S.S. JADHAV,NATIONAL LOK ADALAT

104 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• THE EXECUTIVE ENGINEER MINOR IRRIGATION DIVISION v. MR. DANAPPA MALLAPPA BIRADAR AND ORS. — Bombay High Court (2024-12-14)
• THE STATE OF MAHARASHTRA v. BHAGWAN KRISHNA WAGH SINCE DECEASED THR.LRS. 1.1) VISHNU BHAGWAN WAGH AND ORS. — Bombay High Court (2024-12-14)
• THE STATE OF MAHARAHSTRA v. CHANDRAKANT SHRIPATI GUJAR — Bombay High Court (2024-12-14)
• THE STATE OF MAHARASHTRA v. AAKKATAI SATGONDA PATIL — Bombay High Court (2024-12-14)
• THE STATE OF MAHARASHTRA v. SMT. AKKATAI SATGONDA PATIL — Bombay High Court (2024-12-14)
• MRS. VAISHALI UMESH HATTE v. MR. UMESH BHIMASHANKAR HATTE — Bombay High Court (2024-12-14)
• THE NEW INDIA ASSURANCE CO LTD v. NARSU KALLAPPA AWATI AND ORS — Bombay High Court (2024-12-14)
• MR. HARISHCHANDRA BABLI NAIK v. MR. ABHAY AVINASH NARSE AND ORS. — Bombay High Court (2024-12-14)
• THE NEW INDIA ASSURANCE COMPANY LIMITED. THROUGH ITS KOLHAPUR DIVISIONAL MANAGER v. SMT.RUPALI SHERNIK KUMBHOJE AND ORS. — Bombay High Court (2024-12-14)
• THE STATE OF MAHARASHTRA v. RAJARAM DHONDIBA KIRDAT and ANR — Bombay High Court (2022-03-12)