LexA.A. SAYED, V.C. DAGA
133 recorded High Court judgment(s) · 2009–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 133 |
Disposal nature
| Dismissed | 74 |
| Disposed Off | 30 |
| Allowed To be withdrawn | 14 |
| Dissmiss For Default/Non-Prosecution | 5 |
| Rejected | 4 |
| Rule Made Absolute | 4 |
| Allowed | 1 |
| (unspecified) | 1 |
Recent judgments
- JAWAHAR HIRALAL NAIK v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-12-09)
- SURESH SAMBHAJI DONGRE v. MAHARASHTRA JEEVAN PRADHIKARAN AND ORS. — Bombay High Court (2009-11-18)
- SURESH SAMBHAJI DONGRE v. MAHARASHTRA JEEVAN PRADHIKARAN AND ORS. — Bombay High Court (2009-11-18)
- M. V. KULKARNI (THROUGH LEGAL HEIRS)- MEGHANA MILIND KULKARNI AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2009-11-12)
- PRAMOD KASHINATH VAIDYA v. THE CHIEF OFFICER - KHED MUNICIPAL COUNCIL AND ORS. — Bombay High Court (2009-10-14)
- THE SPECIAL LAND ACQUSITION OFFICER AND ORS. v. BABAN LAXMAN WALUNJ AND ORS. — Bombay High Court (2009-10-14)
- THE SPECIAL LAND ACQUISITION OFFICER AND ORS. v. SHIVAJI VITHAL GATKUL AND ORS. — Bombay High Court (2009-10-14)
- PRAMOD KASHINATH VAIDYA v. THE CHIEF OFFICER - KHED MUNICIPAL COUNCIL AND ORS. — Bombay High Court (2009-10-14)
- THE SPECIAL LAND ACQUISITION AND ORS. v. HARIBHAU THAKU GOPALE AND ORS. — Bombay High Court (2009-10-14)
- SURESH GANPAT PATIL AND ORS. v. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AND ANR. — Bombay High Court (2009-10-14)