LexS.J. VAZIFDAR, A.P. SHAH
554 recorded High Court judgment(s) · 1995–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 554 |
Disposal nature
| DISPOSED OFF | 338 |
| DISPOSED AT ADMISSION STAGE | 122 |
| Disposed Off | 18 |
| CONSENT TERM | 16 |
| Dismissed | 16 |
| DISMISSED | 15 |
| WITHDRAWN | 8 |
| Rule Made Absolute | 4 |
Recent judgments
- RAMBHAU DAMODHAR SHEJWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-10-26)
- RAMBHAU DAMODHAR SHEJWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-10-26)
- MUNICIPAL CORPN. OF GR. MUMBAI v. THE LIONS CLUB OF WALKESHWAR — Bombay High Court (2005-10-25)
- mrs lily ashok ghosh v. smt surajben n.shah and ors — Bombay High Court (2005-10-11)
- MRS. LILY ASHOK GHOSH v. SMT. SURAJBEN N. SHAH AND ORS. — Bombay High Court (2005-10-11)
- T.R.SUMATHIAMMA v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-10-11)
- SHARDASHRAM VIDYA MANDIR v. VIJAYKUMAR RAMJIBHAI SONI AND ORS — Bombay High Court (2005-09-15)
- SMT. USHA B. CHITALE v. GOVT. OF MAHA. and ORS. — Bombay High Court (2005-09-02)
- M/S. VEEBIES UDYOG SERVICES v. OMAN INTERNATIONAL SAOG AND ANR. — Bombay High Court (2005-07-14)
- BALU MOTIRAM AND ORS. v. UNION OF INDIA AND ANR,. — Bombay High Court (2005-07-14)