NITIN B. SURYAWANSHI, INDRAJIT MAHANTY

105 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• OMPRAKASH BASANTLAL GOENKA v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-15)
• YAMESH DILIP DAREKAR@YAMYA DADA v. THE COMMISSIONER OF POLICE MUMBAI AND ORS. — Bombay High Court (2019-10-04)
• RAJA @ RAJESH BHALCHANDRA GAVARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-04)
• JAYGANESH SITARAM TIWARI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2019-10-04)
• SHRI. VITTHAL DHONDIBA MARKAD THROUGH POA HOLDER v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-10-01)
• THE MAZAGAON BUNYAN CO OPERATIVE HOUSING SOCIETY LTD v. STATE OF MAHARASHTRA AND 2 OTHERS — Bombay High Court (2019-10-01)
• SHIVAJI NIVRUTTI PAWAR v. TALUKA INSPECTOR OF LAND RECORD AND ORS. — Bombay High Court (2019-10-01)
• MOHANRAO RAMCHANDRA YADAV PROP OF SHIVRAJ SALES AND SUPPLIES , KADEPUR v. STATE OF MAHARASHTRA THRU SECRETARY, REVENUE DEPT. AND ORS — Bombay High Court (2019-10-01)
• MOHANRAO RAMCHANDRA YADAV PROP OF SHIVRAJ SALES AND SUPPLIES , KADEPUR v. STATE OF MAHARASHTRA THRU SECRETARY, REVENUE DEPT. AND ORS — Bombay High Court (2019-10-01)
• BHIVA JIVA BUJAD AND ANR v. THE STATE OF MAHARASHTRA THROUGH SECRETARY REVENUE AND FOREST DEPT. AND ORS — Bombay High Court (2019-10-01)