A.A. SAYED, B.H. MARLAPALLE

190 recorded High Court judgment(s) · 2009–2011

Courts

Bombay High Court

190

Disposed Off	62
Allowed	40
Rejected	20
OTHERS DISPOSED OFF	16
Dismissed	9
Dissmiss For Default/Non-Prosecution	5
DISPOSED OFF	4
Allowed To be withdrawn	4

THE ORIENTAL INSURANCE CO. LTD. v. M/S. DORIA ARUN AND ANR — Bombay High Court (2011-08-11)
ATUR INDIA PVT.LTD. v. GOVERNMENT OF MAHARASHTRA , IRRIGATION DEPT. PUNE — Bombay High Court (2011-02-23)
CRICKET ASSOCIATION OF BIHAR v. THE BOARD OF CONTROL FOR CRICKET IN INDIA AND 3 ORS. — Bombay High Court (2010-12-13)
CRICKET ASSOCIATION OF JHARKHAND AND ANR. v. THE BOARD OF CONTROL FOR CRICKET OF INDIA AND 3 ORS. — Bombay High Court (2010-12-13)
KULDEEP KUMAR SETHEE v. R.S. SHARMA, CMD, ONGC AND 16 ORS. — Bombay High Court (2010-11-15)
THE BOARD OF MANAGEMENT OF THE BOMBAY PROPERTIES OF THE INDIAN INSTITUTE OF SCIENCE v. THE CENTRAL INFORMATION COMMISSION AND ORS. — Bombay High Court (2010-10-11)
KISHOR DAJI AMBERKAR v. MEERA SURESH MANJREKAR AND ANR — Bombay High Court (2010-09-24)
SUBHASH BAPU MASKAR v. THE MAHARASHTRA STATE CO OP AG — Bombay High Court (2010-09-24)
RAGHUNATH KONDIBA SATPUTE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-09-24)
AL-CAN EXPORT PRIVATE LIMITED v. THE CHIEF CONTROLLER OF EXPLOSIVE AND ANR. — Bombay High Court (2010-09-24)