D.K. DESHMUKH, . R.P. SONDURBALDOTA

128 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• SUDHAKAR KASHINATH BOKADE v. RICHIE RICH RESORTS LTD. AND ANR. — Bombay High Court (2010-08-18)
• SURAKSHA RAKSHAK KAMGAR UNION v. SECURITY GUARDS BOARD FOR GREATER BOMBAY AND THANE DISTRICT AND 2 ORS. — Bombay High Court (2010-08-18)
• SANGHVI CONSTRUCTION AND ORS v. DATTARAM S. KHANOLKAR AND ORS — Bombay High Court (2010-08-18)
• THE MAHANAGAR TELEPHONE NIGAM KARMACHARI FRONT AND ANR. v. THE MAHANAGAR TELEPHONE NIGAM LTD. AND 5 ORS. — Bombay High Court (2010-08-18)
• 1. ASHOK PARSRAM BOLKANI,, THANE, AND TWO OTHERS. v. 1. MRS. PREMLATA ALIAS POONAM ALIAS KUKKOO W/O. KUMAR ATMARAM SHARMA, MUMBAI AND 4 OTHERS. — Bombay High Court (2010-08-16)
• shri chandrakant kashinath surve v. m/s gold mohur mills (uc) ntc ltd — Bombay High Court (2010-08-16)
• THE MUNICIPAL CORPORATION OF GREATER MUMBAI v. M/S JOINT VENTURE ANGERLEHNER MICHEL BAU GMBH — Bombay High Court (2010-08-16)
• SURESH MANHARLAL MEHTA MUMBAI. v. ICDS LIMITED, MUMBAI — Bombay High Court (2010-08-16)
• GOVERDHANDAS V. AWTANEY AND ANR. v. NATIONAL BANK FUJARIAH P.S.C. — Bombay High Court (2010-08-16)
• asgar ali akbar v. Inamul haque son of ashanbdul haque (now dec) and 16 ors — Bombay High Court (2010-08-03)