SANJAY ANANDRAO DESHMUKH

1,092 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• SAU. SHRADDHA W/O SATISH BURGHATE v. JAIPRAKASH MAHADEOJI RINWA AND OTHERS — Bombay High Court (2025-09-26)
• MOHAN HARIKISANJI CHANDAK AND ANOTHER v. YASHWANT S/O CHARANDAS GONDANE — Bombay High Court (2025-09-26)
• NEW INDIA ASSURANCE CO.LTD BR. MANAGER, NAGPUR, THROUGH REGIONAL MANAGER, NAGPUR v. SHOBHA WD/O BHAGWAN KATURE AND OTHERS — Bombay High Court (2024-12-20)
• TATA AIG GENERAL INSURANCE CO. LTD., THR. ITS BRANCH MANAGER, NAGPUR v. SMT. KAJAL PRAMOD GAIKWAD AND OTHERS — Bombay High Court (2024-12-20)
• V.I.D.C., THROUGH EXECUTIVE ENGINEER, PURNA MEDIUM PROJECT DIVISION, ACHALPUR v. RAJU @ GOPAN DHONDUJI INGLE AND OTHERS — Bombay High Court (2024-12-20)
• SHRI. RAMDAS S/O VITTHALRAO KAMDI v. UNION OF INDIA THROUGH GENERAL MANAGER, CENTRAL RAILWAY, C.S.T., MUMBAI — Bombay High Court (2024-12-20)
• I.C.I.C.I LOMBARD GEN. INSU. CO. LTD., MUMBAI THR. ITS BR. MANAGER, NAGPUR v. SMT. VYANKATAMMA WD/O. RAMCHANDRA YELTIWAR AND OTHERS — Bombay High Court (2024-12-20)
• MD. TAUFFIK MD. YUSUF v. SMT. HAFIZABI SHEIKH NAZIR AND OTHERS — Bombay High Court (2024-12-20)
• V.I.D.C. THR. EXE. ENGINEER, PROJECT WORKS DEPARTMENT, AMRAVATI v. NARENDRA MAHADEVRAO SAWDE AND OTHERS — Bombay High Court (2024-12-20)
• TATA AIG GENERAL INSURANCE CO. LTD., THR. ITS BRANCH MANAGER, NAGPUR v. SMT. KAJAL PRAMOD GAIKWAD AND OTHERS — Bombay High Court (2024-12-20)