LexD.K. DESHMUKH, H. BHATIA
359 recorded High Court judgment(s) · 2007–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 359 |
Disposal nature
| DISPOSED OFF | 245 |
| Rule Made Absolute | 66 |
| Disposed Off | 19 |
| DISPOSED AT ADMISSION STAGE | 9 |
| Dismissed | 7 |
| Allowed To be withdrawn | 5 |
| Rule Discharged | 3 |
| Rejected | 3 |
Recent judgments
- BALKRISHNA APPAYA SHETTY v. HEMANT HARISH THAKKAR ANDS ORS — Bombay High Court (2009-12-04)
- K.T.KUMARAN v. RAUT INDUSTRIAL CO-OPERATIVE PREMISES LTD. AND ORS. — Bombay High Court (2009-09-11)
- VINAYAK YADNESHWAR SATHE v. UNION OF INDIA and ORS. — Bombay High Court (2008-05-06)
- MOOLCHAND KALUCHAND RANKA AND 5 ORS. v. MANOHAR VITHAL TELANG AND 3 ORS. — Bombay High Court (2008-04-29)
- SWAMINI D. HAZARE v. THE PRINCIPAL,SUSHILADEVI DESHMUKH VIDYALAYA and ORS — Bombay High Court (2008-04-23)
- IDEA CELLULAR LIMITED AND ANR. v. SANGLI - MIRAJ - KUPWAD CITIES AND ORS. — Bombay High Court (2008-04-15)
- SIDDHARNATH SUGAR MILLS PVT. LTD. v. SHIVKANT KRISHNA WAGHMODE — Bombay High Court (2008-04-15)
- SIDDHARNATH SUGAR MILLS PVT. LTD. v. SHIVKANT KRISHNA WAGHMODE — Bombay High Court (2008-04-15)
- GENERAL EDUCATION ACADEMY v. SUDHA VASUDEO DESAI AND 5 ORS. — Bombay High Court (2008-04-15)
- RITA ABHANG DEORE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-15)