RAJESH S. PATIL,NATIONAL LOK ADALAT

44 recorded High Court judgment(s) · 2023–2023

Courts

Disposal nature

Recent judgments

• SHRI. AJAY JAYANT BAGEWADI AND ANR. v. SHRI. KAILASH TUKARAM SATAV AND ORS. — Bombay High Court (2023-12-09)
• THE DIVISIONAL MANAGER, THE NEW INDIA ASSURANCE CO. LTD. v. AJITKUMAR PANDURANG TATHAWADE AND ORS. — Bombay High Court (2023-12-09)
• THE NEW INDIA ASSURANCE CO.LTD. v. MR.SAVINDRA SADASHIV PATIL AND ANR. — Bombay High Court (2023-12-09)
• ICICI LOMBARD GENERAL INSURANCE COMPANY v. SMT. KISHORI (ROHINI) CHANDRAKANT CHAPHEKAR AND ORS — Bombay High Court (2023-12-09)
• THE NEW INDIA ASSURANCE CO. LTD. THROUGH THE DIVISIONAL MANAGER v. AJITKUMAR PANDURANG TATHAWADE AND ORS. — Bombay High Court (2023-12-09)
• THE DIVISIONAL MANAGER, THE NEW INDIA ASSURANCE CO. LTD. v. AJITKUMAR PANDURANG TATHAWADE AND ORS. — Bombay High Court (2023-12-09)
• SAGAR DIGAMBAR DHANWAR AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-12-09)
• THE NEW INDIA ASSURANCE CO. LTD. THROUGH THE DIVISIONAL MANAGER v. AJITKUMAR PANDURANG TATHAWADE AND ORS. — Bombay High Court (2023-12-09)
• THE NEW INDIA ASSURANCE CO.LTD, v. SHRI. SAUDAGAR S/O. VITHOBA RAUT AND ANR. — Bombay High Court (2023-12-09)
• SHYAMRAJ GAJANANRAO SUPEKAR v. M/S. MEHTA ROAD LINES AND ANR — Bombay High Court (2023-12-09)