A.A. SAYED, R. I. CHAGLA

484 recorded High Court judgment(s) · 2018–2022

Courts

Bombay High Court

484

Disposed Off	170
(unspecified)	143
Allowed To be withdrawn	71
Dismissed	62
Dissmiss For Default/Non-Prosecution	22
Allowed	9
DISPOSED OFF	4
WITHDRAWN	1

SURENDRA RAMDHAWAR YADAV S/O LATE RAMDHAWAR MAGU YADAV v. MIRA BHAYANDER MUNICPAL CORPORATION THR. ZONAL COMMITTEE OFFICE NO. 6 AND ORS — Bombay High Court (2022-06-14)
L. NATWARLAL AND CO. AND 2 ORS. v. DENA BANK AND ANR. — Bombay High Court (2022-03-29)
SMT. ALKA CHOSKI AND ANR. v. BANK OF BARODA — Bombay High Court (2021-09-08)
SUBHASH C. CHANDER SHARMA DECD THROUGH LHRS v. UNION OF INDIA AAYANKAR BHAVAN AND ORS. — Bombay High Court (2020-01-30)
SMALL INDUSTRIES DEVELOPMENT BANK OF INDIA AND ANR. v. M/S. ADITYA DIAMONDS AND 2 ORS. — Bombay High Court (2019-07-10)
M/S. KUMAR HOUSING AND LAND DEVELOPMENT LTD. v. INDIAN BANK AND ORS. — Bombay High Court (2019-07-04)
ASSET RECONSTRUCTION COMPANY (INDIA) LTD v. M/S.KHADE BAPAAT KABE SINHA AND ASSOCIATES AND 9 ORS. — Bombay High Court (2019-06-27)
PARVATI CO-OP. HSG. SOC. LTD. THRU CHAIRMAN MR. PRAKASH ANANT NAYAK v. SHRI. PRASAD S. KUSARKAR AND ORS — Bombay High Court (2019-05-03)
DINESH SAVJI SANDHA (PATEL) v. CORPORATION BANK AND ORS. — Bombay High Court (2019-05-03)
MR. ANILKUMAR BABURAO SURAPANENI AND ANR v. THE GOVERNMENT OF INDIA THROUGH SECRETARY AND ORS — Bombay High Court (2019-05-03)