N.D. DESHPANDE, B.H. MARLAPALLE

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

Courts

Disposal nature

Recent judgments

• VAIDYA MILIND GOKUL RAJGURU v. THE PRINCIPAL , VASANTDADA PATIL AYURVEDIC MEDICAL COLLEGE AND INSTITUTE OF YOGA AND ORS. — Bombay High Court (2010-12-20)
• VAIDYA MILIND GOKUL RAJGURU v. THE PRINCIPAL, VASANTADADA PATIL AYURVEDIC MEDICAL COLLEGE AND INSTITUTE OF YOGA AND ORS. — Bombay High Court (2010-09-17)
• OM SHRI PREMJI FUEL CENTRE v. UNIO OF INDIA AND ANR. — Bombay High Court (2010-09-17)
• DHIRU M. BHATELA v. HIRUBHAI MANGALDAS DAMANIA — Bombay High Court (2010-09-16)
• SMITA S. REDKAR v. STATE GOVT. OF MAHARASHTRA AND ORS. — Bombay High Court (2010-09-16)
• SHIV VANI OIL AND GAS EXPLORATION SERVICES LTD. v. MUMBAI PORT TRUST AND 2 ORS. — Bombay High Court (2010-09-16)
• THE ORIENTAL INSURANCE CO. LTD. v. YOGESH SUBHASH PANCHAL AND ANR — Bombay High Court (2010-09-16)
• SOHAN SUGAR'S v. STATE OF MAHARASHTRA and 2 ORS — Bombay High Court (2010-09-16)
• SHAIKH ABDUS SATTAR v. ASSESSING OFFICER - RELIANCE INFRASTRUCTURE LIMITED AND ORS. — Bombay High Court (2010-09-16)
• ABHIJEET BAJIRAO PATIL AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2010-09-15)