D.K. DESHMUKH, R.C. CHAVAN

93 recorded High Court judgment(s) · 2007–2008

Courts

Disposal nature

Recent judgments

• DUSHYANTKUMAR N SANDHYA and 9 ORS. v. INDORAMA SYNTHETICS(I) LTD. THR.ITS VICE PRESIDENT(HR) — Bombay High Court (2008-12-10)
• KESHEAORAO BALAJI SHENDE and ANOR. v. THE FEMALE EDUCATION SOCIETY THRU ITS SECY. and 10 ORS. — Bombay High Court (2007-09-21)
• SANTOSH RAMPAL MUKESH and ANOR. v. STATE OF MAHA. THRU. SECTY. and 2 ORS. — Bombay High Court (2007-09-21)
• MAHARASHTRA STATE CO-OP. AGRICULTURE RURAL MULTIPURPOSE DEVELOPMENT BANK EMPLOYEES UNION, v. STATE OF MAH. THRU SECY.and 7 ORS. — Bombay High Court (2007-09-21)
• CHANDRAPURI MAHARAJ SHIKSHAN PRASARAK MANDAL THRU. SECTY. v. THE STATE OF MAHA. THRU. SECTY. AND ANOR. — Bombay High Court (2007-09-21)
• KB CHOUHAN and 4 ORS. v. UNION OF INDIA THRU. SECTY. and 4 ORS. — Bombay High Court (2007-09-20)
• JAYANT MANIKRAO CHAUDHARY v. THE STATE OF MAHA. THRU. SECTY. and 4 ORS. — Bombay High Court (2007-09-20)
• DEOCHAND CHAITRAM RAHANGDALE and 17 ORS. v. EDN. OFFICER (SEC.) and 2 ORS. — Bombay High Court (2007-09-20)
• SUDHAKAR ATMARAM NANHE v. MUNICIPAL COMMISSIONER NAGPUR AND 3 OTHERS — Bombay High Court (2007-09-20)
• MRS. VIJAYA RAVINDRA BORKER v. MANAGING DIRECTION, MAH. STATE POWER GENERATION CO. LTD. — Bombay High Court (2007-09-20)