LexA.A. SAYED, S.B. MHASE
317 recorded High Court judgment(s) · 2008–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 317 |
Disposal nature
| OTHERS DISPOSED OFF | 201 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 31 |
| Allowed | 17 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 14 |
| DISPOSED OFF | 10 |
| OTHER DISPOSED OFF | 8 |
| Disposed Off | 8 |
| Rejected | 5 |
Recent judgments
- TANSUKH MITHALAL JAIN v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-08-07)
- SURESH N. RASAL v. JAGDISH ASSAN GOLANI — Bombay High Court (2009-07-18)
- J.K.TRANSPORT CORPORATION v. UNION OF INDIA — Bombay High Court (2009-07-18)
- MAHENDRA CHUNILAL MEHTA AND ANR. v. RAJENDRA CHUNILAL MEHTA AND 14 OTHERS — Bombay High Court (2009-07-17)
- ARAMEX INDIA (PVT.) LTD., MUMBAI v. BURTON INTERNATIONAL , ANDHERI — Bombay High Court (2009-07-14)
- MAHARASHTRA STATE FINANCIAL CORPORATION v. THE NATIONAL SMALL INDUSTRIES CORPORATION LTD — Bombay High Court (2009-07-13)
- SAHARA INDIA COMMERCIAL CORPORATION LTD., v. M/S. B. JEEJEEBHOY VAKHARIA and ASSOCIATES AND 10 ORS. — Bombay High Court (2009-04-22)
- MAHARASHTRA STATE ELECTRICITY BOARD v. DATAR SWITCHGEAR LTD. — Bombay High Court (2009-04-21)
- prakash narsinhshhah and ors v. kishore narsingh @ hiralal shah and ors and poonam a moitra — Bombay High Court (2009-04-13)
- VINDA PRADEEP KIRTIKAR v. SUHASINI KRISHNARAO KANDIVALIKAR AND 4 ORS. — Bombay High Court (2009-04-13)