LexS.J. VAZIFDAR, F.I. REBELLO
276 recorded High Court judgment(s) · 2005–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 276 |
Disposal nature
| Disposed Off | 95 |
| Rule Made Absolute | 50 |
| Allowed | 27 |
| Admitted and Disposed Off | 25 |
| Dismissed | 22 |
| Allowed To be withdrawn | 17 |
| Dissmiss For Default/Non-Prosecution | 12 |
| Rejected | 12 |
Recent judgments
- RAHUL DILIP SABLE v. THE UNION OF INDIA AND ORS. — Bombay High Court (2009-08-31)
- CP/108/2006 of ASHOK ORGANICS INDUSTRIES LTD. Vs — Bombay High Court (2008-01-25)
- DATTATRAYA G. WANKAR (DECD.)- ASHOKKUMAR P. ABROL AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-01-25)
- DURGAMBHAG SHIKSHAN PRASARAK MANDAL v. EDUCATION OFFICER (SECONDARY) AND ORS. — Bombay High Court (2008-01-25)
- DURGAMBHAG SHIKSHAN PRASARAK MANDAL v. EDUCATION OFFICER (SECONDARY) AND ORS. — Bombay High Court (2008-01-25)
- RANI HANUMAN YADAV v. THE SOCIETY FOR THE REHABILITATION OF THE HANDICAPPED MIRAJ AND ORS. — Bombay High Court (2007-10-18)
- RANI HANUMAN YADAV v. THE SOCIETY FOR THE REHABILITATION OF THE HANDICAPPED MIRAJ AND ORS. — Bombay High Court (2007-10-18)
- THE COMMISSIONER v. RASHTRIYA SHRAMIK AGHADI AND ORS. — Bombay High Court (2007-03-02)
- UNION OF INDIA AND ORS. v. NARAYAN PRASAD SHRIVASTAV — Bombay High Court (2007-03-02)
- KALPANA SHIRISH RAWDE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-03-02)