B R GAVAI, A.A. SAYED

405 recorded High Court judgment(s) · 2010–2010

Courts

Bombay High Court

405

Admitted/Allowed/Granted/Rule Absolute	135
Disposed off/Dismissed for default	130
Withdrawn	64
Dismissed/Rule Discharged	34
Rejected at Admission stage	28
(unspecified)	12
DISPOSED OFF	1
Compramised	1

SATISH MADHUKAR BORSE v. THE STATE OF MAH AND ORS — Bombay High Court (2010-10-29)
DINKAR TUKARAM TANDALE v. THE STATE OF MAH AND ORS — Bombay High Court (2010-10-29)
THE STATE OF MAHARASHTRA AND ORS v. SHRI DURGAMATA BAHUUDDESHIYA SPORTS AND EDUCATIONAL INSTITUTIONL CHINCHOLI THROUGH VICE PRESIDENT — Bombay High Court (2010-10-29)
THE STATE OF MAHARASHTRA AND ORS v. SHRI DURGAMATA BAHUUDDESHIYA SPORTS AND EDUCATIONAL INSTITUTION CHINCHOLI — Bombay High Court (2010-10-29)
VILAS BAJIRAO BHAWARE AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2010-10-28)
SAYYAD SADEK SAYYAD FARID v. THE DIVISIONAL ENGINEER RURAL BHARAT SANCHAR NIGAM LTD NANDED AND ANR — Bombay High Court (2010-10-28)
SUNITA PRABHUAPPA BAWGE v. SHRI VISHWESHWAR SHIKSHAN PRASARAK MANDAL ALMALA THROUGH PRESIDENT AND ORS — Bombay High Court (2010-10-28)
SHAIKH AYUB MANIYAR SHAIKH AHEMAD MANIYAR v. THE STATE OF MAHARASSHTRA AND ANR — Bombay High Court (2010-10-28)
CHETANKUMAR DASHRATH PATIL THROUGH HIS FATHER DASHRATH VITHAL PATIL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-10-28)
SANJAY PANDIT GURAV v. STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2010-10-28)