LexS.J. VAZIFDAR
697 recorded High Court judgment(s) · 2005–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 697 |
Disposal nature
| DISPOSED OFF | 512 |
| Disposed Off | 92 |
| Dismissed | 24 |
| Allowed To be withdrawn | 14 |
| WITHDRAWN | 13 |
| Allowed | 11 |
| CONSENT TERM | 6 |
| OTHERS DISPOSED OFF | 5 |
Recent judgments
- INTERNATIONAL HOMETEX LTD v. LANDT FINANCE LTD — Bombay High Court (2011-07-26)
- MAIDAN BACCHAV SAMITI AND ORS. v. RAMCHANDRA PADMAKAR VAIDYA HALL TRUST AND ORS. — Bombay High Court (2011-04-01)
- CONSORTIUM OF MANAGEMENT EDUCATION (COME) v. DIRECTORATE OF TECNICAL EDUCATION AND ORS — Bombay High Court (2011-04-01)
- MAJOR YOGESH CHANDRA MADHAV SAYANAKAR AND ANR v. THE CHIEF OF ARMY STAFF, AND ORS — Bombay High Court (2011-03-25)
- RAGHUNATH SHANKAR KELKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-03-25)
- DURGESH RAGHUNATH THAKUR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-03-18)
- DR. DEEPALI BALASAHEB DAFAL v. DIRECTOR OF MEDICAL EDUCATION AND RESEARCH CET CELL AND 2 ORS. — Bombay High Court (2011-03-18)
- GOPINATH MARBA BHAGAT v. THE TALUKA INSPECTOR LAND RECORDS ALIBAG, AND ORS — Bombay High Court (2011-03-18)
- DR. SNEHA SHARAD BOWALEKAR v. DIRECTOR OF MEDICAL EDUCATION AND RESEARCH CET CELL AND 3 ORS. — Bombay High Court (2011-03-18)
- NANDU BHIVA SALVE AND ANR v. THE REGIONAL AUTHORIZATION COMMITTEE — Bombay High Court (2011-03-17)