S. M. MODAK,LOK ADALAT

59 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• THE NEW INDIA ASSURANCE CO. LTD. v. KUM. ASHWINI VILAS AMBRE (MINOR THROUGH HER FATHER MR. VILAS GOVIND AMBRE) AND ANOTHER — Bombay High Court (2021-02-06)
• THE NEW INDIA ASSURANCE CO. LTD. v. MISS. RAMESHWARI CHANDRAKANT SALVI — Bombay High Court (2021-02-06)
• THE NEW INDIA ASSURANCE CO. LTD. v. MR. GANESH GULAB AMBRE AND ANOTHER — Bombay High Court (2021-02-06)
• NEW INDIA ASSURANCE CO. LTD. v. MR. ANKUSH RAMCHANDRA ZANJAD AND ANR. — Bombay High Court (2021-02-06)
• THE NEW INDIA ASSURANCE CO LTD v. MR.NARAYAN DATTU DUMBARE.. — Bombay High Court (2021-02-06)
• THE NEW INDIA ASSURANCE CO. LTD. THANE DIVISIONAL OFFICE v. MRS. HEMLATA PRAMOD PATIL AND ORS. — Bombay High Court (2021-02-06)
• NEW INDIA ASSURANCE CO. LTD. v. MR. ANKUSH RAMCHANDRA ZANJAD AND ANR. — Bombay High Court (2021-02-06)
• THE NEW INDIA ASSURANCE COMPANY LTD. v. MR. SANTOSH YASHWANT BOBADE AND ORS. — Bombay High Court (2021-02-06)
• THE NEW INDIA ASSURANCE CO. LTD. THROUGH MUMBAI REGIONAL OFFICE-I v. SMT. YOGITA BABAJI DAUNDKAR AND ORS. — Bombay High Court (2021-02-06)
• THE NEW INDIA ASSURANCE CO. LTD v. MR ASHOK MAHADEO SHINDE AND ORS — Bombay High Court (2021-02-06)