Bombay High Court
Shri Pandurang Kashinath Ingle (Died) ... vs The State Of Maharashtra Represented By ... on 20 June, 2019
Author: M.G. Giratkar
Bench: M. G. Giratkar
1 200619 fa 316.14.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
NAGPUR BENCH : NAGPUR.
First Appeal No.316 of 2014
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Gayabai Kolhe and others)
and
First Appeal No.426 of 2014
(Rangrao Thakre V Special Land Acquisition officer, Nagpur and another)
and
First Appeal No.616 of 2014
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Indal Chavan and others)
and
First Appeal No.714 of 2014
(The Executive Engineer Man Project Div, Vidarbha Irrigation Development
Corporation, Khamgaon V Vishnu Thite and another)
and
First Appeal No.765 of 2014
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Apurao Godse thr Lrs and others)
and
First Appeal No.860 of 2014
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Shankar Industries and others)
and
First Appeal No.897 of 2014
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Champatrao Wagh thr Lrs)
and
First Appeal No.912 of 2014
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Bapurao Shingne and others)
and
First Appeal No.942 of 2014
(Pandurang Ingle thr Lrs V State of Maharashtra and others)
and
First Appeal No.948 of 2014
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Bhagwan Shingne and others)
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and
First Appeal No.958 of 2014
(National Insurance Co. Ltd V Shubham Shahare and another)
and
First Appeal No.1017 of 2014
(Sau. Kamalbai Jadhav V The State of Maharashtra and others)
and
First Appeal No.1054 of 2014
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Mohandas Rawlani and others)
and
First Appeal No.1058 of 2014
(Arvind Pawar V The State of Maharashtra and others)
and
First Appeal No.1073 of 2014
(Gajanan Deshpande thr Lrs and others V Mukund Deshpande and
others)
and
First Appeal No.1114 of 2014
(Ashok Deshmukh V The State of Maharashtra and others)
and
First Appeal No.233 of 2015
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Namdeo Shingne and others)
and
First Appeal No.437 of 2015
(Smt. Rekha Shegokar and others V Sk Hanif Rauf and others)
and
First Appeal No.532 of 2015
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Madhukar Kale thr Lrs and others)
and
First Appeal No.698 of 2015
(Maharashtra Industrial Development Corporation thr its Chief Executive
Officer V Smt. Tarabai Barsaiya thr Lrs and others)
and
First Appeal No.891 of 2015
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Ajaykumar Agrawal and others)
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and
First Appeal No.903 of 2015
(Kailash Kumbhalkar and another V Mandabai Thawkar and others)
and
First Appeal No.18 of 2016
(Ramrao Ganjre V The State of Maharashtra and others)
and
First Appeal No.59 of 2016
(Shriram General Insurance Co. Ltd, Nagpur V Mangesh Gahukar and
others)
and
First Appeal No.136 of 2016
(Executive Engineer, Medium Project Division, Nagpur V Sanjay Adhiye
and others)
and
First Appeal No.182 of 2016
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Wasudeo Dane thr Lrs and others)
and
First Appeal No.187 of 2016
(The New India Assurance Com. Ltd, Nagpur V Anita Gajbhiye and
others)
and
First Appeal No.189 of 2016
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Manikrao Kalmegh and others)
and
First Appeal No.190 of 2016
(Rukhsana Bano and others V The State of Maharashtra and others)
and
First Appeal No.191 of 2016
(Balwant Jagtap V The State of Maharashtra and another)
and
First Appeal No.637 of 2016
(Suresh Parimal and another V The Executive Engineer, Bembla Project
Division, Yavatmal and others)
and
First Appeal No.642 of 2016
(Executive Engineer, Minor Irrigation Div. Washim V Sujanbai Sarkate thr
LRs and and others)
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and
First Appeal No.712 of 2016
(Executive Engineer, Man Project Khamgaon, Dist Buldhana V State of
Maharashtra and others)
and
First Appeal No.816 of 2016
(Smt. Chaya Parimal and others V The Executive Engineer, Bembla
Project Div. Yavatmal and others)
and
First Appeal No.889 of 2016
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Madhukar Thakare and others)
and
First Appeal No.918 of 2016
(Leelawati Sharma V The State of Maharashtra and others)
and
First Appeal No.977 of 2016
(Harishchandra Bondare V The State of Maharashtra and others)
and
First Appeal No.990 of 2016
(Vitthal Adekar V The State of Maharashtra and others)
and
First Appeal No.1065 of 2016
(Vidarbha Irrigation Development Corporation thr its Executive Engineer V
Smt. Kamal Kawale and others)
and
First Appeal No.1066 of 2016
(Chudaman Madare V The State of Maharashtra)
and
First Appeal No.1109 of 2016
(Executive Engineer, Minor Irrigation Div., Washim V Vishnu Rathod and
others)
and
First Appeal No.1194 of 2016
(Executive Engineer, Purna Medium Project, Achalpur Division, Achalpur,
Distt. Amravati V Abarao Tayade and others)
and
First Appeal No.1267 of 2016
(Tahe Oriental Insurance Company Ltd thr its Divisional Manager, Akola V
Smt. Nalutai @ Nalini Bole and others)
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Office Notes, Office Memoranda of Court's or Judges Order.
Coram, appearances, Court's Orders
or directions and Registrar's orders.
Coram : M.G. Giratkar, J.
Dated : 20th June, 2019.
Two weeks time is granted, as a last chance, to file private paper book.
JUDGE Deshmukh ::: Uploaded on - 21/06/2019 ::: Downloaded on - 22/06/2019 03:10:31 :::