LexN.D.DESHPANDE, A P DESHPANDE
503 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 503 |
Disposal nature
| Disposed off/Dismissed for default | 141 |
| Dismissed/Rule Discharged | 117 |
| Admitted/Allowed/Granted/Rule Absolute | 113 |
| Withdrawn | 68 |
| Rejected at Admission stage | 48 |
| (unspecified) | 16 |
Recent judgments
- SANGHRATNA GOPIKISHAN JADHAV v. GOPIKISHAN WMANRAO JADHAV — Bombay High Court (2010-03-12)
- SUDHIR RAJABHAU GONDHALI AND ANR v. KANHUJI FAKIRCHAND MISAL — Bombay High Court (2010-03-12)
- SUDHIR RAJABHAU GONDHALI AND ANR v. KANHUJI FAKIRCHAND MISAL — Bombay High Court (2010-03-12)
- SANGHRATNA GOPIKISHAN JADHAV v. GOPIKISHAN WMANRAO JADHAV — Bombay High Court (2010-03-12)
- PURUSHOTTAM PANDITRAO PATIL v. THE STATE OF MAH AND ORS — Bombay High Court (2010-03-11)
- SANDEEP LIMBAJIRAO ANIGUNTE v. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE AURANGABAD. — Bombay High Court (2010-03-11)
- BHASKAR LIMBAJIRAO ANIGUNTE v. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE AURANGABAD AND ANR — Bombay High Court (2010-03-11)
- PRADEEP NIVRUTTIRAO EKHANDE AND ORS v. THE MANAGING DIRECTOR M S R T C MUMBAI AND ORS — Bombay High Court (2010-03-11)
- VIJAY SHAMRAO BHOKRE AND ORS v. SHRI MUMBADEVI JILA NAGARI SAHAKARI PAT SANSTHA MARAYADIT KOPARGAON AND ORS — Bombay High Court (2010-03-11)
- BHASKAR LIMBAJIRAO ANIGUNTE v. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE AURANGABAD AND ANR — Bombay High Court (2010-03-11)