VIRENDRASINGH GYANSINGH BISHT,NATIONAL LOK ADALAT

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

Courts

Disposal nature

Recent judgments

• THE NEW INDIA ASSURANCE CO. LTD. v. MR. MUKTABAI KERABA DHAVALE AND ORS. — Bombay High Court (2022-05-07)
• SHRI. SIRAJ JAINUDDIN SHAIKH v. THE NEW INDIA ASSURANCE COMPANY LTD. THE DIVISIONAL MANAGER, — Bombay High Court (2022-05-07)
• THE NEW INDIA ASSURANCE CO. LTD. THROUGH MUMBAI REGIONAL OFFICER-I v. SMT. ASMAKHATUN MOHD. SHAKIL PATHAN AND ORS. — Bombay High Court (2022-05-07)
• THE ORINETAL INSURANCE COMPNAY LIMITED THROUGH MUMBAI REGIONAL OFFICE-2 v. MRS. SUMITRA SHANKAR VITKAR AND ORS. — Bombay High Court (2022-05-07)
• THE NEW INDIA ASSURANCE CO. LTD. v. MR. MUKTABAI KERABA DHAVALE AND ORS. — Bombay High Court (2022-05-07)
• MR. BHIMRAO NAMDEO MANE AND ORS. v. DEPUTY GENERAL MANAGER GHATGE PATIL TRANSPORT LTD. — Bombay High Court (2022-05-07)
• RELIANCE GENERAL INSURANCE CO. LTD. THROUGH ITS MANAGER MR. AMIT ASHWINI SHARMA v. MR. SITARAM ANANT PAWAR AND ORS. — Bombay High Court (2022-05-07)
• ICICI LOMBARD GENERAL INSURANCE CO. LTD. THROUGH ITS AUTHORIZED REPRESENTATIVE MR. PRATHAMESH DINDE v. MRS. VIDHYA RAJENDRA MADANE AND ORS. — Bombay High Court (2022-05-07)
• SHRI BABURAO BAPUSO GAIKWAD v. SMT. ANUSUYA APPAJI GAUDA and OTHERS. — Bombay High Court (2022-05-07)
• THE NEW INDIA ASSURANCE CO.LTD. v. RESHMI AJAY PODUVAL AND OTHRS — Bombay High Court (2022-05-07)