D.K. DESHMUKH, RAVI K. DESHPANDE

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

Courts

Bombay High Court

Withdrawn	32
Dispossed Off/Dismiss for Default	22
Dismissed/Rule Discharged	9
Rejected at Admission Stage	4
Admitted/Allwd/Granted/Rule Absolute	1

HIRAMAN S/O NILKANTH DANGARI AND OTHS v. STATE OF MAH. THR. SUB-DIVISIONAL OFFICER AND OTHS — Bombay High Court (2010-09-17)
KU. GITA EKNATH GARPADE v. RAMKUWAR SHIKSHAN SANSTHA THR. ITS SECTY., AND 3 ORS — Bombay High Court (2010-09-17)
KU. MADHULATA BAULSINA GAHARWAR v. MAHATMA FULE SHIKSHAN SANSTHA, CHICHAL, THR B.S. FULE, CHICHAL AND OTHERS — Bombay High Court (2010-09-16)
WASUDEO PANDURANG SHEREKAR v. BANK OF MAH. THR. REGIONAL OFFICE, MAHA BANK BULDG. ABHAYANKAR RD., SITABULDI, NAGPUR — Bombay High Court (2010-09-16)
ARUN S/O BHALCHANDRA BHAGAT v. THE COLLECTOR, NAGPUR AND 2 ORS — Bombay High Court (2010-09-16)
SAU. SUNDARABAI W/O SHRAWAN KOLHE AND ANR v. NAGAR PARISHAD, THR. ITS CHIEF OFFICER AND ANR — Bombay High Court (2010-09-16)
DR. SWATI D/O MANOHARRAO BHISE v. THE STATE OF MAHA. DEPT OF MEDICAL EDUCATION AND DRUGS, THR SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2010-09-16)
VENKAT S/O RATNA NAIDU v. SUNIL KUMAR S/O KRUSHNAGOPAL SHARDA AND ANR — Bombay High Court (2010-09-16)
DASHRATH RAMDAS BARDE v. THE CHIEF EXECUTIVE OFFICER, Z.P. NAGPUR AND ANR — Bombay High Court (2010-09-16)
SHRI. ARUN S/O SUBHASHCHANDRA CHOPRA, THR POWER OF ATT. v. ASHITA W/O ARUN CHOPRA — Bombay High Court (2010-09-16)