LexS.J. VAZIFDAR, B.H. MARLAPALLE
487 recorded High Court judgment(s) · 1996–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 487 |
Disposal nature
| Allowed | 141 |
| Dismissed | 76 |
| Disposed Off | 73 |
| DISPOSED OFF | 52 |
| Rejected | 28 |
| Partly Allowed | 20 |
| Rule Made Absolute | 18 |
| Allowed To be withdrawn | 17 |
Recent judgments
- PRAKASHBHAI KANDUBHAI PATEL v. RAKSHABEN PRAKASH PATEL — Bombay High Court (2011-03-11)
- 1) SHRI. DNYANESHWAR NARAYAN MULIK AND ORS. v. 1) M/S. KOLTE PATIL ENTERPRISES AND ORS. — Bombay High Court (2009-11-21)
- VASANTRAO TULSHIRAM KHARADE AND OTHRS v. THE AKKALKOT MUNICIPAL COUNCIL THROUGH CEO — Bombay High Court (2009-09-18)
- VASANTRAO TULSHIRAM KHARADE AND OTHRS v. THE AKKALKOT MUNICIPAL COUNCIL THROUGH CEO — Bombay High Court (2009-09-18)
- SUNITA SANJAY GUJAR v. KANCHAN SANJAY GUJAR AND ANR — Bombay High Court (2009-09-16)
- SANJAY BHIKAN GUJAR v. KANCHAN SANJAY GUJAR — Bombay High Court (2009-09-16)
- MANISH GAJANAN INAMDAR v. ARPITA MANISH INAMDAR — Bombay High Court (2009-09-16)
- VASANTRAO TULSHIRAM KHARADE v. STATE OF MAHARASHTRA — Bombay High Court (2009-09-04)
- VASANTRAO TULSHIRAM KHARADE v. STATE OF MAHARASHTRA — Bombay High Court (2009-09-04)
- THE AKKALKOT MUNICIPAL COUNCIL v. SHRI VASANTRAO TULSHIRAM KHARADE and ORS — Bombay High Court (2009-09-04)