LexS.J. VAZIFDAR, . MRIDULA BHATKAR
461 recorded High Court judgment(s) · 2012–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 461 |
Disposal nature
| Disposed Off | 215 |
| DISPOSED OFF | 110 |
| (unspecified) | 35 |
| Rule Made Absolute | 28 |
| Dismissed | 24 |
| Allowed To be withdrawn | 15 |
| Allowed | 13 |
| DISMISSED | 8 |
Recent judgments
- KISHOR SHIVAJI KAMBLE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-03-08)
- SHRI SHIVSHAKTI SHIKSHAN PRASARAK MANDAL, TEMBHURNI v. STATE OF MAHARASHTRA, THROUGH LD. DIVISIONAL SOCIAL WELFARE OFFICER — Bombay High Court (2013-03-08)
- VILAS SITARAM MISTRY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-03-08)
- SHRI DATTA SHIKSHAN PRASARAK MANDAL v. UNION OF INDIA AND ORS. — Bombay High Court (2013-03-08)
- GAWADE PANDURANG NANA v. CHHATRAPATI SHIKSHAN SANSTHA AND ORS. — Bombay High Court (2013-03-08)
- MR. MOHD SHAHABUDIN MOHD SHAFIURRAHMAN v. THE DEPUTY DIRECTOR OF EDUCATION, PUNE REGION, PUNE AND ORS — Bombay High Court (2013-03-08)
- CHANDRABHAN LAKTAN BAVISKAR v. STATE OF MAHARASHTRA (SHRI S.K. UBALE) FINANCE DEPT — Bombay High Court (2013-03-08)
- SURESH RAMMURTI DUBEY AND 12 ORS. v. STATE OF MAHARASHTRA AND 10 ORS. — Bombay High Court (2013-03-08)
- SHINGADE RAMCHANDRA KAMLAJI v. CHHATRAPATI SHIKSHAN SANSTHA AND ORS. — Bombay High Court (2013-03-08)
- SHRI SHIVSHAKTI SHIKSHAN PRASARAK MANDAL, TEMBHURNI v. STATE OF MAHARASHTRA, THROUGH LD. DIVISIONAL SOCIAL WELFARE OFFICER — Bombay High Court (2013-03-08)