MADHAV J. JAMDAR

107 recorded High Court judgment(s) · 2022–2022

Courts

Bombay High Court

107

Disposed Off	83
Dismissed	9
DISPOSED OFF	7
By Transfer	2
WITHDRAWN	2
DISMISSED	2
Dismissed for non-complying conditional Order	1
Allowed	1

THE STATE OF MAHARASHTRA AND ORS v. SMT. MANISHA CHANDRAKANT GOSAVI AND ANR — Bombay High Court (2022-12-02)
KUNJBALA VINODCHANDRA RAVAL v. UCO BANK AND 2 ORS. — Bombay High Court (2022-11-11)
MAYURI KRISHNA JABARE v. GENERAL MANAGER , BEST AND ANR — Bombay High Court (2022-11-11)
SHRI. SHASHIKANT VISHNU DESHMUKH v. CHIEF ENGINEER, MAHARASHTRA STATE ELECTRICITY DIST. CO.LTD. — Bombay High Court (2022-11-11)
MR. KHALID PARVEZ MOHAMMAD YUNUS v. THE MAYOR, MALEGAON MUNICIPAL CORPORATION — Bombay High Court (2022-11-11)
SHRI. SHASHIKANT VISHNU DESHMUKH v. CHIEF ENGINEER, MAHARASHTRA STATE ELECTRICITY DIST. CO.LTD. — Bombay High Court (2022-11-11)
SARTHI SEVA SANGH v. JANARDAN S. JAISWAL AND ORS — Bombay High Court (2022-11-10)
MELWYN ISIDORE FERNANDES v. THE STATE OF MAHARASHTRA THR. GP AND ORS — Bombay High Court (2022-11-10)
SARTHI SEVA SANGH v. JANARDAN S. JAISWAL AND ORS — Bombay High Court (2022-11-10)
SWAPNIL SADHU KADAM v. STATE OF MAHARASHTRA THR THE ADDITIONAL CHIEF SECRETARY AND ORS — Bombay High Court (2022-11-10)