A.A. SAYED, NITIN W. SAMBRE

28 recorded High Court judgment(s) · 2019–2021

Courts

Disposal nature

Recent judgments

• THE STATE OF MAHARASHTRA v. HANMANT DAULAT YADHAV AND ORS — Bombay High Court (2021-02-10)
• THE SECRETARY, SCHOOL EDU. AND SPORTS DEPT. AND ORS v. SMT. ANURDHA V. DESHPANDE AND ORS — Bombay High Court (2021-02-10)
• THE STATE OF MAHARASHTRA v. HANMANT DAULAT YADHAV AND ORS — Bombay High Court (2021-02-10)
• STATE OF MAHARASHTRA THRU THE SECRETARY, SCHOOL EDUCATION AND SPORTS DEPT. AND ORS v. ANIL RAMCHANDRA MANE AND ORS — Bombay High Court (2021-02-10)
• THE SECRETARY, SCHOOL EDU. AND SPORTS DEPT. MANTRALAYA AND ORS v. SHRI. SANJAY RAGHUNATH CHAVAN AND ORS — Bombay High Court (2021-02-10)
• THE SECRETARY, SCHOOL EDU. AND SPORTS DEPT. MANTRALAYA AND ORS v. MAHAVIR DATTATRAY VASAGADEKAR AND ORS — Bombay High Court (2021-02-10)
• STATE OF MAHARASHTRA THRU THE SECRETARY, SCHOOL EDUCATION AND SPORTS DEPT. AND ORS v. ANIL RAMCHANDRA MANE AND ORS — Bombay High Court (2021-02-10)
• THE SECRETARY, SCHOOL EDU. AND SPORTS DEPT. MANTRALAYA AND ORS v. SHRI. SURESH BHANUDAS SHINDE AND ANR — Bombay High Court (2021-02-10)
• THE SECRETARY, SCHOOL EDU. AND SPORTS DEPT. MANTRALAYA AND ORS v. MAHAVIR DATTATRAY VASAGADEKAR AND ORS — Bombay High Court (2021-02-10)
• STATE OF MAHARASHTRA AND ORS v. MAHARASHTRA RAJYA MADHYAMIK SHALA SHIKSHAKETAR SANGHATANACHE MAHAMANDAL AND ORS — Bombay High Court (2021-02-10)