LexS.J. VAZIFDAR, RAJESH G. KETKAR
65 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 65 |
Disposal nature
| DISPOSED OFF | 22 |
| Disposed Off | 18 |
| Rule Made Absolute | 7 |
| Admitted and Disposed Off | 6 |
| Dismissed | 4 |
| WITHDRAWN | 4 |
| Allowed To be withdrawn | 2 |
| (unspecified) | 2 |
Recent judgments
- UNION OF INDIA, v. LOK BOLDINGS and CONSTRUCTION LIMITED AND 7 ORS — Bombay High Court (2014-03-18)
- YUVAK CO-OP. HSG. SOC. LTD. AND ORS. v. MUNICIPAL CORPN. OF GR. MUMBAI AND VISHWAS SAKHARAM PAWAR AND ORS. — Bombay High Court (2014-03-18)
- YUVAK CO-OPERATIVE HOUSIN G SOCY.LTD. and ORS. v. MUNICIPAL CORPORATION FOR GREATER MUMBAI AND VISHWAS SAKHARAM PAWAR — Bombay High Court (2014-03-18)
- RAJBAHADUR BBHAGWATI PRASAD MISHRA v. THE STATE OF MAHARASHTRA AND 5 ORS. — Bombay High Court (2013-09-21)
- SHIRAZ DHUNJISHAW ZILLA v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-09-21)
- SUNIL B. SARDAR , ASSTT. ENGINEER (M and E) AND 11 ORS. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 4 ORS. — Bombay High Court (2013-09-21)
- CHANDIPRASED R. SHARMA AND 31 ORS. v. DY. COLLECTOR (ENC.) AND 5 ORS. — Bombay High Court (2013-09-21)
- CLEARWATER CAPITAL PARTNERS SINGAPORE FUND III PVT. LTD. v. IND SYNERGY LTD — Bombay High Court (2013-09-21)
- MANUBHAI PARAGJI VASHI v. BAR COUNCIL OF INDIA AND 4 ORS. — Bombay High Court (2013-09-21)
- DAULAT SHETKARI SAHAKARI SAKHAR KARKHANA AND ORS v. THE KOLHAPUR DISTRICT CENTRAL CO-OPERATIVE BANK LIMITED AND ORS — Bombay High Court (2013-05-10)