D.K. DESHMUKH

4,896 recorded High Court judgment(s) · 1993–2013

Courts

Bombay High Court

4896

DISPOSED OFF	3308
Rejected	566
Disposed Off	452
DISPOSED AT ADMISSION STAGE	125
Rule Made Absolute	77
Dispossed Off/Dismiss for Default	42
Admitted and Disposed Off	38
Allowed To be withdrawn	33

THE CUSTODIAN v. DTD. 21/02/11 REG.TO 2450 SHARES RELIANCE IND. LTD. AND 20660 SHARES OF ACC LTD BELONG DHANRAJ MILL — Bombay High Court (2013-03-01)
THE CUSTODIAN v. REPT. OF ASSEST, LIB. POSITION OF HARSHAD MEHTA GROUP INCL. R.S. MEHTA,RINA MEHTA FOR DISTRIBUTION — Bombay High Court (2012-03-28)
G.A. BUILDERSPVT.LTD. v. SUBHASH NAGAR VRINDAVAN CHS.LTD. — Bombay High Court (2012-03-16)
M/S AKSHAR AUTOMOBILES AGENCIES PVT LTD v. M/S AUTO CRAFT ENGINEERS — Bombay High Court (2012-03-16)
M/S AKSHAR AUTOMOBILES AGENCIES PVT LTD v. M/S AUTO CARE — Bombay High Court (2012-03-16)
MAHENDRA REALTORS AND INFRASTRUCTURE PVT. LTD. v. THE NEW INDIA ASSURANCE CO. LTD. AND 5 ORS. — Bombay High Court (2012-03-09)
TATA TELESERVICES (MAHARASHTRA) LTD. v. SANTOSH INFRASTRUCTURE SERVICES — Bombay High Court (2012-03-09)
HARESH A. THAKKAR v. RAJENDRA PRATAP GAWADE — Bombay High Court (2012-03-09)
TAZ NAVAL NARIMAN AND ANR v. ROSHAN D. NARIMAN AND 6 ORS. — Bombay High Court (2012-03-09)
SUNIL KUMAR KAPUR v. SUSHIL KUMAR KAPUR AND 3 ORS. — Bombay High Court (2012-03-02)