D.K. DESHMUKH, RANJIT MORE

46 recorded High Court judgment(s) · 2010–2011

Courts

Disposal nature

Recent judgments

• THE MUNICIPAL CORPORATION OF GREATER BOMBAY v. INTER CORP AND ANR. — Bombay High Court (2011-07-21)
• VINOD TUKARAM ADASKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-07-21)
• PANKAJ ANANTRAI BHUVA AND O RS v. RAMKUMAR SHIVCHANDRAY AND SONS PVT. LTD. — Bombay High Court (2011-07-21)
• PARADISE NUTRITION INC. AND ORS v. CITY TRADERS AND ORS — Bombay High Court (2011-07-21)
• SAHAKAR GLOBAL PVT. LTD. AND ORS v. MALEGAON MUNCIPAL CORPORATION AND ORS — Bombay High Court (2011-07-21)
• DAGU MURLIDHAR GAMANE AND ANR. v. ASSISTANT DIRECTOR, TOWN PLANNING AUTHORITY AND ORS. — Bombay High Court (2011-07-20)
• OSHIWARA SANGAM CO-OPERATIVE HOUSING SOCIETY LTD. v. MUNICIPAL CORPORATION FOR GREATER MUMBAI AND 2 OTHERS — Bombay High Court (2011-06-28)
• INDIRA SETHI v. M/S JAYANTILAL KHANDWALA AND SONS AND 3 ORS. — Bombay High Court (2011-06-28)
• KOTAK MAHINDRA PRIME LTD v. AMIN THARANI — Bombay High Court (2011-06-27)
• SUHAS PANDURANG NAGVEKAR AND ANR v. JATIN MANUBHAI SHETH AND ORS — Bombay High Court (2010-05-06)