LexA.A. SAYED, SURENDRA PANDHARINATH TAVADE
52 recorded High Court judgment(s) · 2020–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 52 |
Disposal nature
| Disposed Off | 31 |
| DISPOSED OFF | 9 |
| Allowed To be withdrawn | 5 |
| Allowed | 4 |
| Dismissed | 3 |
Recent judgments
- SMT. SULOCHANA BABA KUTE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2021-04-01)
- SMT. SULOCHANA BABA KUTE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2021-04-01)
- RAJU VASANT BUCHADE THROUGH P.O.A. HOLDER PRAMOD PANDURANG SAPATE AND ANR. v. THE ICHALKARANJI MERCHANT CO OP LTD., ICHALKARANJI AND ORS. — Bombay High Court (2021-03-31)
- RAJU VASANT BUCHADE THROUGH P.O.A. HOLDER PRAMOD PANDURANG SAPATE AND ANR. v. THE ICHALKARANJI MERCHANT CO OP LTD., ICHALKARANJI AND ORS. — Bombay High Court (2021-03-31)
- A. FARHAT FATIMA MOHAMMAD HUSAIN SHAIKH v. THE CHIEF EXECUTIVE OFFICER MUMBAI BUILDING REPAIR AND RECONSTRUCTION BOARD AND 2 ORS. — Bombay High Court (2021-03-31)
- AJAY KUMAR HARIRAM MAROO AND 2 ORS v. STATE OF MAHARASHTRA AND 5 ORS — Bombay High Court (2021-03-30)
- PRINTPLUS PRIVATE LIMITED THROUGH ITS DIRECTOR v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2021-03-30)
- YAMUNA MAHADEV SHINDE v. THE STATE OF MAHARASHTRA AND 8 ORS — Bombay High Court (2021-03-24)
- ASHOK SHAMUMAL WADHWA v. PEGASUS ASSETS RECONSTRUCTION PRIVATE LIMITED AND ORS — Bombay High Court (2021-03-23)
- PRIYANKA GITESH OSTWAL v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY,MINISTRY OF HEALTH AND FAMILY WELFARE,AND ORS — Bombay High Court (2021-03-23)