A.R. JOSHI, D.K. DESHMUKH

363 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• G. S. RATHORE v. THE UNION OF INDIA AND ORS. — Bombay High Court (2010-07-02)
• SHRI HITEN CHINUBHAI SHAH AND ANR. v. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHA. LTD. — Bombay High Court (2010-07-02)
• SHRI.B.A.SHRIVASTAVA v. UNION OF INDIA AND OTHERS — Bombay High Court (2010-07-02)
• WIRELESS TT INFO SERVICES LTD. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-03-11)
• SURENDRA SHRIPAD KANE v. THE MAHARASHTRA MEDICAL COUNCIL AND ORS. — Bombay High Court (2010-03-11)
• BOMMAKANTI TEXTILES PVT. LTD. AND ORS. v. PUNJAB NATIONAL BANK — Bombay High Court (2010-03-11)
• UNION OF INDIA v. SHIVAPPA M. JABGOND AND ANR. — Bombay High Court (2010-03-11)
• MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. PUNE DISTRICT SECURITY GUARDS BOARD AND ORS. — Bombay High Court (2010-03-11)
• MAHESH PATEL AND ORS. v. THE SUB DIVISIONAL OFFICER, ALIBAUG SUB DIVISION AND ORS. — Bombay High Court (2010-03-11)
• DAMODAR DHARMA PATIL v. THE SPECIAL LAND ACQUISITION OFFICER AND ANR. — Bombay High Court (2010-03-10)