D.K. DESHMUKH, RAJESH G. KETKAR

254 recorded High Court judgment(s) · 2002–2011

Courts

Disposal nature

Recent judgments

• SANDEEP SHRADCHANDRA THAKUR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-12-02)
• MAGUS ESTATES AND HOTELS LTD. AND OTHER v. STATE OF MAHARASHTRA AND 5 OTHERS — Bombay High Court (2011-08-11)
• ABDUL HAMID ABDUL KADIR SHAIKH v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-11)
• DEEPAK @ ABHIJIT LAXMAN SHELAKE, v. THE STATE OF MAHARASHTRA, AND OTHERS. — Bombay High Court (2011-08-11)
• M/S. MADISON CONSTRUCTION AND ORS v. M/S. MAHAVIR MEWAD COMPLEX PVT. LTD. AND ORS. — Bombay High Court (2011-08-11)
• DEEPAK @ ABHIJIT LAXMAN SHELAKE, v. THE STATE OF MAHARASHTRA, AND OTHERS. — Bombay High Court (2011-08-11)
• MR. GAUTAM ATHA AND ANR v. THE WARD OFFICER, D WARD MUNICIPAL CORPN. OF GREATER BOMBAYAND 7 ORS — Bombay High Court (2011-08-11)
• M/S MONARCH ERECTORS PVT. LTD. v. BHIWANDI NIZAMPUR CITY MUNICIPAL CORPORATION , THANE — Bombay High Court (2011-08-11)
• DELUXE DENTELLES PVT. LTD. v. KIMAYA FSHIONS PVT. LTD. — Bombay High Court (2011-08-09)
• M/S. AIRWIDE EXPRESS CARGO v. UNION OF INDIA — Bombay High Court (2011-08-09)