NITIN JAMDAR, AMIT BORKAR

245 recorded High Court judgment(s) · 2021–2024

Courts

Disposal nature

Recent judgments

• MURLIDHAR DNYANDEV KADLASKAR v. SHRI MARKANDEY VIDYALAYA SOLAPUR THR. HEAD MASTER AND ORS — Bombay High Court (2024-04-08)
• VEDACHARYA SHRI GHAISAS GURUJI VEDPATH SHALA THR. TRUSTEE v. STATE OF MAHA. THR. SPECIAL LAND ACQUISITION OFFICER AND ANR — Bombay High Court (2024-04-08)
• SMT. VIDYA MILIND KARANDE v. THE STATE OF MAHARASHTRA THR. SECRETARY SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT. AND ORS — Bombay High Court (2024-04-08)
• VASANT KESHWA CHAVAN AND ORS v. THE STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY DEPT. OF REVENUE AND FOREST AND ORS — Bombay High Court (2024-04-08)
• VASANT KESHWA CHAVAN AND ORS v. THE STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY DEPT. OF REVENUE AND FOREST AND ORS — Bombay High Court (2024-04-08)
• SMT. VIDYA MILIND KARANDE v. THE STATE OF MAHARASHTRA THR. SECRETARY SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT. AND ORS — Bombay High Court (2024-04-08)
• RAYATRAJ KAMGAR SANGHATNA THROUGH PRESIDENT OF MIDC UNITS v. THE STATE OF MAHARASTHRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2024-04-08)
• SACHIN MALLAPPA KAMBLE v. STATE OF MAHARASHTRA THR DEPT OF EDUCATION AND ORS — Bombay High Court (2024-04-08)
• MURLIDHAR DNYANDEV KADLASKAR v. SHRI MARKANDEY VIDYALAYA SOLAPUR THR. HEAD MASTER AND ORS — Bombay High Court (2024-04-08)
• RANJIT CHANDRAKANT PAWAR v. STATE OF MAHARASHTRA THROUGH SECRETARY TRIBAL DEVELOPMENT DETP. AND ORS — Bombay High Court (2024-04-08)