S.B.DESHMUKH, K.U. CHANDIWAL

97 recorded High Court judgment(s) · 2010–2010

Courts

Bombay High Court

Dismissed/Rule Discharged	45
Disposed off/Dismissed for default	23
Admitted/Allowed/Granted/Rule Absolute	16
Withdrawn	11
(unspecified)	2

SATISH S/O CHANDRAKANT PATIL AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2010-09-16)
SANT EKNATH SAHAKARI SAKHAR KARKHANA LTD v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-09-16)
SAMAJ PRABODHAN AKADAMILATUR AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-09-15)
PRIYANKA DEVIDAS KADAM v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-09-15)
MADHAV SHIKSHAN PRASARAK MANDAL HATNI TQ.UMRI v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-09-15)
THE STATE OF MAHARASHTRA and ORS. v. GORAKSH MURLIDHAR SUMB — Bombay High Court (2010-09-15)
VIJAY KASHINATH WANI AND ANR v. REHABILITATION COUNCIL OF INDIA AND ORS — Bombay High Court (2010-09-15)
PUSHPA SATYANARAYAN KALANI AND ORS v. UNION OF INDIA AND ORS — Bombay High Court (2010-09-14)
RATNAMALA RAJENDRA KALE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-09-14)
ANITA RAMBHAU GEDAM v. MAHILA ARTHIK VIKAS MAHAMANDAL AND ORS — Bombay High Court (2010-09-14)