GAURI GODSE,NATIONAL LOK ADALAT

72 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• THE MUNICIPAL CORPORATION GREATER MUMBAI THROUGH GENERAL MANAGE, BES and T v. SMT. BHARATI SANJAY JETHWA AND ORS. — Bombay High Court (2023-02-07)
• THE NEW INDIA ASSURANCE CO. LTD. v. MRS. SANJIVANI MOHAN PAWAR AND ORS. — Bombay High Court (2022-11-12)
• BRIHAN MUMBAI MAHANAGAR PALIKA THROUGH THE GENERAL MANAGER, BOMBAY v. SMT. KIRTI KAMLAKAR SAWANT (WIFE OF DECEASED) AND ORS. — Bombay High Court (2022-11-12)
• THE NEW INDIA ASSURANCE CO. LTD. THROUGH MUMBAI REGIONAL OFFICE-I v. MR. KURIAN PHILIP THOMAS AND ORS. — Bombay High Court (2022-11-12)
• THE NEW INDIA ASSURANCE COMPANY LIMITED THROUGH CENTRALIZED MOTOR TP CLAIMS HUB v. MISS. LAKSHMINA GHANSHYAM GAUD AND ORS. — Bombay High Court (2022-11-12)
• NEW INDIA ASSURANCE CO. LIMITED v. SHRI SHIVAJI DHONDIRAM GHORPADE AND ORS. — Bombay High Court (2022-11-12)
• THE NEW INDIA ASSURANCE CO. LTD. v. MR. MARUTI RAMCHANDRA PATIL AND ANR. — Bombay High Court (2022-11-12)
• THE NEW INDIA ASSURANCE CO. LTD. v. MR. BASKAR PANDURANG KAMBLE AND ANR — Bombay High Court (2022-11-12)
• THE NEW INDIA ASSURANCE CO. LTD. v. NARENDRA GOPINATH GAWADE AND OTHRS — Bombay High Court (2022-11-12)
• NEW INDIA ASSURANCE CO. LTD. v. SMT. PRAMILA BALWANT SONAWANE AND ORS. — Bombay High Court (2022-11-12)