A.A. SAYED, D.D. SINHA

450 recorded High Court judgment(s) · 2010–2012

Courts

Bombay High Court

450

Disposed Off	239
Dismissed	82
Dissmiss For Default/Non-Prosecution	59
Allowed	44
Allowed To be withdrawn	16
(unspecified)	3
Transfer to other Court	3
Rejected	2

KAMATA PRASAD S/O. SHRIRAM. v. KALYAN DOMBIVLI MUNICIPAL CORPORATION AND ORS.. — Bombay High Court (2012-06-28)
KAMATA PRASAD S/O. SHRIRAM. v. KALYAN DOMBIVLI MUNICIPAL CORPORATION AND ORS.. — Bombay High Court (2012-06-28)
SAGAR KALYANSING PATIL v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY - SOCIAL JUSTICE DEPT., AND ORS. — Bombay High Court (2010-07-09)
SAGAR KALYANSING PATIL v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY - SOCIAL JUSTICE DEPT., AND ORS. — Bombay High Court (2010-07-09)
ABHAY MHALGI v. THE STAE OF MAHARASTA and OTHERS — Bombay High Court (2010-03-12)
ALPHONSA JOHNSON v. I. C. L. EDUCATION SOCIETY AND ORS. — Bombay High Court (2010-03-11)
BALASAHEB RAGHUNATH WADEKAR AND ORS. v. THE COMPETENT AUTHORITY, RELIANCE GAS TRANSPORTATION INFRASTRUCTURAL LIMITED AND ORS. — Bombay High Court (2010-03-11)
SULBHA PUNDLIK SURVE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-03-11)
TATA MOTORS LIMITED v. DEPUTY REGIONAL TRANSPORT OFFICER AND ORS. — Bombay High Court (2010-03-11)
PADMASHALI SHIKSHAN SANSTHA v. THE DEPUTY DIRECTOR OF EDUCATION (PRIMARY) PUNE AND ORS. — Bombay High Court (2010-03-10)