P. DEVADHAR, D.K. DESHMUKH

927 recorded High Court judgment(s) · 2000–2010

Courts

Disposal nature

Recent judgments

• ARSH CONSTRUCTIONS v. STATE OF MAHARASHTRA AND ORS. AND HANIF FAKIR MOHAMMED INAMDAR — Bombay High Court (2010-07-20)
• THE COMMISSIONER AND ANR. v. SANGEETARAO BARKU AND ORS. — Bombay High Court (2010-03-12)
• HAWWA BI GULAM NABI SHAIKH v. EDUCATION OFFICER, EDUCATION MANDAL, THANE MAHANAGAR PALIKA, THANE AND ORS. — Bombay High Court (2009-06-26)
• SPECIAL LAND ACQUSITION OFFICER NO.2 v. ESTATE CO-OPERATIVE HOUSING SOCIETY AND ORS. — Bombay High Court (2009-06-26)
• RALLIES INDIA LIMITED v. THE UNION OF INDIA AND ORS. — Bombay High Court (2008-12-16)
• INDIAN NATIONAL SHIP OWNERS ASSOCIATION. AND 1 ANR. v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2008-12-11)
• SOMNATH CHINTAMAN VASKAR AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-10-23)
• M/S. S. R. NAGPAL AND SONS. MUMBAI v. THE COMMISSIONER OF CUSTOMS (IMPORTS) — Bombay High Court (2008-10-23)
• UNITED SPIRITS LIMITED (FORMERLY KNOWN AS SHAW WALLACE DISTILLERIES LTD), MUMBAI. v. THE COMMISSIONER OF CUSTOMS (IMPORT), MUMBAI. — Bombay High Court (2008-10-23)
• TATA SKY LTD. v. THE UNION OF INDIA AND ORS. — Bombay High Court (2008-10-23)