JITENDRA SHANTILAL JAIN,NATIONAL LOK ADALAT

45 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• THE NEW INDIA ASSURANCE CO. LTD. and ANR. v. SHRI VILAS SHANKARRAO SHINDE and ORS. — Bombay High Court (2024-07-27)
• 1.THE STATE OF MAHARASHTRA AND ORS v. RUKMINI VITHOBA NAIK — Bombay High Court (2024-07-27)
• THE STATE OF MAHARASHTRA AND ANR v. GORAKH DEVIDAS KANDE AND ORS — Bombay High Court (2024-07-27)
• BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED v. SMT.JYOTI AVINASH SHINDE AND ORS — Bombay High Court (2024-07-27)
• THE STATE OF MAHARASHTRA AND ORS v. CHANDRAKANT MAHADEO PARAB AND ORS — Bombay High Court (2024-07-27)
• THE NEW INDIA ASSURANCE CO. LTD. v. SHRI. SOUCHE MALHARI GOPALKRISHNA and ORS. — Bombay High Court (2024-07-27)
• HARJINDER BHASIN v. M/S. LAXMI COMMERCIAL (INTERNATIONAL) AND ORS — Bombay High Court (2023-09-09)
• BAJAJ ALLIANCE GENERAL INSURANCE CO. LTD. v. MR. PRAMOD RAMSURAT SINGH AND ANOTHER — Bombay High Court (2023-09-09)
• NATIONAL INSURANCE CO.LTD. v. GEETA VISHWANATH MISTRY AND ORS. — Bombay High Court (2023-09-09)
• BAJAJ ALLIANZ GENERAL INSURANCE CO.LTD. v. SMT. SANGEETA MUKESH RATHOD AND ORS. — Bombay High Court (2023-09-09)