LexA. K. MENON, S.J. VAZIFDAR
261 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 261 |
Disposal nature
| DISPOSED OFF | 221 |
| DISMISSED | 17 |
| Disposed Off | 8 |
| (unspecified) | 6 |
| WITHDRAWN | 4 |
| Dismissed | 2 |
| Allowed To be withdrawn | 1 |
| TRANSFERED TO APPELLATE SIDE | 1 |
Recent judgments
- HARINARAYAN BAJAJ v. MADHUKAR SHETH — Bombay High Court (2014-09-04)
- AKSH OPTIFIBRE LIMITED v. EVONIK DEGUSSA GAMBH — Bombay High Court (2014-08-28)
- PRASHANT PROJECTS LIITED, AND ANR. v. HINDUSTAN PETROLEUM CORPORATION LIMITED, AND ANR. — Bombay High Court (2014-08-28)
- THE CHIEF EXECUTIVE v. THE UNION OF INDIA AND ANR. — Bombay High Court (2014-08-14)
- GOPAL BHAGWANDAS AHUJA v. RESERVE BANK OF INDIA AND 6 ORS. — Bombay High Court (2014-08-14)
- YOGENDRA N. THAKKAR v. UNION OF INDIA AND 6 ORS. — Bombay High Court (2014-08-14)
- NCC LIMITED (FORMERLY KNOWN AS NAGARJUNA CONSTRUCTION CO.LTD.) v. MAHARASHTRA JEEVAN PRADHIKARAN AND ANR. — Bombay High Court (2014-08-14)
- KNOWLEDGE INFRASTRUCTURE SYSTEMS PVT LTD AND VIPIN MAHAJAN v. MAHARASHTRA POWER GENERATION CO LTD AND ANR — Bombay High Court (2014-08-14)
- MRS. VIDYA PRAFUL PENTA NEE VIDYA BALCHANDRA NALLA v. CHIEF OFFICER, MUMBAI BUILDING REPAIRS AND RECONSTRUCTION BOARD, MHADA AND ANR — Bombay High Court (2014-08-13)
- KANHAIYA SINGH v. CHIEF SECRETARY, COMMISSIONER RPF AND ANR. — Bombay High Court (2014-08-13)