LexA.A. SAYED, A.S. GADKARI
40 recorded High Court judgment(s) · 2018–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 40 |
Disposal nature
| (unspecified) | 15 |
| Disposed Off | 10 |
| Allowed To be withdrawn | 9 |
| Dissmiss For Default/Non-Prosecution | 3 |
| Dismissed | 1 |
| Allowed | 1 |
| DISPOSED OFF | 1 |
Recent judgments
- THE STATE OF MAHARASHTRA THROUGH THE SECRETARY TO GOVERNMENT v. SHRI. DINESH RAMAJI ARMORIKAR — Bombay High Court (2020-02-13)
- THE STATE OF MAHARASHTRA THROUGH THE SECRETARY TO GOVERNMENT v. SHRI. DINESH RAMAJI ARMORIKAR — Bombay High Court (2020-02-13)
- UNION OF INDIA AND ORS. v. SHANTABAI G. NAIK — Bombay High Court (2020-01-20)
- UNION OF INDIA AND ORS. v. SHANTABAI G. NAIK — Bombay High Court (2020-01-20)
- UNION PUBLIC SERVICE COMMISSION THROUGH THE UNDER SECRETARY v. PRITI ARVIND DAHOTRE — Bombay High Court (2019-03-13)
- UNION PUBLIC SERVICE COMMISSION THROUGH THE UNDER SECRETARY v. PRITI ARVIND DAHOTRE — Bombay High Court (2019-03-13)
- NAWAZ S GROVER v. NATASHA S.GROVER AND 4 ORS. — Bombay High Court (2019-02-06)
- SHRI. UMESH JAYSHING SAWANT AND ORS v. PORNIMA PRAKASH CHOUGULE AND ORS — Bombay High Court (2019-02-06)
- SHRI RAVINDRA RAMCHANDRA INGLE v. SMT. NALISHA RAVINDRA INGLE AND ANR. — Bombay High Court (2019-02-06)
- GOPAL RAI K. SHARMA v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2019-02-06)