LexN.D. DESHPANDE, D.K. DESHMUKH
452 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 452 |
Disposal nature
| Rejected | 126 |
| Rule Made Absolute | 91 |
| Disposed Off | 90 |
| DISPOSED OFF | 33 |
| (unspecified) | 23 |
| Allowed To be withdrawn | 23 |
| Granted | 16 |
| Dismissed | 15 |
Recent judgments
- NOVEL PROPERTIES PRIVATE LIMITED AND ANR. v. MUNICIPAL CORPORATION OF BRIHAN MUMBAI AND 3 ORS. — Bombay High Court (2011-02-15)
- M/S. KRISHNA LIFESTYLE TECHNOLOGY LIMITED v. THE COTTON CORPORATION OF INDIA — Bombay High Court (2011-02-14)
- THE STATE OF MAHARASHTRA AND ORS v. RAJENDRA DHONDIBA AGAWANE — Bombay High Court (2011-02-14)
- GIKWAD SURESH LAXMAN v. THE CHIEF EXECUTIVE OFFICER, THANE ZILLA PARISHAD AND ORS. — Bombay High Court (2011-02-14)
- MARUTI V.MANE and ANR. v. RAMKALI S.KUHAWAHA — Bombay High Court (2011-02-14)
- AVINASH MARUTI BHOSALE v. THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITEE, PUNE AND ANR. — Bombay High Court (2011-01-14)
- AVINASH MARUTI BHOSALE v. THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITEE, PUNE AND ANR. — Bombay High Court (2011-01-14)
- AVINASH MARUTI BHOSALE v. THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITEE, PUNE AND ANR. — Bombay High Court (2011-01-14)
- AVINASH MARUTI BHOSALE v. THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITEE, PUNE AND ANR. — Bombay High Court (2011-01-14)
- PRATAP JAIDEO KUWAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-01-14)