A.A. SAYED, A. K. MENON

166 recorded High Court judgment(s) · 2011–2020

Courts

Bombay High Court

166

Disposed Off	62
(unspecified)	50
Dismissed	20
Allowed To be withdrawn	18
Dissmiss For Default/Non-Prosecution	13
OTHERS DISPOSED OFF	1
WITHDRAWN	1
DISMISSED	1

RAJARAM FOODS PRIVATE LIMITED v. GANGAPUR SHAKARI SAKHAR KARKHANA LTD. and ORS — Bombay High Court (2020-01-21)
SHRI. RAHUL JAYANTRAO KOULAVKAR v. STATE OF MAHARASHTRA THROUGH COLLECTOR/DIST. MAGISTRATE, KOLHAPUR AND ORS. — Bombay High Court (2018-12-22)
SHRI. RAHUL JAYANTRAO KOULAVKAR v. STATE OF MAHARASHTRA THROUGH COLLECTOR/DIST. MAGISTRATE, KOLHAPUR AND ORS. — Bombay High Court (2018-12-22)
SUNIL MURLIDHAR THAKUR AND ANR v. STATE OF MAHARASHTRA THRU SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ANR — Bombay High Court (2018-12-22)
BHARITYA YUVA SENA v. STATE ELECTION COMMISSION THROUGH PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-12-22)
ANIL KUMAR PODDAR v. BINAYAK TEX PROCESSORS LTD.5 OTHERS — Bombay High Court (2018-12-22)
RAJKUMARI SURESH LALWANI v. MAHARASHTRA STATE ELECTRICTIY COMPANY LTD. AND ANR. — Bombay High Court (2018-12-22)
DR. RAJKUMAR KALURAM GAIKWAD AND ANR. v. THE SARASWAT CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2018-12-22)
KGS SUGAR AND INFRA CORP. LTD. THRU DEBASHIS MANDAL AND ORS v. MINISTRY OF FINANCE, GOVT. OF INDIA AND ORS — Bombay High Court (2018-12-22)
HEENA VICHARE v. UNION OF INDIA AND ANR — Bombay High Court (2018-12-22)