JITENDRA SHANTILAL JAIN

73 recorded High Court judgment(s) · 2023–2026

Courts

Disposal nature

Recent judgments

• SHRI IQBAL EBRAHIM v. MR. SANJAY JAIN AND ORS — Bombay High Court (2026-04-16)
• RELIANCE GENERAL INSURANCE COMPANY LTD. v. MRS. ARMIN BOMI KANDWALA AND ORS. — Bombay High Court (2026-03-25)
• SHRIRAM GENERAL INSURANCE COMPANY LTD. THROUGH LEGAL MANAGER MR. SATPALSINGH RAJPUT v. MR. BHARAT SUNNU PRAJAPATI AND ORS. — Bombay High Court (2026-03-25)
• SHRIRAM GENERAL INSURANCE COMPANY LTD. THROUGH LEGAL MANAGER MR. SATPALSINGH RAJPUT v. MR. BHARAT SUNNU PRAJAPATI AND ORS. — Bombay High Court (2026-03-25)
• SHRIRAM GENERAL INSURANCE COMPANY LTD. THROUGH LEGAL MANAGER MR. SATPALSINGH RAJPUT v. MRS. KAYYUMA BANO MEHMOOD EKLAKH AHMED SHAIKH AND ORS. — Bombay High Court (2026-03-25)
• SMT. RAMABAI YESHWANT NAVALKAR -DECEASED- THROUGH LRS.1- SHRI.VISHWAS YESHWANT NAVALKAR AND ORS. v. SHRI. PRABHAKAR JAYWANT DADARKAR-DECEASED-THROUGH HIS LRS. SMT.USHA PRABHAKAR DADARKAR ORS. — Bombay High Court (2026-02-16)
• UNION OF INDIA v. KAMAL CHANDRAKANT SHIKHARE AND OTHRS — Bombay High Court (2025-12-08)
• M/S.KISHORE J. JANANI AND ORS. v. M/S. ARUN FINTRADE L.L.P. — Bombay High Court (2025-11-11)
• RAMA ASHOK DHOOT AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-07-18)
• RAMA ASHOK DHOOT AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2025-07-18)