P.N. DESHMUKH, . SWAPNA JOSHI

132 recorded High Court judgment(s) · 2018–2019

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Courts

Bombay High Court

132

Disposal nature

DISMISSED	46
ALLOWED	46
Admitted/Allwd/Granted/Rule Absolute	13
Withdrawn	11
Disposed-Off	5
Dismissed/Rule Discharged	3
OTHERS DISPOSED OFF	3
Dispossed Off/Dismiss for Default	2

Recent judgments

MAHARASHTRA STATE MINING CORPORATION LTD., THROUGH ITS MANAGING DIRECTOR, NAGPUR v. MAH. STATE MINING CORPORATION EMPLOYEES UNION, THR. GENERAL SECRETARY, SHRI MORESHWAR N. KSHIRSAGAR — Bombay High Court (2019-02-15)
MAHARASHTRA STATE MINING CORPORATION LTD., THROUGH ITS MANAGING DIRECTOR, NAGPUR v. PRANABESH CHANDRA CHAKRABORTY AND ANOTHER — Bombay High Court (2019-02-15)
MAHARASHTRA STATE MINING CORPORATION LTD., THROUGH ITS MANAGING DIRECTOR, NAGPUR v. PRANABESH CHANDRA CHAKRABORTY AND ANOTHER — Bombay High Court (2019-02-01)
MAHARASHTRA STATE MINING CORPORATION LTD., THROUGH ITS MANAGING DIRECTOR, NAGPUR v. PRANABESH CHANDRA CHAKRABORTY AND ANOTHER — Bombay High Court (2019-01-11)
SANJAY S/O RAMBHAU HARSULKAR v. STATE OF MAHARASHTRA, THROUGH P.S.O. P.S. MANORA, WASHIM AND ANOTHER — Bombay High Court (2018-12-22)
SHRI. YOGESH S/O. INDRESHWARJI GAJBHIYE AND OTHERS v. STATE OF MAHARASHTRA THR. POLICE STATION OFFICER WADI POLICE STATION NAGPUR — Bombay High Court (2018-12-22)
VISHAL S/O AMBADAS DADMAL v. SCHEDULE TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, GADCHIROLI THR. ITS MEMBER SECRETARY AND ANR — Bombay High Court (2018-12-21)
RAHUL S/O. RAKESH AGRAWAL v. STATE OF MAHARASHTRA THR. THE COMMISSIONER OF POLICE CRIME BRANCH UNIT-1 THANE AND OTHERS — Bombay High Court (2018-12-21)
SURESH S/O ARJUN MANDAOGADE v. STATE OF MAH.RURAL DEV.DEPT. and 2 ORS. — Bombay High Court (2018-12-21)
COMMISIONER OF CENTRAL EXISE NAGPUR v. M/S.SHARDA ISPAT LTD., and ANOTHER — Bombay High Court (2018-12-21)