N. R. BORKAR,NATIONAL LOK ADALAT

267 recorded High Court judgment(s) · 2020–2024

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA (THROUGH THE LAND ACQUISITON OFFICER) v. SHRI. GANGARAM BALA THASALE (DECEASED) THROUGH LRS. SMT. SUNITA GANGARAM THASALE AND ORS. — Bombay High Court (2024-03-03)
• THE STATE OF MAHARASHTRA v. MANSINGRAO SHANKARRAO KHOT (DECEASED) THR. L.R.S. 3A) VANDANA M KHOT AND ORS. — Bombay High Court (2024-03-03)
• THE STATE OF MAHARASHTRA and ANR. v. DAGADU NAGNATH KSHIRSAGAR and ANR. — Bombay High Court (2024-03-03)
• THE STATE OF MAHARSHTRA (THROUGH THE SPECIAL LAND ACQUISITION OFFICER MINOR IRRIGATION) AND ANR. v. SHRI. JANARDAN RAJARAM POWER AND ORS. — Bombay High Court (2024-03-03)
• THE STATE OF MAHARASHTRA (THROUGH THE SPECIAL LAND ACQUISITION OFFICER) AND ANR. v. SHRI. DATTU SOPDU SONAWANE — Bombay High Court (2024-03-03)
• SAHEBRAO S. PATIL v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2024-03-03)
• BHAGWAT KASHINATH GATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-03-03)
• SHRI. SOMNATH MAHADEO NAIK(DEAD) THR. HIS LEGAL REPRESENTATIVES 1) SMT.BARSUBAI SOMANTH NAIK AND OR v. THE STATE OF MAHARASHTRA THROUGH THE SPECIAL LAND ACQUISTION OFFICERR,PANVEL RAIGAD — Bombay High Court (2024-03-03)
• THE STATE OF MAHARASHTRA THR. THE COLLECTOR, THE SPECIAL LAND ACQJUISITION OFFICER, NASHIK AND ANR. v. GIRJYA DHULYA JAGTAP (DECEASED) THR. LRS. SITARAM GIRJYA JAGTAP AND ORS. — Bombay High Court (2024-03-03)
• THE STATE OF MAHARASHTRA v. SHANKAR NAMDEO SHINDE — Bombay High Court (2024-03-03)