N. J. JAMADAR,NATIONAL LOK ADALAT

354 recorded High Court judgment(s) · 2018–2022

Courts

Disposal nature

Recent judgments

• NEW INDIA ASSURANCE CO. LTD. KOLHAPUR THROUGH SATARA BRANCH v. MR. BALASO JAGANNATH NALAWADE AND ANR. — Bombay High Court (2022-03-12)
• MR. PRABHAKAR HASHYA PATIL and OTHERS. v. RELIANCE GENERAL INSURANCE CO. LTD. — Bombay High Court (2022-03-12)
• MRS. HIRABAI RAGHUNATH BHOYE AND ORS. v. MR. RAJARAM GOPAL JADHAV AND ORS. — Bombay High Court (2022-03-12)
• MR. BALASO JAGANNATH NALAWADE(DECEASED) THR. HIS LRS. SUNITA BALASO NALAWADE v. NEW INDIA ASSURANCE CO. LTD. KOLHAPUR THROUGH SATARA BRANCH — Bombay High Court (2022-03-12)
• NEW INDIA ASSURANCE CO. LTD. KOLHAPUR THROUGH SATARA BRANCH v. MR. BALASO JAGANNATH NALAWADE AND ANR. — Bombay High Court (2022-03-12)
• THE NEW INDIA ASSURANCE CO. LTD., v. SMT. KESHARBAI P. SHELAR and ORS 4. — Bombay High Court (2022-03-12)
• THE NEW INDIA ASSURANCE CO. LTD. THROUGH ITS BRANCH MANAGER, v. MR. CHANDRABHAGA SHANKAR SHINDE ORS. — Bombay High Court (2022-03-12)
• THE NEW INDIA ASSURANCE CO. LTD. v. MRS. NASEEMA ABDUL AJIJ KANEKAR AND ORS. — Bombay High Court (2022-03-12)
• SHRI VIJAY DUDHNATH YADAV v. SHRI DEEPAK S. KHANNA AND ORS — Bombay High Court (2022-03-12)
• THE NEW INDIA ASSURANCE CO. LTD. v. MR. PRASHANT SUBHASH SANAP AND ORS. — Bombay High Court (2022-03-12)