NEELA KEDAR GOKHALE,LOK ADALAT

68 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• KHUTUBUDDIN MAMTAJ PATEL v. SHAKARI AMIN PATHAN AND ANR — Bombay High Court (2024-12-01)
• MAHARASHTRA STATE ROAD TRANSPORT CORPORATION v. RAOSAHEB HARI YAMGAR — Bombay High Court (2024-12-01)
• MANGAL SHRIRANG PATIL v. NEW INDIA ASSURANCE CO. LTD — Bombay High Court (2024-12-01)
• DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPN. v. MANJUSHA NARENDRA JADHAV AND ORS. — Bombay High Court (2024-12-01)
• BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. v. SMT. DIVYA DATTARAM MORE AND ORS. — Bombay High Court (2024-12-01)
• MAHARASHTRA STATE ROAD TRANSPORT CORPORATION v. MALAN RAOSAHEB PATIL — Bombay High Court (2024-12-01)
• NEW INDIA ASSURANCE CO.LTD. v. ABBAS KASHIM MULANI (DECD) AND ORS. — Bombay High Court (2024-12-01)
• PRASHANT SHRIDHAR SADVELKAR v. SATISH DIGAMBAR VANJARI AND ANR. — Bombay High Court (2024-12-01)
• MAHARASHTRA STATE ROAD TRANSPORT COR. v. SMT. NANDA SURYAKANT KADAM and ORS. — Bombay High Court (2024-12-01)
• BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. v. SMT. DIVYA DATTARAM MORE AND ORS. — Bombay High Court (2024-12-01)