NITIN JAMDAR, MANJUSHA AJAY DESHPANDE

746 recorded High Court judgment(s) · 2023–2024

Courts

Bombay High Court

746

Disposed Off	724
Allowed	7
DISPOSED OFF	6
Allowed To be withdrawn	4
Dismissed	4
Dismissed for non-complying conditional Order	1

VIKRAM B. MEHTA v. THE SPECIAL LAND ACQUISITION OFFICER AND OTHRS — Bombay High Court (2024-02-07)
STATE OF MAHARASHTRA THROUGH ADDITIONAL CHIEF SECRETARY HOME DEPARTMENT v. GHANHASHAM K PATIL — Bombay High Court (2024-01-05)
M/S. SHRI MAHALAXMI CONSTRUCTION CORPORATION v. STATE OF MAHARASHTRA AND OTHRS — Bombay High Court (2024-01-05)
STATE OF MAHARASHTRA THROUGH THE SPECIAL LAND ACQUISITION OFFICER v. SHRI. PRATAP MOTIRAM VELKAR — Bombay High Court (2023-12-22)
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION v. ANITA GURUDAS KAMATH AND ORS. — Bombay High Court (2023-12-22)
AKSHAY ASHOK CHAUDHARI AND ORS v. GOVERNMENT OF MAHARASHTRA THR PRINCIPAL SECRETARY AND ORS — Bombay High Court (2023-12-22)
SMT. VANDANA GANESH NALAWADE AND ANR. v. ICICI LOMBARD GENERAL INSURANCE CO LTD — Bombay High Court (2023-12-22)
SMT. ROHINI BHUJANG GAIKWAD AND ORS v. THE SECRETARY OF REVENUE AND FOREST DEPT. AND ORS — Bombay High Court (2023-12-22)
SMT. ROHINI BHUJANG GAIKWAD AND ORS v. THE SECRETARY OF REVENUE AND FOREST DEPT. AND ORS — Bombay High Court (2023-12-22)
TANAJI NAVNATH JARAG v. STATE OF MAHARASHTRA THR ITS CO OP DEPT AND ORS — Bombay High Court (2023-12-21)