D.K. DESHMUKH, A.R. JOSHI

361 recorded High Court judgment(s) · 2009–2010

Courts

Disposal nature

Recent judgments

• SURENDRA SHRIPAD KANE v. THE MAHARASHTRA MEDICAL COUNCIL AND ORS. — Bombay High Court (2010-03-11)
• DNYANESHWAR MATH TRUST . v. THE STATE OF MAHARASHTRA and ORS . — Bombay High Court (2010-03-11)
• SHRI DYANADEO SIDDHABET TAPOVAN DNYANA-YOGA ADHYATMA, PUNE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-03-11)
• 21ST CENTURY INFRA TELE LTD. AND ANR. v. PUNE MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2010-03-11)
• WIRELESS TT INFO SERVICES LTD v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-03-11)
• WESTERN INDIA TANARIES CO. LTD. AND ANR. v. THE ADDL.COLLECTOR AND COMPETENT AUTHORITY AND ORS. — Bombay High Court (2010-03-11)
• VITHALRAO SHINDE SAHAKARI SAKHAR KARKHANA LTD. v. COMMISSIONER OF SUGAR MAHARASHTRA STATE, PUNE — Bombay High Court (2010-03-11)
• VITHALRAO SHINDE SAHAKARI SAKHAR KARKHANA LTD. v. COMMISSIONER OF SUGAR MAHARASHTRA STATE, PUNE — Bombay High Court (2010-03-11)
• SAYED MUSTAFA HUSSAINI AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-03-11)
• UNION OF INDIA v. SHIVAPPA M. JABGOND AND ANR. — Bombay High Court (2010-03-11)