S. J. VAZIFDAR,U. D. SALVI
123 recorded High Court judgment(s) · 2010–2010
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| Bombay High Court | 123 |
Disposal nature
| Disposed of | 68 |
| Dismissed | 22 |
| Allowed | 16 |
| Rule made absolute | 12 |
| Withdrawn | 2 |
| Rule discharged | 2 |
| Rejected | 1 |
Recent judgments
- M/S PRIMELLA SANITARY PRODUCTS PVT. LTD. v. SHRI GURUDAS VISHVANATH SINAI GAITONDE AND ORS — Bombay High Court (2010-08-05)
- SHRI KASHINATH SHETYE AND 8 ORS., v. THE STATE OF GOA THROUGH THE CHIEF SECRETARY AND 8 ORS., — Bombay High Court (2010-06-14)
- SOCIEDADE DE FOMENTO INDUSTRIAL (P) LTS., v. THE ASSISTANT COMMISSIONER OF INCOME-TAX — Bombay High Court (2010-05-07)
- NORTH GOA PLANNING AND DEVELOPMENT AUTHORITY, THROUGH ITS MEMBER SECRETARY., v. SHRI. JOSE OLIMPIO MARTINS (JOE) — Bombay High Court (2010-05-07)
- M/S. PEACE INTERNATIONAL, THROUGH ITS PROPRIETOR, MR. JOHN VICTOR MIRANDA v. THE ASSISTANT COMMISSIONER CUSTOMS AND CENTRAL EXCISE, — Bombay High Court (2010-05-05)
- PRE-EMPLOYMENT TRAINEES ASSOCIATION, THROUGH ITS SECRETARY SHRI SHANU NAIK AND ORS v. MS. SHANTI SHEKHAR SAWANT DESSAI AND ORS., — Bombay High Court (2010-05-05)
- MRS. MARIA MANUELA E. DA SILVA E MASCARENHAS v. NORTH GOA PLANNING AND DEVELOPMENT AUTHORITY THROUGH ITS MEMBER SECRETARY SHRI ASHOK KUMAR AND ANR. — Bombay High Court (2010-05-05)
- COMMUNIDADE OF SIRSAIM AND ANR., v. THE STATE OF GOA THROUGH REVENUE SECRETARY AND 5 ORS., — Bombay High Court (2010-05-05)
- MS. HELEN LOURENCO v. STATE OF GOA, THROUGH THE CHIEF SECRETARY AND 5 ORS., — Bombay High Court (2010-05-04)
- SHRI. PRAKASH S. RAIKAR AND 6 ORS., v. GOA SHIPYARD LIMITED AND ANR., — Bombay High Court (2010-05-04)
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