R.D. DHANUKA, S.J. VAZIFDAR

23 recorded High Court judgment(s) · 2012–2013

Courts

Disposal nature

Recent judgments

• REHMAT ALI BAIG v. MINOCHER M. DEBOO — Bombay High Court (2013-12-19)
• REHMAT ALI BAIG v. MINOCHER M. DEBOO — Bombay High Court (2013-12-19)
• JOSEPH PAUL DE SOUZA v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2013-03-25)
• ASHOK KUMAR SHUKLA AND ORS. v. MUNICIPAL CORPORATION FOR GREATER MUMBAI AND ORS. — Bombay High Court (2012-12-17)
• THE SANGLI BANK LTD. v. DENA BANK AND ORS. — Bombay High Court (2012-12-12)
• BANK OF INDIA v. GROWTH TECHNO PROJECT LTD. AND 8 ORS. — Bombay High Court (2012-12-12)
• SHRI. ROHAN VARTAK v. THE PRINCIPAL, BASIC TRAINING RELATED INSTRUCTIONS CENTRE, GOVT. TECHNICAL HIGH SCHOOL — Bombay High Court (2012-11-30)
• FRANCIS XAVIER FARIA AND ORS v. BANK OF BARODA AND ORS. — Bombay High Court (2012-11-30)
• SATISH DAMODAR KULKARNI v. THE CHIEF ADMINISTRATIVE OFFICER, MAHARASHTRA JEEVAN PRADHIKARAN AND ANR. — Bombay High Court (2012-11-30)
• RAMESHWAR S. SAMBARI AND ORS v. THE STATE GOVERNMENT OF MAHARASHTRA AND ORS — Bombay High Court (2012-11-30)