LexA.A. SAYED, MANISH PITALE
72 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 72 |
Disposal nature
| Disposed Off | 40 |
| Allowed | 6 |
| Dissmiss For Default/Non-Prosecution | 6 |
| Dismissed | 4 |
| Allowed To be withdrawn | 4 |
| DISPOSED OFF | 4 |
| Rule Made Absolute | 4 |
| WITHDRAWN | 2 |
Recent judgments
- SARITA NAGARI PHASE -2 CO-OP. HOUSING SOCIETY LTD. AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-03-01)
- SHARAYU SARITA NAGARI II CO-OP. HSG. SOCIETY LTD. AND ANR. v. DIVISIONAL JOINT REGISTRAR CO-OP. SOCIETY PUNE DIVISION AND ORS. — Bombay High Court (2018-03-01)
- RAJARAM FOODS PRIVATE LIMITED v. GANGAPUR SHAKARI SAKHAR KARKHANA LTD. and ORS — Bombay High Court (2017-12-22)
- MAHARASHTRA STATE ELECTIRCITY BOARD v. M/S.ARKAY INDUSTRIES @ SHREE MAHAGANESH TEXPRO LTD — Bombay High Court (2017-12-22)
- THE ASSISTANT REGISTRAR, CO-OPERATIVE SOC. v. SIDDHRAM PUNDALIK GANJI — Bombay High Court (2017-12-21)
- EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED v. THE STATE OF MAHARASHTRA THROUGH THE DISTRICT MAGISTRATE, PUNE — Bombay High Court (2017-12-21)
- THE ASSISTANT REGISTRAR, CO-OPERATIVE SOC. v. SIDDHRAM PUNDALIK GANJI — Bombay High Court (2017-12-21)
- SKY IMPEX AND ANR v. ORIENTAL BANK OF COMMERCE — Bombay High Court (2017-12-21)
- M/S. SIERRA EXPORTS AND INDUSTRIES AND ANR. v. BANK OF INDIA AND ORS. — Bombay High Court (2017-12-21)
- DOMBIVLI NAGARI SAHAKARI BANK LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2017-12-21)