LexS.J. VAZIFDAR, . S. RADHAKRISHNAN
530 recorded High Court judgment(s) · 2004–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 530 |
Disposal nature
| DISPOSED OFF | 422 |
| DISPOSED AT ADMISSION STAGE | 52 |
| ABSOLUTE | 18 |
| WITHDRAWN | 14 |
| DISMISSED | 9 |
| Dismissed | 4 |
| Disposed Off | 4 |
| Allowed | 3 |
Recent judgments
- RAMAVTAR KUNJILAL GUPTA AND ORS. v. SICOM LTD. — Bombay High Court (2008-11-18)
- FAROKH CONTRACTOR v. THE UNION OF INDIA — Bombay High Court (2008-07-17)
- DHANASHRI DASHRAT APRAJ v. M/S. PADMARAG COOP. HOUSING SOCIETTY LTD. — Bombay High Court (2007-09-04)
- RAMAVTAR KUNJILAL GUPTA AND ORS. v. SICOM LIMITED — Bombay High Court (2006-12-14)
- jairam h. gowda v. asma begam shaikh — Bombay High Court (2006-08-14)
- jairam hanuman gowda v. asma begam shaikh — Bombay High Court (2006-08-14)
- tata memorial centre v. tata memorial hospital kamgar sanghatana and ors — Bombay High Court (2006-08-11)
- OYSTER SHIPPING LINE (UK) LTD. AND ANR. v. S.K. NETWORKS COMPANY LTD. AND 3 ORS. — Bombay High Court (2006-08-11)
- mrs godwin lowis v. robert john quadros and 3 ors — Bombay High Court (2006-08-11)
- RAYMOND LTD. v. S. P. MEHTA PROP. M/S. BABA CLOTH — Bombay High Court (2006-08-11)