LexA.A. SAYED, N. J. JAMADAR
20 recorded High Court judgment(s) · 2018–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 20 |
Disposal nature
| Disposed Off | 7 |
| (unspecified) | 6 |
| Dismissed | 4 |
| Allowed To be withdrawn | 3 |
Recent judgments
- UNION OF INDIA AND ORS. v. SHANKAR KUMAR — Bombay High Court (2020-01-16)
- SANGLI MIRAJ AND KUPWAD CITY MUNICIPAL CORPORATION SANGLI THROUGH ITS COMMISSIONER v. SOU. INDUTAI KRISHNA JADHAV AND ORS. — Bombay High Court (2020-01-15)
- SANGLI MIRAJ AND KUPWAD CITY MUNICIPAL CORPORATION SANGLI THROUGH ITS COMMISSIONER v. SOU. INDUTAI KRISHNA JADHAV AND ORS. — Bombay High Court (2020-01-15)
- SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE, NASHIK v. PRAKASH SHRAWAN DEORE — Bombay High Court (2019-12-05)
- STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. v. PARSHURAAM NAGNATH KAMALE — Bombay High Court (2019-12-04)
- STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. v. PARSHURAAM NAGNATH KAMALE — Bombay High Court (2019-12-04)
- STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. v. PARSHURAAM NAGNATH KAMALE — Bombay High Court (2019-12-04)
- STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. v. PARSHURAAM NAGNATH KAMALE — Bombay High Court (2019-12-04)
- SHRI. BHIMRAO PANDURANG HOLKAR AND ORS. v. THE DIVISIONAL CASTE SCRUTINY COMMITTEE NO. 1, SOLAPUR AND ORS. — Bombay High Court (2018-12-14)
- SHAGUN HOSPITALITY PVT. LTD. AND ANR. v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 8 ORS. — Bombay High Court (2018-12-14)