G.S. PATEL,NATIONAL LOK ADALAT

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

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA v. YAMA APPA RAKSHE (DECD) BY HEIRS AND ANR — Bombay High Court (2018-02-10)
• MR. VITHOBA MARUTI BORATE (DEC) T.L.H PANDURANG VITHOBA BORATE AND OTHERS v. SPECIAL LAND ACQUISITION OFFICER NO.19 (10) AND OTHERS — Bombay High Court (2018-02-10)
• DASHRATH KRISHNA WADEKAR v. THE LAND ACQUISTION OFFICER NO (O6) PUNE AND ORS — Bombay High Court (2018-02-10)
• BHAGWANTA RAMA MALI v. THE LAND ACQUISITION OFFICER NO.6,PUNE AND ORS. — Bombay High Court (2018-02-10)
• THE STATE OF MAHARASHTRA v. MURLIDHAR BHANGWANTA RAKSHE AND ORS — Bombay High Court (2018-02-10)
• THE STATE OF MAHARASHTRA v. NANA VITHU RAKSHE (DECD) BY HEIRS — Bombay High Court (2018-02-10)
• THE STATE OF MAHARASHTRA v. KHANDERAO BAPU BAGLANE — Bombay High Court (2018-02-10)
• DEVRAM RAMA MALI (DECD) BY HEIRS and ORS. v. THE LAND ACQN. OFFICER NO. 6 and ORS. — Bombay High Court (2018-02-10)
• SHRI. MARUTI VITHOBA BHONG (DEC) T.L.H BABA MARUTI BHONG v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 (10) — Bombay High Court (2018-02-10)
• THE STATE OF MAHARASHTRA v. MARUTI KHEMA GAWARI — Bombay High Court (2018-02-10)