LexA.A. SAYED, . RANJANA DESAI
276 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 276 |
Disposal nature
| Disposed Off | 171 |
| (unspecified) | 38 |
| Allowed To be withdrawn | 19 |
| Dismissed | 17 |
| Rejected | 9 |
| Allowed | 8 |
| Rule Made Absolute | 6 |
| OTHERS DISPOSED OFF | 6 |
Recent judgments
- VIDHATE BHAUSAHEB PANDURANG v. THE ADDITIONAL D. I. G. P. , CENTRAL RESERVE POLICE FORCE (C. R. P. F.) AND ORS. — Bombay High Court (2011-08-04)
- MEHERWAN HOMI COOPER v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-07-22)
- MEHERWAN HOMI COOPER v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-07-22)
- COLLECTOR AND ORS. v. RAMESH BABURAO BHARVIRKAR AND ORS. — Bombay High Court (2010-06-29)
- BHARAT FORGE LTD. v. MAHARASHTRA GENERAL KAMGAR MAHASANGH AND ORS. — Bombay High Court (2010-06-14)
- INDIAN AUDIT AND ACCOUNTS DEPARTMENT AND ORS. v. SURESH GOVINDRAO KOKATE AND ANR. — Bombay High Court (2010-03-22)
- INDIAN AUDIT AND ACCOUNTS DEPARTMENT AND ORS. v. SURESH GOVINDRAO KOKATE AND ANR. — Bombay High Court (2010-03-22)
- VANDANA D/O. BHARAT KAUTHALIKAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-03-18)
- VANDANA D/O. BHARAT KAUTHALIKAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-03-18)
- EDWARD SWALIN D'CUNHA v. COMMISSIONER FOR PERSONS WITH DISABILITIES AND ANR. — Bombay High Court (2010-03-18)