LexA.A. SAYED, D.K. DESHMUKH
246 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 246 |
Disposal nature
| DISPOSED OFF | 214 |
| Disposed Off | 14 |
| Rejected | 3 |
| Dismissed | 3 |
| Rule Made Absolute | 3 |
| ABSOLUTE | 2 |
| Rule Discharged | 2 |
| Allowed | 1 |
Recent judgments
- SOU. MALIKA VAIBHAV BHISE ALIAS MALIKA RAVINDRA JAMBEKAR v. CASTE SCRUTINY COMMITTEE NO.1, MUMBAI DIVISION, AND ORS — Bombay High Court (2011-12-12)
- SHUBHAM SIDDHARTHA BHOSALE v. MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION, PUNE DIVISIONAL BOARD AND ORS — Bombay High Court (2011-12-12)
- RANGRAO DNYANDEV KAPALE AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-12)
- INDUS TOWERS LIMITED, PENTAGON AND ORS v. ULHAS NAGAR MUNICIPAL CORPORATION AND ORS — Bombay High Court (2011-12-12)
- KONKAN SHRAMIK SANGH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-12)
- SHRI. WAMAN SHANKAR DOLTADE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-12)
- SHRI. WAMAN SHANKAR DOLTADE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-12)
- RANGRAO DNYANDEV KAPALE AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-12)
- NEW INDIA ASSURANCE CO LTD v. SEEMA SUDAM AUTI AND ORS — Bombay High Court (2011-12-12)
- SARJERAO GOVINDRAO KADAM v. THE CHIEF JUSTICE, THE HIGH COURT OF JUDICATURE , BOMBAY AND ORS. — Bombay High Court (2010-01-29)