LexD.G. DESHPANDE
2,542 recorded High Court judgment(s) · 1994–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2542 |
Disposal nature
| Disposed Off | 650 |
| Allowed | 354 |
| Dismissed | 349 |
| DISPOSED OFF | 287 |
| Partly Allowed | 227 |
| OTHERS DISPOSED OFF | 134 |
| Rule Discharged | 121 |
| Rule Made Absolute | 51 |
Recent judgments
- SANJOSH ENGINEERS v. EMPLOYEES STATE INSURANCE CORPORATION and ANR. — Bombay High Court (2009-10-09)
- KESHAV BABANNA NAIK v. NAINARAM PREMAJI CHAUDHARI AND ORS. — Bombay High Court (2009-09-09)
- M/S ARPITA CO OPERATIVE HSG.SOCIETY LTD AND ORS. v. ARJUN UDASI, ESTATE MANAGER AND ORS. — Bombay High Court (2007-10-10)
- M/S.VARDHMAN DEVELOPERS LIMITED v. LYRA TRAVASSO — Bombay High Court (2007-06-22)
- AKHTAR NAWAZ LLAHIBUX KAMBLE AND ORS. v. CHARITY COMMISSIONER AND ORS. — Bombay High Court (2007-06-20)
- CHANDRAKANT B. GARWARE v. ANIL PRABHAKAR NAIK AND ORS. — Bombay High Court (2007-06-19)
- JEETNARAYAN RAMNARESH PANDEY v. 1. BOMBAY MUNICIPAL CORPORATION OF GR. MUMBAI AND ANR. — Bombay High Court (2007-06-18)
- ARUN RAMCHANDRA JAGTAP AND ORS v. NIVRUTTI VITTHAL PATIL AND ORS — Bombay High Court (2007-04-27)
- ARUN RAMCHANDRA JAGTAP AND ORS v. NIVRUTTI VITTHAL PATIL AND ORS — Bombay High Court (2007-04-27)
- CHANDER SUDAM BANDA v. THE STATE OF MAHA. and ORS,. — Bombay High Court (2007-04-26)