A.A. SAYED, BILAL NAZKI

23 recorded High Court judgment(s) · 2008–2009

Courts

Disposal nature

Recent judgments

• SANGLI MIRAJ AND KUPWAD CITY MUNICIPAL CORPORATION v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-04-24)
• SHRI DEEPAK VITTHAL GURAV AND ORS. v. KALYAN DOMBIVLI MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2009-04-24)
• SACHIN BHIKAN ROJEKAR v. ASHWINI ASHOK BORASTE NEE VANDANA RAJARAM GAVLI AND ORS. — Bombay High Court (2009-04-24)
• SWAPNIL VITTAL BHISURE AND ORS. v. KAGAL TALUKA KALA KRIDA SHAILKSHANIK AND SANSKRUTIC MANDAL — Bombay High Court (2009-04-24)
• MAHARASHTRA STATE ELECTRIC DISTRIBUTION COMPANY LTD AND ANR. v. UTTAM GYANBA CHAVAN AND ANR. — Bombay High Court (2009-04-24)
• RAVINDRA JANARDHAN DESHMUKH v. MAHARASHTRA STATE CO-OP. BANK LTD. AND ORS. — Bombay High Court (2009-04-24)
• ARUN DATTATRAY JADHAV v. DR. BALASAHEB SAWANT KONKAN KRISHI VIDHYAPETH AND ANR. — Bombay High Court (2009-04-24)
• MUNDHE DEVIDAS BHAGAWAN v. THE DEPUTY DIRECTOR OF EDUCATION, PUNE AND ORS. — Bombay High Court (2009-04-24)
• JANAK CONSTRUCTION LIMITED v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-04-24)
• MUNDHE DEVIDAS BHAGAWAN v. THE DEPUTY DIRECTOR OF EDUCATION, PUNE AND ORS. — Bombay High Court (2009-04-24)