NIVEDITA PRAKASH MEHTA

142 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• IND INFOTECH SERVICES, NAGPUR THROUGH ITS PROPRIETOR, RAJESH USHEKWAR v. UNION OF INDIA, THROUGH MINISTRY OF RAILWAYS, RAIL BHAVAN 1, NEW DELHI, DELHI, AND OTHER — Bombay High Court (2026-01-06)
• AMITKUAMAR S/O SATYANARAYAN KUSHWAH v. STATE OF MHA. THR. PSO PS DEORI TAH.DEORI DIST.GONDIA AND ANOTHER — Bombay High Court (2026-01-05)
• SANTOSH S/O. SITARAM INGALE v. STATE OF MAH. THR. PSO, PS, HIVARKHED, DIST. AKOLA. — Bombay High Court (2025-12-24)
• NIKHIL ALIAS NIKHILESH SHRIRAM KELE v. THE STATE OF MAHARASHTRA THR PSO PS DONGAON DIST BULDHANA — Bombay High Court (2025-12-23)
• SATISH TUKARAM JOGE v. THE STATE OF MAHARASHTRA THR PSO PS SINDI (RLY) TAHSIL. SELOO DIST. WARDHA — Bombay High Court (2025-12-23)
• SANDEEP RAMPRASAD HIRAPURE (IN JAIL) v. STATE OF MAHARASHTRA THR PSO, PS KOLAHPURI GATE — Bombay High Court (2025-12-23)
• BHARAT RAMDAS MESHRAM v. STATE OF MAHARASHTRA — Bombay High Court (2025-12-23)
• TEJAS DILIP TIRPUDE v. STATE OF MAHARASHTRA — Bombay High Court (2025-12-23)
• M/s. Airef Engineers Pvt. Ltd. thr. Authorized Representative Shri. Vikas Tyagi v. Union of India Through Engineer In Chief Military Engineer Services, New Delhi and other — Bombay High Court (2025-12-23)
• THE N.H. AUTHORITY OF INDIA, THR. PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT, NAGPUR v. THE ADDITIONAL COMMISSIONER AND ARBITRATOR, NAGPUR AND OTHERS — Bombay High Court (2025-12-23)