A.P. DESHPANDE, R.C. CHAVAN

41 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

Dismissed/Rule Discharged	16
Dispossed Off/Dismiss for Default	11
Admitted/Allwd/Granted/Rule Absolute	8
Rejected at Admission Stage	5
Withdrawn	1

SUDHAKAR S/O SHANKARRAO LADE v. VIDYA PRASARAK MANDAL and 2 ORS. — Bombay High Court (2008-01-16)
PRADEEP KUMAR S/O GHANSHYAMJI KHOBRAGADE v. SEEMA PRADEEPKUMAR KHOBRAGADE — Bombay High Court (2008-01-16)
RAMESH AJABRAO GANESHPURE and ORS. v. OFFICIAL LIQUIDATOR, HIGH COURT OF JUDICATURE AT BOMBAY — Bombay High Court (2008-01-16)
SARITA HARICHANDRA NAGPURE v. M.B. GANJARE AND 8 ORS. — Bombay High Court (2008-01-14)
MOHD. RAFIQ MOHD. HARUN KACHHI THRU. GUARDIAN AND ANOR. v. STATE OF MAH. THRU. SECTY. AND 7 ORS. — Bombay High Court (2008-01-14)
ARUN PUROSHOTTAM DESHMUKH v. THE STATE OF MAHA. THRU. ADDL. CHIEF SECTY. and ANOR. — Bombay High Court (2008-01-14)
PRESIDENT, INDIRA GANDHI URDU EDU. SOC. and ANOR. v. SMT SABIYA KHATUN NURKHAN and 4 ORS. — Bombay High Court (2008-01-14)
STATE OF MAH. THRU. REGN. TRANSPORT AUTHORITY and ANOR. v. PRESIDING OFFICER, STATE TRANSPORT and ANOR. — Bombay High Court (2008-01-14)
MEERABAI MUKUND RATHOD AND 3 ORS. v. ADDL. COLLECTOR, WASHIM AND 4 ORS. — Bombay High Court (2008-01-14)
JANATA EDN. SOCIETY THRU. PRESIDENT and ANOR. v. PRAKASH BABARAO SHIMGANE AND ANOR. — Bombay High Court (2008-01-14)