RANJANA DESAI, A.P. DESHPANDE

78 recorded High Court judgment(s) · 2006–2006

Courts

Disposal nature

Recent judgments

• D.D. SHAH AND ANR v. INSTITUTE OF CHARTARED ACCOUNTS OF INDIA AND ORS — Bombay High Court (2006-08-14)
• SMT. PRAFULLA S. SHETTY v. VIJAYA BANK and 3 OTHERS — Bombay High Court (2006-08-14)
• YADAV GANPAT BHAMARE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-14)
• M/S.WELCOMGROUP SEALROCK v. MR.JOSEPH PIRES AND ORS. — Bombay High Court (2006-08-11)
• SHRI ABDUL KHALIL SHAIKH FUNNAN v. SHRI BADRUDDIN ABDUL REHMAN PEERZADA AND ANOTHER — Bombay High Court (2006-08-11)
• DILIP VAMANRAO SHILAWANT v. THE THANE MUNICIPAL CORPORATION — Bombay High Court (2006-08-10)
• LIFE INSURANCE COPPORATION OF INDIA v. VASAANT TUKARAM MANDAVKAR AND ANR. — Bombay High Court (2006-08-10)
• THE ORIENTAL INSURANCE CO.LTD. v. SHILPA SUDHIR PHATAK AND ORS. — Bombay High Court (2006-08-09)
• BEENA RAJAN DESAI @ MS.VIDYA CHAVAN v. RAJAN DESAI — Bombay High Court (2006-08-09)
• BEENA RAJAN DESAI @ MS.VIDYA CHAVAN v. RAJAN DESAI — Bombay High Court (2006-08-09)