LexA.A. SAYED, A.M. KHANWILKAR
495 recorded High Court judgment(s) · 2010–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 495 |
Disposal nature
| Allowed | 155 |
| Disposed Off | 148 |
| Dismissed for non-complying conditional Order | 31 |
| Rule Made Absolute | 26 |
| Allowed To be withdrawn | 25 |
| Dissmiss For Default/Non-Prosecution | 25 |
| Dismissed | 21 |
| Rejected | 15 |
Recent judgments
- RAJARAM SHANKAR SALUNKE v. THE EXECUTIVE ENGINEER PUBLIC WORKS DIVISION — Bombay High Court (2012-09-04)
- RAKESH KASHINATH MITKARI v. JAYASHREE PRAFULLA BADLE — Bombay High Court (2011-11-18)
- RAHUL RANGNATH DANDGE. v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-09-13)
- MERWAN FEROZE CAMA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-09-13)
- PRABHAKAR SUBRAMANYAM MENON v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-09-13)
- ANIL DAYA BHAI PARMAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-09-13)
- SHAIKH ALI KASIM KARJIKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-09-13)
- RAHUL RANGNATH DANDGE. v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-09-13)
- LAMBU YUSUF @ MOHAMED HUSSAIN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-09-13)
- VIJAY HRIBHAU GAIKWAD v. BABURAO KISAN GHONGADE — Bombay High Court (2011-04-18)