LexA.A. SAYED,RETIRED JUDGE
25 recorded High Court judgment(s) · 2007–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 25 |
Disposal nature
| DISPOSED OFF | 9 |
| Disposed Off | 6 |
| Dismissed | 2 |
| Rejected | 2 |
| Allowed | 2 |
| Dismissed for non-complying conditional Order | 1 |
| OTHERS DISPOSED OFF | 1 |
| JUDGEMENT | 1 |
Recent judgments
- COLOUR ROOF (INDIA) LTD. v. SALCHI METALCOAT S.r.I. — Bombay High Court (2013-01-09)
- SUNIL HARISHCHANDRA SHETYE. v. STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2012-02-17)
- ATLANTA LIMITED AND ANR. v. MAHARASHTRA HOUSING AREA DEVELOPMENT AUTHORITY AND ANR. — Bombay High Court (2012-02-17)
- PANDHARINATH BHIKAJI TELGE v. THE APPROPRIATE AUTH0RITY AND 2 ORS. — Bombay High Court (2011-12-23)
- THE COMMISSIONER OF INCOME TAX-18 MUMBAI v. M/S. UNITY CONSTRUCTION CO — Bombay High Court (2011-07-29)
- AMAR R. SHANBHAG v. INCOME TAX OFFICE 11(2)(1) — Bombay High Court (2011-07-18)
- THE COMMISSIONER OF INCOME TAX- CENTRAL IV MUMBAI v. M/S. WMI CRANES LTD MUMBAI — Bombay High Court (2011-04-11)
- DR. ASHOK VENKATESH APTE v. SHRI V.T.KORE AND OTHERS — Bombay High Court (2011-04-05)
- DR. ASHOK VENKATESH APTE v. SHRI V.T.KORE AND OTHERS — Bombay High Court (2011-04-05)
- THE STATE OF MAHARASHTRA v. JAYAWANT NAMDEO GAWAND AND OTHRS — Bombay High Court (2010-06-09)