIK — Bombay High Court (2025-03-20)
• NICHOLAS SEQUEIRA AND ANR v. CONSTANCIO REBEIRO AND ANR — Bombay High Court (2025-03-20)
• CONSTANCIO REBEIRO THR. HIS CONSTITUTED ATTORNEY NETTY GONSALVES AND ANR., v. NICHOLAS SEQUEIRA THR. HIS CONSTITUTED P. O. A. LOURENCO INACIO GONSALVES AND ANR., — Bombay High Court (2025-03-20)