NITIN JAMDAR, N. R. BORKAR

724 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• HANY BANU v. NATIONAL INVESTIGATION AGENCY AND ANR. — Bombay High Court (2022-09-19)
• MAYANK DHAKAD S/O ARVIND KUMAR DHAKAD v. UNION OF INDIA AND ANR — Bombay High Court (2022-09-19)
• MAYUR RAJENDRA BHANDARE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-08-30)
• DHAVAL NARENDRA MADHANI AND ANR v. STATE OF MAHARASHTRA — Bombay High Court (2022-08-30)
• REKHA KHAIRNAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-08-30)
• M/S JUBILANT LIFE SCIENCES LTD THROUGH SANJAY GUPTA v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-08-30)
• REKHA KHAIRNAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-08-30)
• MALIK MANSURALI CHARANIA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-08-30)
• SACHIN MAHADEV PATIL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-08-29)
• ALTAF YAKUB DAUVA AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-08-29)