D.K. DESHMUKH, N.D. DESHPANDE
462 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 462 |
Disposal nature
| Rejected | 135 |
| Rule Made Absolute | 112 |
| Disposed Off | 79 |
| DISPOSED OFF | 34 |
| Allowed To be withdrawn | 28 |
| (unspecified) | 27 |
| Granted | 11 |
| Rule Discharged | 10 |
Recent judgments
- SANJAY ATMARAM SHINDE v. MHADA and ORS. — Bombay High Court (2011-02-15)
- THE STATE OF MAHARASHTRA AND ORS v. RAJENDRA DHONDIBA AGAWANE — Bombay High Court (2011-02-14)
- GIKWAD SURESH LAXMAN v. THE CHIEF EXECUTIVE OFFICER, THANE ZILLA PARISHAD AND ORS. — Bombay High Court (2011-02-14)
- SUBODH KHOCHARE v. UNION OF INDIA AND 8 ORS. — Bombay High Court (2011-02-14)
- M.V. MAERSK VIRGINA AND ORS. v. JINDAL POLY FILMS LTD — Bombay High Court (2011-01-14)
- WESTERN INDIA TANNERIES LTD. v. BOMBAY MUNICIPAL CORP. and ORS. — Bombay High Court (2011-01-13)
- CNAHDRAKANT S/O DHARMANNA GHANTE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-01-13)
- M/S.SEAWAVES TRADE LTD. v. UNION BANK OF INDIA and ORS — Bombay High Court (2011-01-13)
- SURESH KUSHALKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-01-13)
- ANAND CHAUHAN v. JAI LAXMI GOPALJI SURJI AND ORS. — Bombay High Court (2011-01-12)
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