V.A. NAIK, S.P. DESHMUKH

163 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• SMT. KRISHNABAI WD/O PARASRAM GHATE AND 2 OTHERS v. SMT. AARTI WD/O KAILASH GHATE AND 4 OTHERS — Bombay High Court (2012-11-02)
• SHRI KAILASH S/O SATYANARAYAN AGRAWAL PROPRIETOR OF M/S KAILASH AGRAWAL v. THE SAMATA SAHAKARI BANK, LTD. — Bombay High Court (2012-11-02)
• TRIVENI W/O KAILAS KOTHARI AND ANR v. KAILAS S/O DURGADASJI KOTHARI — Bombay High Court (2012-11-02)
• YAVATMAL ZILLA SAHAKRI KUKUTPALAN SANSTHA LTD, THR ADMINISTRATORS, W. SIDAM AND J.D. WADHWANI v. SMT. DHRUPATABAI CHANDRABHAN PARDHI AND ORS — Bombay High Court (2012-11-02)
• SHRI AJAYKUMAR S/O RAGHUNATHPRASAD SHRIVASTAV v. APPELLATE AUTHORITY (BOARD OF DIRECTORS), COAL INDIA LTD. — Bombay High Court (2012-11-02)
• JSW ISPAT STEEL LTD. (FORMERLY KNOWN AS ISPAT INDUSTRIES LTD.) THR. PS WAGHMARE v. STATE OF MAH. THR. PRINCIPAL SECTY. AND ORS — Bombay High Court (2012-11-02)
• PRAVIN BALISINGH RAGHUWANSHI AND ANOTHER v. THE STATE OF MAH. THR. ITS PRINICPAL SECRETARY AND OTHERS — Bombay High Court (2012-11-02)
• BHUPESH RAMDAS WALKE v. STATE OF MAH. THR DIRECTOR AND ORS — Bombay High Court (2012-10-30)
• SHRIMATI SUSHILABAI KESHAVRAO LOHI NAGPUR. v. Z.P. NAGPUR and 3 OTHERS. — Bombay High Court (2012-10-30)
• UTTAMRAO S/O PANDURANG TATHOD v. DIVISIONAL CASTE SCRUTINY COMMITTEE AND ANR — Bombay High Court (2012-10-30)