N. J. JAMADAR,RETIRED JUDGE,OFFICER ON SPECIAL DUTY (SPECIAL COURT)
35 recorded High Court judgment(s) · 2018–2018
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| Bombay High Court | 35 |
Disposal nature
| Disposed Off | 35 |
Recent judgments
- SHRI. BAHIRU BHAU TARANGE v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 AND ORS. — Bombay High Court (2018-12-08)
- SHRI. TUKARAM NANA TARANGE (DECEASED)THROUGH HIS LEGAL HEIRS-1A)BHIMRAO TUKARAM BAPU TARANGE AND OR v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 AND ORS. — Bombay High Court (2018-12-08)
- SHRI. VITHOBA GANPAT SHINDE v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 AND ORS. — Bombay High Court (2018-12-08)
- SHRI. MARUTI JAGU TARANGE (DECEASED)THROUGH 1- SHRI. ATMARAM MARUTI TARANGE AND ORS. v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 AND ORS. — Bombay High Court (2018-12-08)
- SHRI. BABAN SAKHARAM TARANGE v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 AND ORS. — Bombay High Court (2018-12-08)
- SHRI. GANPAT KONDIBA KHARAT (DECEASED) THROUGH 1-A) SHRI. SARJERAO GANPAT KHARAT v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 AND ORS. — Bombay High Court (2018-12-08)
- SHRI. MARUTI KERBA TARANGE v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 AND ORS. — Bombay High Court (2018-12-08)
- SHRI. TUKARAM SAMBHA STATPUTE v. THE SPECIAL LAND ACQUISITION OFFICER NO.19 AND ORS. — Bombay High Court (2018-12-08)
- MR. KAILAS DHONDIBA JADHAV (SINCE DECEASED BY HIS LEGAL HEIRS) 1.A AMOL KAILAS JADHAV v. THE SPECIAL LAND ACQUISITION OFFICER NO. 10 (NEW 19) PUNE — Bombay High Court (2018-12-08)
- MR. KALIDAS HARISHCHANDRA DEOKAR v. THE LAND ACQUISTION OFFICER NO.19(10) PUNE AND ANOTHER — Bombay High Court (2018-12-08)
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