A.A. SAYED, VIRENDRASINGH GYANSINGH BISHT

39 recorded High Court judgment(s) · 2020–2021

Courts

Bombay High Court

Disposed Off	21
DISPOSED OFF	9
Allowed To be withdrawn	4
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	2
Dismissed	2
WITHDRAWN	1

MR. VISHWANATH MOHANLAL MALANI v. MRS. POONAM VISHWANATH MALANI — Bombay High Court (2021-07-30)
SUDARSHAN HOSPITAL THR. DIRECTOR DR. SANJAY DHURJAD AND ORS v. THE CHIEF AUDITOR NASHIK MUNICPAL CORPORATION NASHIK AND ORS — Bombay High Court (2021-07-30)
MRS. ASMITA RAJENDRA BHALKAR v. MR. RAJENDRA KRISHNAT BHALKAR — Bombay High Court (2021-07-30)
RAIS MOHAMMAD TAHASILDHAR CHAUDHARY AND ANR v. SHAM NARAYAN SHEVALE AND ORS — Bombay High Court (2021-07-30)
MR. VISHWANATH MOHANLAL MALANI v. MRS. POONAM VISHWANATH MALANI — Bombay High Court (2021-07-30)
SHANTABAI DATTU TARAWADE, THR. POA. MR. SANTOSH KANCHAN v. THE STATE OF MAHARASHTRA, THR. GOVERNMENT PLEADER HIGH COURT. — Bombay High Court (2021-07-30)
MRS. ASMITA RAJENDRA BHALKAR v. MR. RAJENDRA KRISHNAT BHALKAR — Bombay High Court (2021-07-30)
BACHUBAI KRISHNA KHARVI AND ANR v. THE STATE OF MAHARASHTRA AND 9 ORS — Bombay High Court (2021-07-29)
SANJAY GULABCHAND BAFNA v. THE STATE OF MAHARASHTRA THR. URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2021-07-29)
FARUK A KHAN v. ALPINE INFRA PRROPERTIES AND 12 ORS — Bombay High Court (2021-07-27)