R. K. DESHPANDE, B R GAVAI

49 recorded High Court judgment(s) · 2009–2009

Courts

Bombay High Court

Disposed off/Dismissed for default	14
Admitted/Allowed/Granted/Rule Absolute	12
(unspecified)	10
Withdrawn	7
Rejected at Admission stage	3
Dismissed/Rule Discharged	3

LALCHANDJI SAKLECHA MEMORIAL ENGLISH SCHOOL v. THE STATE OF MAH AND ORS — Bombay High Court (2009-07-21)
SHAIKH NAJMUNNISA NAZIR AHMED v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-07-21)
M.I.D.C. THRU REGIONAL MANAGER AT LATUR v. BHANUDAS PANDURANG SUDE AND ORS — Bombay High Court (2009-07-21)
MAHANANDA TULSHIRAM PANCHAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-07-21)
ROYAL SUNDARAM ALLIANCE INSURNCE CO LTD. v. NASREEN BEGUM MOHD KHAN AND ORS — Bombay High Court (2009-07-21)
RAJENDRA RAMDAS PATIL ANDORS v. JALGAON MUNICIPAL CORPORATION AND ORS — Bombay High Court (2009-07-21)
MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION LATUR v. RAGHU BALAJI MASKE AND ORS — Bombay High Court (2009-07-21)
STATE OF MAHA v. RAMSING BANKATSING PARDESHI — Bombay High Court (2009-07-21)
THE STATE OF MAH AND ORS v. SAFDAR ALI DESHMUKH WELFARE TRUST AND ANR — Bombay High Court (2009-07-21)
ASHOK LAKSHUMAN BHRAMBHE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2009-07-21)