S.B.DESHMUKH, A.P. BHANGALE

63 recorded High Court judgment(s) · 2013–2013

Courts

Bombay High Court

Disposed off/Dismissed for default	32
Admitted/Allowed/Granted/Rule Absolute	16
Withdrawn	12
Dismissed/Rule Discharged	3

SAVITIRIBAI PHUE ARTHIK MAGAS GRUH NIRMAN CO-OP SOCIETY LTD THR CHIEF PROMOTOR v. THE STATE OF MAH AND ORS — Bombay High Court (2013-06-21)
RAMESH KASHINATH RUMALE v. THE UNION OF INDIA AND ORS — Bombay High Court (2013-06-21)
SHIVAJI VISHWANATHRAO MHASKE v. THE STATE OF MAH AND ORS — Bombay High Court (2013-06-20)
RAHUL VINAYAKRAO JADHAV v. THE STATE OF MAH AND ORS — Bombay High Court (2013-06-18)
DR ZAKIR HUSSAIN SHIKSHAN PRASARAK MANDAL, NEW NANDED THR JOINT SECRETARY v. THE STATE OF MAH AND ORS — Bombay High Court (2013-06-18)
SHIVAJI NANASAHEB TRIBHIVAN v. THE STATE OF MAH AND ORS — Bombay High Court (2013-06-18)
KISHOR MAROTRAO KADAM v. VISHWNATH RAMCHANDRA JANGITWAR AND ANR — Bombay High Court (2013-06-17)
VAIBHAV MANIKCHAND NAHAR v. THE STATE OF MAH AND ORS — Bombay High Court (2013-06-11)
SHAIKH AZHAR SHAIKH SAMDANI UNDER GUARDIAN SHAIKH SAMDANI SHAIKH MEHBOOB v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-06-11)
JAGDAMBA AGRO ENGINEERING JALNA v. STATE OF MAH AND ANR — Bombay High Court (2013-06-10)