NITIN JAMDAR, G. A. SANAP

72 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA v. SANJIVANI SHASHIKANT SASAWADE — Bombay High Court (2021-10-29)
• FRANCIS @ KAU PATTRICK MANVELL v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-09-24)
• FRANCIS @ KAU PATTRIC MANVELL v. STATE OF MAHARASHTRA — Bombay High Court (2021-09-24)
• FRANCIS @ KAU PATTRIC MANVELL v. STATE OF MAHARASHTRA — Bombay High Court (2021-09-24)
• MR.PRAMOD N. MOHAN MENON, v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-09-24)
• S.D.SALUNKE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-09-24)
• MR. JUBER MAJID MEMON v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-09-24)
• MR.YADNESHWAR BHARAT GHARAT AND ORS. v. MR.RAKESH SARABJIT YADAV AND ANR. — Bombay High Court (2021-09-23)
• SATAPPA PUNDALIK NARTAVADEKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-09-23)
• MOHD. JAVED KHAN S/O MOHD. KHAN v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2021-09-23)