VALMIKI SA MENEZES

138 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• SMT. PUSHPA KISAN SARAK v. THE ADDITIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS — Bombay High Court (2022-12-23)
• SHUBHANGI MEGHSHYAM MHADNAK v. SHANKARHARI POSAM AND ANR. — Bombay High Court (2022-12-23)
• SHRI. SHANKAR BAPU RAINAK (SINCE DECD) THROUGHL RS v. SHRI. KASHINATH LAXMAN VANARE (SINCE DECD) THROUGH LRS — Bombay High Court (2022-12-23)
• SHRI. PAVAN SOPAN DHAVALE v. BORIBHADAK VIVIDHA KARYAKARI SEVA SAHAKARI SANSTHA MARYADIT THRU CHAIRMAN/SECRETARY AND ORS — Bombay High Court (2022-12-23)
• SHRI. SHANKAR BAPU RAINAK (SINCE DECD) THROUGHL RS v. SHRI. KASHINATH LAXMAN VANARE (SINCE DECD) THROUGH LRS — Bombay High Court (2022-12-23)
• SHUBHANGI MEGHSHYAM MHADNAK v. SHANKARHARI POSAM AND ANR. — Bombay High Court (2022-12-23)
• SMT. PUSHPA KISAN SARAK v. THE ADDITIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS — Bombay High Court (2022-12-23)
• SHRI. JAKHU MAYA PATIL (THROUGH LRS.) AND ORS. v. SHRI RAGHUNATH PADU PATIL AND ORS. — Bombay High Court (2022-12-23)
• SHRI. PANDURANG TATYA ZAMBARE v. SHRI. RAMCHANDRA TATYA ZAMBRE (D/H) AND ORS. — Bombay High Court (2022-12-23)
• SHRI. PANDURANG TATYA ZAMBARE v. SHRI. RAMCHANDRA TATYA ZAMBRE (D/H) AND ORS. — Bombay High Court (2022-12-23)