D.K. DESHMUKH, R.S. MOHITE

157 recorded High Court judgment(s) · 2009–2013

Courts

Disposal nature

Recent judgments

• THE PREISDENT - NAV MAHARASHTRA EDUCATION SOCIETY AND ANR. v. VILAS RANGNATH KALBHOR AND ORS. — Bombay High Court (2013-11-12)
• UJWALA ANANT BARTAKKE AND ORS. v. UNITED INDIA INSURANCE CO.LTD. AND ANR. — Bombay High Court (2010-01-08)
• M/S. SHREE ENTERPRISES v. THE COMMISSIONER OF SMALL SAVINGS AND LOTTERIESM GOVT. OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2009-08-14)
• N.V. MARKETING PVT. LTD. v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2009-08-14)
• SUGAL AND DAMANI LOTTERY AGENCY PVT. LTD. v. THE COMMISSIONER OF SMALL SAVINGS AND LOTTERIES, GOVT. OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2009-08-14)
• M/S. KENLOTT GAMING SOLUTIONS PVT. LTD. v. THE COMMISSIONER OF SMALL SAVINGS AND LOTTERIES, GOVT. OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2009-08-14)
• M/S. TASHI DELEK GAMING SOLUTIONS PVT. LTD. v. THE COMMISSIONER OF SMALL SAVINGS AND LOTTERIES, GOVT. OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2009-08-14)
• SAKHARAM RAMA YADAWADE v. DIRECTOR GENERAL OF POLICE and ANR. — Bombay High Court (2009-07-16)
• NICHOLAS PIRAMAL INDIA LTD. and ORS. v. SYED TANVIR HAIDER NAQVI — Bombay High Court (2009-07-16)
• SHRI.KAILASH D. LADKE AND OTHERS v. KUMAR HOUSING CORPORATION LTD. AND ORS. — Bombay High Court (2009-07-14)