LexA.A. SAYED, N. PATEL
1,320 recorded High Court judgment(s) · 2000–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1320 |
Disposal nature
| Disposed Off | 421 |
| OTHERS DISPOSED OFF | 258 |
| Dismissed | 182 |
| Allowed | 87 |
| DISPOSED OFF | 86 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 40 |
| Dissmiss For Default/Non-Prosecution | 39 |
| Allowed To be withdrawn | 32 |
Recent judgments
- UCO BANK v. UCO BANK EMPLOYEES UNION AND ORS. — Bombay High Court (2014-06-10)
- SHIVMURTI VIRBHADRA ZAGADE AND OTHRS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-03-19)
- SHIVMURTI VIRBHADRA ZAGADE AND OTHRS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-03-19)
- INDIAN AIR FORCE EMPLOYEES UNION, DEOLALI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-01-22)
- AMARNATH TRIVENI SINGH @ AMAR SINGH v. THE ASST. COMMISSIONER OF POLICE AND ORS — Bombay High Court (2009-12-19)
- MR. AFSAR AHMED MUSHTAQ AHMED KHAN v. STATE OF MAHARASHTRA — Bombay High Court (2009-12-19)
- NAZIM ABDUL HAMID MULLA v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-12-19)
- GOVIND RAMCHANDRAN SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-19)
- AMARNATH TRIVENI SINGH @ AMAR SINGH v. THE ASST. COMMISSIONER OF POLICE AND ORS — Bombay High Court (2009-12-19)
- NANKI CHELLARAM CHELLANI AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-12-19)