A.A. SAYED, M. S. KARNIK

413 recorded High Court judgment(s) · 2012–2022

Courts

Disposal nature

Recent judgments

• HANUMANPRASAD R.BANSAL and ANR. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2022-06-14)
• YUSUFBHAI K.INDORWALA and ANR. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2022-06-14)
• SHRI. SARANG AVINASH KAMTEKAR v. M/S. ALPHA ORGANIC AND ORS — Bombay High Court (2022-04-07)
• SHRI MAYANI BHAG SHIKSHAN PRASARK MANDAL THRU SECRETARY, SHRI. SUDHAKAR DATTATRAY KUBER v. SPHOORTHI SHIKSHAN PRASARAK MANDAL THRU PRESIDENT DR. DILIP MADHUKAR YEGAONKAR — Bombay High Court (2021-12-07)
• SHRI MAYANI BHAG SHIKSHAN PRASARK MANDAL THRU SECRETARY, SHRI. SUDHAKAR DATTATRAY KUBER v. SPHOORTHI SHIKSHAN PRASARAK MANDAL THRU PRESIDENT DR. DILIP MADHUKAR YEGAONKAR — Bombay High Court (2021-12-07)
• CHINDHU RAMBHAU DESHMUKH DECD. THOURH LHR ASHOK CHINDHU DESHMUMKH v. STATE OF MAHARASHTRA THROUGH CHIEF SECRETARY AND ORS — Bombay High Court (2019-10-18)
• KASANADI MOHANDAS SHET v. NATIONAL TEXTILE CORPN. (SM) LTD. — Bombay High Court (2019-08-02)
• MADHAVRAO BALWANT PATIL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-05-02)
• SURINDER MOHAN ARORA v. MADHAVRAO BALWANT PATIL — Bombay High Court (2019-05-02)
• CHANDRASHEKHAR M. GHULE PATIL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-05-02)