A.P. DESHPANDE

689 recorded High Court judgment(s) · 2005–2009

Courts

Disposal nature

Recent judgments

• SHRI NARAYAN S PAWAR v. UNITED INDIA INSURANCE CO.LTD. THROUGH ITS REGIONAL OFFICE — Bombay High Court (2009-02-20)
• MESSRS MANRATNA DEVELOPERS v. MEGH RATAN CO-OPERATIVE HOUSING SOCIETY LIMITED AND 3 ORS. — Bombay High Court (2008-10-23)
• THE STATE OF MAHARASHTRA v. BHASKAR NAMADEO WAGH and OTHERS — Bombay High Court (2008-10-23)
• THE STATE OF MAHARASHTRA v. DNYANESHWAR K. PHADTARE — Bombay High Court (2008-10-08)
• AVINASH BHOSALE v. THE UNION OF INDIA AND ORS. — Bombay High Court (2008-10-08)
• R. R. TRIPATHI v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2008-10-08)
• M/S V.L.T. CARGO MOVERS PVT. LTD. , MUMBAI v. SHRI. AJITKUMAR S. PURI AND ANR — Bombay High Court (2008-10-06)
• BABUBHAI DAMJI PATEL v. THE MUNICIPAL CORPORATION OF GR. MUMBAI — Bombay High Court (2008-09-29)
• THE COMMISSIONER OF INCOME TAX -9, MUMBAI v. M/S VASPAR FISCHER LTD. , MUMBAI — Bombay High Court (2008-09-25)
• ASHFAQUE CHAUDHRI v. STATE OF MAHARASHTRA AND 2 OTHERS — Bombay High Court (2008-09-25)