LexA.A. SAYED, SHIVKUMAR DIGE
228 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 228 |
Disposal nature
| Disposed Off | 134 |
| DISPOSED OFF | 45 |
| Allowed To be withdrawn | 27 |
| Dismissed | 11 |
| Allowed | 8 |
| By Transfer | 1 |
| Dismissed for non-complying conditional Order | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- SHAM MANSUKHRAY AGRAWAL v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-05-09)
- RAVINDRA HEMRAJ DHANGEKAR v. GANESH MADHUKAR BIDKAR AND ORS — Bombay High Court (2022-02-28)
- JAWAHAR HIRALAL MEHTA THROUGH HIS REGD. POWER OF ATTORNEY v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ANR — Bombay High Court (2022-02-24)
- APPASAHEB GURUSIDDHAPPA LAKSHETTI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-02-24)
- MR. APPASAHEB GURUSIDDHAPPA LAKSHETTI AND ORS v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ANR — Bombay High Court (2022-02-24)
- MRS. RUKSANA SHAMSHUDDIN INAMDAR v. THE DISTRICT CASTE CERTIFICATE VALIDITY COMMITTEE AND ORS. — Bombay High Court (2022-02-24)
- JAWAHAR HIRALAL MEHTA THROUGH HIS REGD. POWER OF ATTORNEY v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ANR — Bombay High Court (2022-02-24)
- MR. APPASAHEB GURUSIDDHAPPA LAKSHETTI AND ORS v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ANR — Bombay High Court (2022-02-24)
- NEHA KHURSHEED ALAM SHAIKH v. STATE OF MAHARASHTRA THROUGH SECRETARY SOCIAL JUSTICE AND SPECIAL ASSI. DEPT. AND ORS — Bombay High Court (2022-02-24)
- SHRI. MOHAMMAD HUSSAIN ISHAQUE KHAN v. SHRI. ABDUL GAFOOR AHMAD PATHAN AND ORS. — Bombay High Court (2022-02-24)