LexA.A. SAYED, MADHAV J. JAMDAR
73 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 73 |
Disposal nature
| DISPOSED OFF | 31 |
| Disposed Off | 23 |
| WITHDRAWN | 5 |
| Allowed To be withdrawn | 5 |
| Dismissed | 4 |
| Allowed | 3 |
| DISMISSED | 1 |
| DISPOSED AT ADMISSION STAGE | 1 |
Recent judgments
- RIDGE INNOVATIONS PVT LTD AND ANR v. THE DEBTS RECOVERY TRIBUNAL AND ORS — Bombay High Court (2021-12-01)
- SANJAY HARIRAM AGARWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-07-09)
- OMPRAKASH BHAURAO KAMDI and ORS. v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2021-07-09)
- AMBALAL SARABHAI ENTERPRISES LIMITED v. INTERNATIONAL ASSET RECONSTRUCTION COMPANY PRIVATE LIMITED AND ANR — Bombay High Court (2021-07-01)
- M/S. KESAR IMPEX AND ANR v. JANTA SAHAKARI BANK LTD. PUNE AND ANR — Bombay High Court (2021-06-29)
- ASHOK RAJARAM YADAV PROPRIETOR MEERA ENTERPRISES v. UNION OF INDIA AND ORS — Bombay High Court (2021-06-29)
- RISHI AGARWAL v. STATE BANK OF INDIA AND 19 ORS — Bombay High Court (2021-06-22)
- SHRI. NIKHIL SURESH PATIL v. THE UNION OF INDIA AND ORS — Bombay High Court (2021-06-22)
- ASHOK TATOBA MAGDUM AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-06-17)
- ASHOK TATOBA MAGDUM AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-06-17)