LexS.J. VAZIFDAR, R.Y. GANOO
472 recorded High Court judgment(s) · 2011–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 472 |
Disposal nature
| Disposed Off | 233 |
| DISPOSED OFF | 93 |
| Dismissed | 53 |
| Allowed To be withdrawn | 31 |
| Admitted and Disposed Off | 17 |
| (unspecified) | 13 |
| Allowed | 9 |
| Rule Made Absolute | 8 |
Recent judgments
- SHRI. ARUN LAXMAN BHAKARE v. JIJAMATA MAHILA SAHAKARI BANK LTD — Bombay High Court (2013-06-21)
- PRAGAT SHIKSHAN SANSTHA v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND ORS. — Bombay High Court (2013-06-21)
- M/S. ANJANA EXPORTS AND 5 ORS. v. STATE BANK OF INDIA AND 3 ORS. — Bombay High Court (2013-06-20)
- PANCHAVATI SAHAKAR GRIHA NIRMAN SANSTHA (PROP) v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2013-06-20)
- MOHD. HANIF SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-06-20)
- SHRI. SANDEEP SATHE v. THE PRINCIPAL BARNES SCHOOL BOMBAY EDUCATION SOCIETY, DEVLALI, DIST NASIK AND ORS. — Bombay High Court (2013-06-19)
- KEDARI REDEKAR SHIKSHAN SANSTHA, THROUGH PRESIDENT, MRS. ANJANA KEDARI REDEKAR AND ANR v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF HEALTH AND FAMILY WELFARE DEPT OF AYUSH AND ORS — Bombay High Court (2013-06-18)
- NARENDRA PREMJI NANDU v. THE STATE OF MAHARASHTRA AND 7 ORS. — Bombay High Court (2013-06-18)
- ALIASGAR RAZAALI ZOBOLI v. STATE OF MAHARASHTRA — Bombay High Court (2013-06-18)
- KEDARI REDEKAR SHIKSHAN SANSTHA, THROUGH PRESIDENT, MRS. ANJANA KEDARI REDEKAR AND ANR v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF HEALTH AND FAMILY WELFARE DEPT OF AYUSH AND ORS — Bombay High Court (2013-06-18)