SANDEEP V. MARNE,NATIONAL LOK ADALAT

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

Courts

Disposal nature

Recent judgments

• THE NEW INDIA ASSURANCE COMPANY LIMITED, MUMBAI v. MRS. PRAFULLA SUNIL RANE AND ORS. — Bombay High Court (2023-02-11)
• THE NEW INDIA ASSURANCE CO. LTD. v. MR. JANUASHIN ABBAS SAMIM HASAAN SAYED AND ORS. — Bombay High Court (2023-02-11)
• NEW INDIA ASSURANCE CO. LTD. v. VITHABAI ANANDA KAMBALE — Bombay High Court (2023-02-11)
• THE MUNICIPAL CORPORATION OF GREATER MUMBAI THR.THE GENERAL MANAGER, BEST UNDERTAKING, MUMBAI v. MANJULA VIVEKANAND SALUNKE AND ORS. — Bombay High Court (2023-02-11)
• MANAGER, BAJAJ ALLIANZ GENERAL INSURANECE COMPANY LIMITED v. SMT. REKHA HANMAT SARAK AND ORS. — Bombay High Court (2023-02-11)
• BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED THROUGH SANGLI BRANCH v. SMT. UJWALA APPASO KIRDAT AND ORS. — Bombay High Court (2023-02-11)
• THE NEW INDIA ASSURANCE CO. LTD. v. SMT. MIRABAIJAGANNATH BANDGAR @ PATIL AND ORS. — Bombay High Court (2023-02-11)
• NEW INDIA ASSURANCE CO. LTD. v. VITHABAI ANANDA KAMBALE — Bombay High Court (2023-02-11)
• BOMBAY ELECRIC SUPPLY AND TRANSPORT UNDERTAKING v. UMESH SADANAND KHANDEKAR THR. CONSTITUTE ATTORNEY MR. SADANAND MAHADEV KHANDEKAR — Bombay High Court (2023-02-11)
• THE NEW INDIA ASSURANCE CO LTD v. MR DHANJAY SHANKAR PHADNIS.. — Bombay High Court (2023-02-11)