SANDIPKUMAR CHANDRABHAN MORE

258 recorded High Court judgment(s) · 2023–2025

Courts

Disposal nature

Recent judgments

• KU. NILIMA D/O MURLIDHAR DAKHANE, NAGPUR v. BAJAJ ALIANZ GENERAL INSURANCE CO. LTD. and ANR — Bombay High Court (2025-02-03)
• THE NEW INDIA ASSURANCE COM. LTD, THR ITS CHIEF REGIONAL MANAGER, NAGPUR v. SMT. PARWATABAI WD/O ARVIND KANAKE AND OTHERS — Bombay High Court (2025-01-29)
• VINAYAK SHRIRAM INGLE AND OTHERS v. SANJIVKUMAR SUDARSHAN PRADHAN AND 2 OTHERS — Bombay High Court (2025-01-24)
• SUDHAKAR KISAN WAGHMARE v. THE STATE OF MAHARASHTRA, THR. COLLECTOR, WARDHA AND OTHERS — Bombay High Court (2025-01-24)
• VIJAY S/O NARAYANRAO MATE v. STATE OF MAHARASHTRA, THROUGH THE COLLECTOR, AKOLA AND 2 OTHERS — Bombay High Court (2025-01-24)
• HIMANSHU AVINASH MOKADDAM v. THE DIVISIONAL MANAGER, MAHA. STATE ROAD TRANSPORT CORPORATION, NAGPUR AND OTHERS — Bombay High Court (2025-01-24)
• PRABHAKAR KISAN WAGHMARE v. THE STATE OF MAHARASHTRA THR. COLLECTOR, WARDHA AND OTHERS — Bombay High Court (2025-01-24)
• RAMRAO GOPALRAO NAHAL v. THE STATE OF MAHARASHTRA, THR. COLLECTOR, AMRAVATI AND OTHERS — Bombay High Court (2025-01-24)
• JAGRAM BALU JADHAO (DECEASED BY LRS.) SMT. METHIBAI JAGRAM JADHAO DEAD HENCE DELETED AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-01-24)
• MAH.INDUSTRIAL DEVELOPMENT CORPN.NAGPUR v. JANARDHAN NARAYAN TIMADE and ANOTHER — Bombay High Court (2025-01-24)