SURENDRA PANDHARINATH TAVADE,NATIONAL LOK ADALAT

22 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• EXECUTIVE ENGINEER KANHER DAM DIVISION NO. 2. v. SHRI. UTTAM KRISHNA MORE AND ORS. — Bombay High Court (2021-08-01)
• THE EX.ENGINEER TARALI PROJECT THROUGH/FOR MAHARASHTRA KRISHNA VALLEY DEVELOPMENT CORPORATION v. DATTATRAYA HARIBA KATE AND ANR — Bombay High Court (2021-08-01)
• THE STATE OF MAHARASHTRA v. VISHWANATH BALI DHAWALE — Bombay High Court (2021-08-01)
• EXECUTIVE ENGINEER KANHER DAM DIVISION NO. 2. v. SHRI. UTTAM KRISHNA MORE AND ORS. — Bombay High Court (2021-08-01)
• THE EXECUTIVE ENGINEER,KANHER CANAL DIVISION NO 2 v. HIRABAI RAGHU PAWAR (SINCE DECEASED) BY HER L.RS(1-A)DHANANJYA RAGHU PAWAR AND ORS — Bombay High Court (2021-08-01)
• EXECUTIVE ENGINEER KANHER DAM DIVISION NO. 2. v. SMT. TARABAI SITARAM MORE (DECEASED) THROUGH HER LEGAL HEIRS1A MR.CHANDRAKANT SITARAM MORE AND ORS — Bombay High Court (2021-08-01)
• THE STATE OF MAHARASHTRA v. RAGHUNATH SHANKAR PASALKAR — Bombay High Court (2021-08-01)
• EXECUTIVE ENGINEER KANHER DAM DIVISION NO. 2. v. SMT. TARABAI SITARAM MORE (DECEASED) THROUGH HER LEGAL HEIRS1A MR.CHANDRAKANT SITARAM MORE AND ORS — Bombay High Court (2021-08-01)
• THE EX.ENGINEER TARALI PROJECT THROUGH/FOR MAHARASHTRA KRISHNA VALLEY DEVELOPMENT CORPORATION v. DATTATRAYA HARIBA KATE AND ANR — Bombay High Court (2021-08-01)
• THE STATE OF MAHARASHTRA v. BAJRANG BALI DHAWALE — Bombay High Court (2021-08-01)