LexS.J. VAZIFDAR, A.R. JOSHI
110 recorded High Court judgment(s) · 2012–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 110 |
Disposal nature
| DISPOSED OFF | 92 |
| Disposed Off | 7 |
| DISMISSED | 5 |
| WITHDRAWN | 3 |
| (unspecified) | 1 |
| ABSOLUTE | 1 |
| Dismissed | 1 |
Recent judgments
- GOLDIE PURSHOTTAM SUD v. MUMBAI MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2014-10-13)
- VASANT GOVIND LOTANKAR AND ORS. v. THE CHIEF EXECUTIVE OFFICER, SLUM REHABILITATION AUTHORITY AND ORS. — Bombay High Court (2012-12-03)
- VASANT GOVIND LOTANKAR AND ORS. v. THE CHIEF EXECUTIVE OFFICER, SLUM REHABILITATION AUTHORITY AND ORS. — Bombay High Court (2012-12-03)
- KEVALADEVI SEVALAL MAURYA v. THE MUNICIPAL CORPORATION OF GR. MUMBAI AND ORS. — Bombay High Court (2012-07-20)
- ARUN C. KASHYAP v. UNION OF INDIA — Bombay High Court (2012-07-05)
- PROFESSOR D. S. PAWAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-07-03)
- SHRI. YUVRAJ DATTATREYA PATIL AND ORS v. SADASHIV MANDLIK KAGAL TALUKA SAHAKARI SAKHAR KARKHANA LTD AND ORS — Bombay High Court (2012-05-11)
- VAIDEHI AVINASH DURVE v. AUTHORIZED OFFICER , NKGSB CO-OPERATIVE BANK LTD. — Bombay High Court (2012-05-11)
- GANESH ANANDRAO KAMBLE v. COMMISSIONER FOR CO-OPERATION (SUGAR) AND REGISTRAR OF CO-OPERATIVE SOCIETIES, PUNE AND ORS — Bombay High Court (2012-05-11)
- M/s. SHRUSHTI RAJ ENTERPRISES (INDIA) LTD. v. SLUM REHABILITATION AUTHORITY AND ORS. — Bombay High Court (2012-05-11)