SOMASEKHAR SUNDARESAN,NATIONAL LOK ADALAT

42 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA v. SHRIDHAR BABU ADMUTHE — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASTHRA v. MAHAVIR BALAPPA UPADHYE — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASHTRA v. MANSUKH SHANKAR MORE and ORS. — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASHTRA v. BAPU RAMA MUDGAL — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASHTRA,THORUGH THE SPECIAL LAND ACQUISTION OFFICER v. SHRI. GOPAL GANU AMBEKAR — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASHTRA (THROUGH THE SPECIAL LAND ACQUISITION OFFICER) AND ANOTHER v. MR. VIJAY GOVIND KADAM AND ORS. — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASHTRA v. SHRI. PRABHAKAR DATTARAM REDKAR — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASHTRA THROUGH THE SPECIAL LAND ACQUISITION OFFICER AND ANR. v. SHRI. PANDURANG TUKARAM SAWANT — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASHTRA v. SHRI VASUDEO KONDO KALEKAR — Bombay High Court (2024-09-28)
• THE STATE OF MAHARASHTRA v. DATTARAM SADU AMBEKAR — Bombay High Court (2024-09-28)