NATIONAL LOK ADALAT

233 recorded High Court judgment(s) · 2016–2024

Courts

Disposal nature

Recent judgments

• DEVPRASAD YADAV v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-11-21)
• BODHIRAM v. GULJAR — Chhattisgarh High Court (2023-12-16)
• NEELA BAI v. GULJAR — Chhattisgarh High Court (2023-12-16)
• YASHWANT KUMAR HOTA v. Deleted (C.R.NAYAK) — Chhattisgarh High Court (2021-07-10)
• THE STATE OF MAHARASHTRA (THROUGH THE SPECIAL LAND ACQUISITION OFFICER NO.6 v. DINKAR MAHADEV PASALKAR and ORS. — Bombay High Court (2019-12-14)
• THE STATE OF MAHARASHTRA AND ORS. v. POPAT SHIVRAM ROUNDHAL AND ORS. — Bombay High Court (2019-12-14)
• THE STATE OF MAHARASHTRA v. SHRI. DINKAR MAHADEV PASALKAR — Bombay High Court (2019-12-14)
• THE STATE OF MAHARASHTRA AND ORS. v. SMT. RADHU HARIBHAU CHORDHE AND ORS. — Bombay High Court (2019-12-14)
• MR. SHANTARAM CHAHU GHARAT v. THE STATE OF MAHARASHTRA THR. THE SPECIAL LAND ACQUISTION OFFICER — Bombay High Court (2019-12-14)
• MR. SHANTARAM CHAHU GHARAT v. THE STATE OF MAHARASHTRA THR. THE SPECIAL LAND ACQUISTION OFFICER — Bombay High Court (2019-12-14)