LexA.A. SAYED, M.S. SONAK
21 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 21 |
Disposal nature
| Disposed Off | 9 |
| Dismissed | 9 |
| (unspecified) | 2 |
| Allowed To be withdrawn | 1 |
Recent judgments
- SAPAN SHRIVASTAVA AND ANR v. GENERAL MANAGER CENTRAL RAILWAY AND 3 ORS. — Bombay High Court (2019-04-22)
- VISHWAS DATTATRAY DESAI v. THE STATE OF MAHARASHTRA AND 3 ORS — Bombay High Court (2019-04-22)
- SUDHIR BHASKARRAO DUBE v. THE SECRETARY MEDICAL EDUCATION AND DRUG DEPARTMENT AND ORS — Bombay High Court (2019-03-18)
- SUDHIR BHASKARRAO DUBE v. THE SECRETARY MEDICAL EDUCATION AND DRUG DEPARTMENT AND ORS — Bombay High Court (2019-03-18)
- K. JAGADEESWARAN AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2018-12-17)
- MR. KAILASH AVINASH DALIMBE v. TAHSILDAR DAUND AND ORS. — Bombay High Court (2018-12-10)
- VISHNU GANGARAM KURKUTTE AND ORS. v. UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-12-10)
- SHASHIKANT PRABHAKAR BARDE AND ORS v. UNION OF INDIA THRU THE SECRETARY, MINISTRY OF HOME AFFAIRS AND ORS — Bombay High Court (2018-12-10)
- SHASHIKANT PRABHAKAR BARDE AND ORS v. UNION OF INDIA THRU THE SECRETARY, MINISTRY OF HOME AFFAIRS AND ORS — Bombay High Court (2018-12-10)
- KIRANBHAI GULABBHAI PATEL AND ORS v. UNION OF INDIA THRU THE SECRETARY, MINISTRY OF HOME AFFAIRS AND ORS — Bombay High Court (2018-12-10)