S.J. VAZIFDAR, BILAL NAZKI

24 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• ABG INFRALOGISTICS LTD. v. THE TRUSTEES OF THE JAWAHARLAL NEHRU PORT TRUST — Bombay High Court (2008-10-08)
• SURAKSHA RAKSHAK EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-10-08)
• ANANT NATHURAM GHARAT AND ORS. v. DY. REGISTRAR, CO-OPERATIVE HOUSING SOCIETIES, WESTERN REGION AND ORS. — Bombay High Court (2008-10-08)
• Shri Chandrabhavi Gangaramji Thote v. Principal District and Sessions Judge, Yavatmal — Bombay High Court (2008-10-08)
• A1-AZHAR YAKUB CONTRACTOR AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-10-08)
• BARANGULE BHARAT SITARAM AND ORS. v. THE HON'BLE MINISTER FOR SCHOOL EDUCATION AND ORS. — Bombay High Court (2008-10-07)
• RAHUL S RAJWADE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2008-10-07)
• CHARNAMRUT CO-OPERATIVE HOUSING SOCIETY LTD. v. RAMAKANT S. TAWADE AND ORS. — Bombay High Court (2008-10-07)
• VRISHALI SHIVAJI KAKADE v. MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION, PUNE — Bombay High Court (2008-10-07)
• MUNIRA FAKRUDDIN NALWALA v. THE MUNICIPAL CORPORATION OF CITY OF MUMBAI AND ORS. — Bombay High Court (2008-10-07)