A.A. SAYED, V.L. ACHLIYA

612 recorded High Court judgment(s) · 2016–2019

Courts

Bombay High Court

612

Disposed Off	229
Dismissed	126
Allowed To be withdrawn	72
Dissmiss For Default/Non-Prosecution	65
DISPOSED OFF	43
Allowed	35
WITHDRAWN	15
DISMISSED	10

INDURI FARMS LIMITED AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-01-29)
GARARD DE NAZELLE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-07-07)
RAVI SHANKAR MUKHDEV PRASAD v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2018-07-06)
HEMANTKUMAR RAMESHCHANDRA JAIN v. VIKAS SAHAKARI BANK LTD. THROUGH AUTHORISED OFFICER AND ORS. — Bombay High Court (2018-07-06)
SHUBHASHRI W/O. NIKHIL WAGHMARE ADN ANR v. STATE BANK OF INDIA AND ANR — Bombay High Court (2018-07-06)
MR. VIKAS MADHUKAR BIDOO AND ORS. v. STATE OF MAHARASHTRA THROUGH GOVT. PLEADER AND ORS. — Bombay High Court (2018-07-06)
MR. KETAN KARANI v. STATE BANK OF INDIA — Bombay High Court (2018-07-06)
MANJU GOVINDLAL JAISLWAL v. ANDHRA BANK AND 2 ORS — Bombay High Court (2018-07-06)
MR. JEETU B. HINDUJA AND ANR. v. CORPORATION BANK AND ANR. — Bombay High Court (2018-07-06)
HEMANTKUMAR RAMESHCHANDRA JAIN v. VIKAS SAHAKARI BANK LTD. THROUGH AUTHORISED OFFICER AND ORS. — Bombay High Court (2018-07-06)