D.K. DESHMUKH, R.Y. GANOO

42 recorded High Court judgment(s) · 2008–2012

Courts

Disposal nature

Recent judgments

• RAJESH OMPRAKASH KAKKAR AND ANR, v. KAMLA KEVAL KRISHNA HITKARI AND ORS — Bombay High Court (2012-03-01)
• GOENKA INFRA PROJECTS PRIVTE LTD v. 1.AIRPORT AUTHORITY OF INDIA AND ANOTHER. — Bombay High Court (2012-02-28)
• MINAKSHI M. PITRODA v. KUSUMBEN DEVCHAND RATHOD and 13 ORS. — Bombay High Court (2012-02-28)
• MEHBOOB PRODUCTIONS (P) LTD. v. EROS INTERNATIONAL MEDIA LTD. AND ANR — Bombay High Court (2012-02-28)
• SANDEEP L. JOSHI v. KOTAK MAHINDRA PRIME LTD. AND 4 ORS. — Bombay High Court (2012-02-27)
• AUTOTECH INDUSTRIES v. SATISH TARACHAND MEHTA — Bombay High Court (2012-02-27)
• KALPATARU'S HOSPITALITY AND FACILITY MANAGEMENT SERVICES P LTD. v. KALPATARU PROPERTIES PVT. LTD. — Bombay High Court (2012-02-27)
• PRAKASH DIALDAS v. VIKRAM VASHDEV KRIPLANEY — Bombay High Court (2012-02-27)
• MAHARASHTRA STATE ROAD TRANSPORT CORPORATION v. VEEKAYLAL INVESTMENT COMPANY PVT. LTD. — Bombay High Court (2012-02-27)
• PRAKASH DIALDAS v. VIKRAM VASHDEV KRIPLANEY — Bombay High Court (2012-02-27)