NITIN JAMDAR, SHARMILA U. DESHMUKH

515 recorded High Court judgment(s) · 2022–2023

Courts

Bombay High Court

515

Disposed Off	479
DISPOSED OFF	19
(unspecified)	12
Dismissed for non-complying conditional Order	2
WITHDRAWN	2
Allowed	1

STATE OF MAHARASHTRA v. MR LOULS BASTYAV D SOUZA — Bombay High Court (2023-12-21)
STATE OF MAHARASHTRA v. HANUMAN SHIVARAM SHINDE — Bombay High Court (2023-12-21)
STATE OF MAHARASHTRA v. MACHINDRANATH MAHADEV GOSAVI — Bombay High Court (2023-12-21)
STATE OF MAHARASHTRA v. LAHU ANANT PALAMBE AND ORS — Bombay High Court (2023-12-21)
STATE OF MAHARASHTRA v. MANVEL MOTES D SOUZA — Bombay High Court (2023-12-21)
STATE OF MAHARASHTRA v. SUBHASH MAHADEV CHAVAN — Bombay High Court (2023-12-21)
STATE OF MAHARASHTRA v. PRABHAKAR GOVIND MUNDALE — Bombay High Court (2023-12-21)
HARVINDER SINGH v. UNION OF INDIA AND ANR — Bombay High Court (2023-04-06)
SHRI. NILESH SATISH KANADE AND ANR v. THE AUTHORISED OFFICER, SHRI. NITIN S APTE , LIC HOUSING FINANCE LTD. AND ANR — Bombay High Court (2023-04-06)
SACHINDLER INDIA PRIVATE LIMITED v. THE STATE OF MAHARASHTRA THROUGH THE MINISTRY OF FINANCE AND ANR. — Bombay High Court (2023-04-06)