S.B. DESHMUKH

317 recorded High Court judgment(s) · 2003–2022

Courts

Disposal nature

Recent judgments

• THE NEW INDIA ASSURANCE CO.LTD. v. RAJU GANGARAM KADBANE AND ORS. — Bombay High Court (2022-04-28)
• SHANTINATH DADA HARWADE AND ORS v. BALASAHEB YESHWANT SAJANE AND ANR — Bombay High Court (2013-03-22)
• SHANTINATH DADA HARWADE AND ORS v. BALASAHEB YESHWANT SAJANE AND ANR — Bombay High Court (2013-03-22)
• SUNIL S/O NAMDEO RAVLE AND 4 OTHERS v. STATE OF MAHARASHTRA THROUGH POLICE OFFICER, AKOLA AND ANOTHER — Bombay High Court (2011-11-18)
• SHRI KESHAV URBAN CREDIT CO.OPERATIVE SOCIETY LTD. SHEGAON THROUGH ITS BRANCH MANAGER v. MANOHAR KISHAN KALASKAR — Bombay High Court (2011-11-18)
• SHANKAR S/O VASANTRAO SHENDE v. THE STATE OF MAH. THR. SECRETARY, MINISTRY OF HOME AFFAIRS AND 3 OTHS — Bombay High Court (2011-11-18)
• ASHISH S/O KRISHNAKUMAR GHOTE (IN JAIL) v. THE STATE OF MAH. THR. P.S.O. NAVEGAON BANDH — Bombay High Court (2011-11-17)
• RAVINDRA PUNJABRAO MANOHARE AND 3 OTHERS v. STATE OF MAH. THR. P.S.O., P.S. AASHTHI — Bombay High Court (2011-11-17)
• RAVINDER SINGH CHOPRA, CHAIRMAN AND M.D. M/S PIAGGIO VEHICLES PVT. LTD. THR. MR. ASHOK MEDANKAR v. STATE OF MAH. LEGAL METROLOGY DEPTT. INSPECTOR OF LEGAL METROLOGY, KATOL DN. — Bombay High Court (2011-11-17)
• AJAY S/O MAHADEOPRASAD SHANDILYA v. STATE OF MAH. THR. P.S.O., P.S. MOHADI — Bombay High Court (2011-11-17)