A.A. SAYED

3,576 recorded High Court judgment(s) · 2006–2022

Courts

Bombay High Court

3576

DISPOSED OFF	727
Disposed Off	593
(unspecified)	344
DISMISSED	281
Dismissed	261
Disposed off/Dismissed for default	222
WITHDRAWN	203
EX-PARTE DECREE	197

SHRI.TUKARAM BHIKAJI RANGANKAR v. SHRI.DIWAKAR NARHAR PHADKE (THRU LRS) AND OTHERS. — Bombay High Court (2022-11-17)
SHRI.TUKARAM BHIKAJI RANGANKAR v. SHRI.DIWAKAR NARHAR PHADKE (THRU LRS) AND OTHERS. — Bombay High Court (2022-11-17)
NILAKSH BALU KAMBLE v. BALU BHUJA KAMBLE - DECEASED — Bombay High Court (2022-02-25)
ATMARAM NATHU KATAD AND ORS v. SITARAM NATHU KATAD — Bombay High Court (2021-12-10)
MR.VIREN BHAGWANDAS ASHER v. SMT. DAMYANTI HEMANT MATANI — Bombay High Court (2020-11-06)
DR. RAVI TALE AND ORS v. STATE OF MAHARASHTRA THRU PRIN. SECRETARY, MINISTRY OF HEALTH AND ORS — Bombay High Court (2020-08-11)
MANOHAR SINGH RAJPUT v. M/S. DAISTAR JEWELLARY LTD. AND ORS — Bombay High Court (2020-02-24)
YASHWANT RAMCHANDRA HARYAN v. THE COSMOS CO-OP. BANK LTD. AND ORS — Bombay High Court (2019-09-27)
COLONEL VINOD MARWAHA v. SHRI.VINAYAKUMAR KESHAVPRASAD TIWARI — Bombay High Court (2019-06-12)
COLONEL VINOD MARWAHA v. SHRI.VINAYAKUMAR KESHAVPRASAD TIWARI — Bombay High Court (2018-12-22)