RAJESH G. KETKAR, D.K. DESHMUKH

282 recorded High Court judgment(s) · 2009–2012

Courts

Disposal nature

Recent judgments

• M/S. ADITYA CONSTRUCTIONS COMPANY v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-01-13)
• DEEKAY REALTORS PVT. LTD. AND ANR. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. — Bombay High Court (2012-01-10)
• NIHAL AHMAD MOULLAVI MOHAMMAD USMAN v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-12-02)
• DELUXE DENTELLES PVT. LTD. v. KIMAYA FSHIONS PVT. LTD. — Bombay High Court (2011-11-18)
• DILIP SOPAN PINGLE AND ORS v. DIRECTOR OF TOWN PLANNING AND ORS — Bombay High Court (2011-08-11)
• NARANG OVERSEAS PVT. LTD. v. DIVISIONAL JOINT REGISTRAR CO-OPERATIVE SOCIETIES AND 4 ORS. — Bombay High Court (2011-08-09)
• EXERSMILE CONSTRUCTION CO PVT LTD AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-09)
• CLEAR CHANNEL MUMBAI PRIVATE LIMITED AND ANR. v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. — Bombay High Court (2011-08-09)
• GOPINATH MAHADEV KOLI , BHAGWAN MAHADEV KOLI v. BUILDCUBE CONSTRUCTIONS PVT. LTD. — Bombay High Court (2011-08-08)
• GODREJ BOYCE MFG. CO. LTD., v. MUN. COPRN OF GR. BOMBAY AND ORS. — Bombay High Court (2011-08-08)