LexA.A. SAYED, A.S. CHANDURKAR
20 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 20 |
Disposal nature
| (unspecified) | 11 |
| Disposed Off | 3 |
| Allowed To be withdrawn | 3 |
| Dissmiss For Default/Non-Prosecution | 2 |
| Dismissed | 1 |
Recent judgments
- SHRI SATISH SHIVAJIRAO KAKADE v. SOMESHWAR SAHAKARI SAKHAR — Bombay High Court (2018-12-21)
- SHRI SATISH SHIVAJIRAO KAKADE v. SOMESHWAR SAHAKARI SAKHAR — Bombay High Court (2018-12-21)
- PRAMOD SHANTILAL JOHARI v. STATE OF MAHARASHTRA AND 5 ORS — Bombay High Court (2018-12-21)
- MRS. SULABHA SHARAD BAVADEKAR v. THE UNION OF INDIA, THR. SHRI. S.C. SOLANKI, UNDER SECRETARY AND ORS. — Bombay High Court (2018-12-21)
- SOMNATH NANA AASLAK AND ORS. v. RAMDAS VISHNU PAWAR AND ORS. — Bombay High Court (2018-12-21)
- DMB PAPER MILLS PVT. LTD. THRU DIRECTOR MR. YAKUB KHAN v. THE STATE OF MAHARASHTRA THRU PUBLIC PROSECUTOR AND ANR — Bombay High Court (2018-12-21)
- B. BRAUN MEDICAL (INDIA) PVT. LTD. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-12-21)
- SAYYED SAJID ABBASALI SAYYED v. MAHARASHTRA HOUSING and AREA DEVELOPMENT AUTHORITY, AND 3 ORS — Bombay High Court (2018-12-21)
- SHRI. TEJSING ASHOKRAO GAIKWAD AND ORS v. STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2018-12-21)
- BHORUKA DRUM AND ALLIED IND. PVT. LTD. THROUGH ITS AUTHORISED REPRESENTATIVE v. BANK OF MAHARASHTRA THROUGH ITS ASSTT. GEN. MGR. AND ORS. — Bombay High Court (2018-12-21)