A.A. SAYED, R.M.S. KHANDEPARKAR

345 recorded High Court judgment(s) · 2006–2008

Courts

Bombay High Court

345

OTHERS DISPOSED OFF	149
DISPOSED OFF	94
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	23
WITHDRAWN	17
RULE DISCHARGED	14
RULE ABSOLUTE	11
APPEAL DISMISSED/CONFIRMED	9
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	6

GEORGE PUNNACKAL JOSEPH AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-08-14)
THE JOINT ACTION COMMITTEE OF AIRLINE PILOTS ASSOCIATION OF INDIA AND 3 ORS. v. THE DIRECTOR-GENERAL OF CIVIL AVIATION AND ANR. — Bombay High Court (2008-08-14)
BABASAHEB BAPU GAWADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-08-14)
SURYAKANT SHARDAPRASAD SHARMA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-08-14)
DR. MILIND MADHAVRAO KULKARNI v. BHARTIYA VIDYA BHAVAN THROUGH ITS CHAIRMAN AND ORS. — Bombay High Court (2008-08-14)
DILIP RANADIVE AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2008-08-14)
SHRI. NANDLAL v. THE PRINCIPAL SECETARY, MAHARASHTRA LEGISLATIVE ASSEMBLY, VIDHAN BHAVAN MUMBAI AND ORS. — Bombay High Court (2008-08-14)
ASHOK SHARMA AND ASSOCIATES PVT. LTD. v. SR. DIVISIONAL COMMERCIAL MANAGER WESTERN RAILWAY AND ORS. — Bombay High Court (2008-08-14)
BABASAHEB BAPU GAWADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-08-14)
GEMINI DYEING AND PRINTING MILLS LTD. v. THE SANGLI BANK LTD.AND ORS. — Bombay High Court (2008-08-14)