LexA.A. SAYED, D.G. KARNIK
20 recorded High Court judgment(s) · 2007–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 20 |
Disposal nature
| Dismissed | 12 |
| Disposed Off | 2 |
| DISPOSED OFF | 2 |
| OTHERS DISPOSED OFF | 2 |
| Dissmiss For Default/Non-Prosecution | 1 |
| RULE ABSOLUTE | 1 |
Recent judgments
- SHRI ASHOK R. KUKREJA v. 1. SMT. JYOTSNA MADHUSUDAN @ MADHUKAR KARANDIKAR AND ORS. — Bombay High Court (2010-08-04)
- MOHAMMED AKRAM MOHAMMED HANIF v. THE RETURNING OFFICER/ELECTION OFFICER, MALEGAON MUN CORP AND ORS — Bombay High Court (2007-05-18)
- REHANA BANO AHMED SHAFIQUE v. THE RETURNING OFFICER/ELECTION OFFICER, MALEGAON MUN CORP — Bombay High Court (2007-05-18)
- NITASH S/O MARWAH v. THE UNIVESITY OF MUMBAI AND 2 ORS — Bombay High Court (2007-05-18)
- TASLEEMA SHAIKH ARIF v. THE RETURNING OFFICER/ELECTION OFFICER AND ORS — Bombay High Court (2007-05-18)
- KUSHAGRA R. PATWA AND ORS. v. UNIVERSITY OF MUMBAI AND ANR. — Bombay High Court (2007-05-17)
- DR. JIVANSING BHAVLAL RAJPUT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-05-17)
- SHRI SHANKAR GOPAL PATIL v. SUPERINTENDENT THANE CENTRAL PRISON, THANE AND ANR. — Bombay High Court (2007-05-16)
- RAMESH SADHURAUM TAURANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-05-16)
- DILIP S. COULAGI v. UNION OF INDIA AND ORS — Bombay High Court (2007-05-16)