LexS.J. VAZIFDAR, R.M. LODHA
141 recorded High Court judgment(s) · 2002–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 141 |
Disposal nature
| Disposed Off | 60 |
| Dismissed | 37 |
| DISPOSED OFF | 14 |
| Granted | 7 |
| Dissmiss For Default/Non-Prosecution | 5 |
| DISMISSED | 4 |
| Allowed To be withdrawn | 4 |
| Rule Discharged | 3 |
Recent judgments
- BOMABY ENVIRONMENTAL ACTION GROUP AND ANR. v. THE STATE OF MAHARASHTRA AND CHARKOP SILVER SEA VIEW CO-OP. HSG. SOC. LTD. AND ORS. — Bombay High Court (2006-07-29)
- GENERAL ARUN KUMAR VAIDYA NAGAR RAHIWASI SANGH AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-07-27)
- vincy d siva v. st mary s schools and ors — Bombay High Court (2006-07-20)
- THE STATE OF MAHARASHTRA AND ANR. v. SHANTARAM BARKU SHIVEKAR AND ORS. — Bombay High Court (2006-07-18)
- SUDHAGAD EDUCATION SOCIETY AND ANR. v. WALZADE BABY MADHAVRAO AND ORS. — Bombay High Court (2006-07-18)
- THE STATE OF MAHARASHTRA v. THAKUBAI NAMA MHATRE AND ORS. — Bombay High Court (2006-07-18)
- UNION OF INDIA v. ASHOK MHATRE — Bombay High Court (2006-07-18)
- THE STATE OF MAHARASHTRA AND ORS. v. HASHA GANPAT PATIL D/H MAHADIBAI HASHA PATIL AND ORS. — Bombay High Court (2006-07-18)
- SUBHASH MAHADEV ALATEKAR v. THE DIVISIONAL CONTROLLER-MAH.STATE TRANSPORT — Bombay High Court (2006-07-18)
- NAVJIVAN COOPERATIVE HSG. SOCIETY v. NAVJIVAN COMMERCIAL PREMISES COOPERATIVE SOC. and ORS. — Bombay High Court (2006-07-18)