NITIN B. SURYAWANSHI

969 recorded High Court judgment(s) · 2019–2026

Courts

Disposal nature

Recent judgments

• RAM KISAN SATHE v. STATE OF MAHARASHTRA — Bombay High Court (2026-02-04)
• THE NEW INDIA ASSURANCE CO. LTD. v. MR. RAFIUL AHMAD AND ANR. — Bombay High Court (2023-12-08)
• EXECUTIVE ENGINEER, NASHIK v. DEEPAK VASANTRAO DAVAGE AND ANR. — Bombay High Court (2023-12-08)
• EXECUTIVE ENGINEER, NASHIK v. NITIN RAMAKANT SONAWANE AND ANR. — Bombay High Court (2023-12-08)
• THE STATE OF MAHARASHTRA (TRHOUGH THE SPECIAL LAND ACQUISITION OFFICER v. SHRI. AMRUT RAMCHANDRA THAKUR — Bombay High Court (2023-12-08)
• JYOTI TARUM BAJARIA AND ORS. v. ASHOK ZAVERCHAND DEDHIA AND ORS. — Bombay High Court (2023-12-08)
• EXECUTIVE ENGINEER KADAVA KADAV ( CANNEL ) PROJECT, DIVISION NASHIK v. NIVRUTTI SHANKAR SARODE — Bombay High Court (2023-12-08)
• EXECUTIVE ENGINEER KADAVA KADAVA(CANNEL)PROJECT, DIVISION NASHIK v. SHARAD BHIMRAO MORE AND ORS. — Bombay High Court (2023-12-08)
• MR. MOHAMMED YASIN SIDDIQUE v. MR MAQBUL MITHU MANSOORI — Bombay High Court (2023-12-08)
• NITIN RAMAKANT SONAWANE AND ANR. v. EXECUTIVE ENGINEER, NASHIK — Bombay High Court (2023-12-08)