LexA.A. SAYED, S.A. BOBDE
33 recorded High Court judgment(s) · 2008–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 33 |
Disposal nature
| DISPOSED OFF | 25 |
| Rule Made Absolute | 5 |
| (unspecified) | 1 |
| Disposed Off | 1 |
| ABSOLUTE | 1 |
Recent judgments
- K.A.S. CONSORTIUM AND ORS. v. MUNICIPAL CORPORATION OF GREATER BOMBAY AND ORS. — Bombay High Court (2012-02-17)
- YANG MING MARINE TRANSPORT CORPN. and ANR v. DIRECTORATE OF REVENUE INTELLIGENCE and ORS — Bombay High Court (2012-01-04)
- M/S SHREE RATAN INDUSTRIAL CORPORATION AND ORS v. SATISH SHIVKUMAR AND OFFICIAL LASSIGNEE HIOGH COURT — Bombay High Court (2009-03-24)
- M/S. DEV SHAH CORPORATION v. SHREE RAM MILLS LTD. — Bombay High Court (2009-03-24)
- WHALEYS (BRADFORD) LTD v. M.V. STATE OF TRIPURA and ORS. — Bombay High Court (2009-03-23)
- MC KINSEY AND CO.INC. v. M/S SPANTECH — Bombay High Court (2009-03-23)
- mohhammed nabi khan @ mohammed tarique khan v. quba entrprises and 5 ors — Bombay High Court (2009-03-23)
- M/S MIKESH CORPORATION v. M/S PICOTEE EXPORTS and ANR. — Bombay High Court (2009-03-23)
- S. UMAR CONSTRUCTION CO AND ANR v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY AND ORS — Bombay High Court (2009-03-23)
- MR DEVEN MEHTA v. PANORAMA SHARES AND STOCK — Bombay High Court (2009-03-23)