A.A. SAYED, NARESH H. PATIL

108 recorded High Court judgment(s) · 2016–2017

Courts

Bombay High Court

108

Disposed Off	72
Dismissed	12
Allowed To be withdrawn	6
(unspecified)	5
Allowed	4
Rejected	3
Rule Made Absolute	3
Dissmiss For Default/Non-Prosecution	2

SAMEER DILIP SHIRALKAR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY SCHOOL EDUCATION DEPT. AND ORS. — Bombay High Court (2017-12-18)
MS. KALMUNISA IBRAHIM INAMADAR v. THE DEPUTY COMMISSIONER AND MEMBERS SECRETARY AND ORS — Bombay High Court (2017-03-30)
MS. KALMUNISA IBRAHIM INAMADAR v. THE DEPUTY COMMISSIONER AND MEMBERS SECRETARY AND ORS — Bombay High Court (2017-03-30)
SHRI. SUBHASH DNYANESWAR BANKHELE AND ORS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, MINISTRY OF FINANCE AND ORS — Bombay High Court (2016-06-16)
RAJESH SHARAD MAPARA AND ORS. v. STATE OF MAHARASHTRA THROUGH SECRETARY, RUBAN DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2016-03-14)
ARUN RAMCHANDRA KHANDAGALE v. RAJESH SHARAD MAPARA AND ORS. — Bombay High Court (2016-03-14)
SHRI. SATISH KRUSHNA SALUNKHE AND ANR v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL EDUCATION DEPT AND ORS — Bombay High Court (2016-03-04)
SHRI. VIJAY SURESH KORATKAR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, SCHOOL EDUCATION DEPT. AND ORS. — Bombay High Court (2016-03-04)
NANDIKESHWAR SHIKSHAN PRASARAK MANDAL, DAGADWADI, THROUGH PRESIDENT, SHRI. POPATRAO D. RASKAR v. STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPT OF EDUCATION (PRIMARY) AND ORS — Bombay High Court (2016-03-04)
MRS. JAYSHREE PRAKASH YEOLKAR v. ZILLA PARISHAD, NASHIK AND ORS. — Bombay High Court (2016-03-04)