LexANUJA PRABHUDESSAI, . V.K. TAHILRAMANI
365 recorded High Court judgment(s) · 2016–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 365 |
Disposal nature
| OTHERS DISPOSED OFF | 123 |
| RULE DISCHARGED | 116 |
| RULE ABSOLUTE | 40 |
| BAIL REJECTED | 19 |
| APPEAL DISMISSED | 13 |
| BAIL GRANTED | 11 |
| PARTLY ALLOWED PARTLY DISMISSED | 10 |
| APPEAL ALLOWED/REVERSED | 10 |
Recent judgments
- POONAM BHAGWATIPRASAD GANDHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-06-14)
- SIDDHU DHARMA PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)
- SHRIKANT PARAGONDA BASARGI v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)
- BASAPPA JAYGONDA BASARGI v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)
- KASHIBAI ASHOK BASARAGI AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)
- CHIDANAND SHIVAPPA BASARAGI AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)
- SIDDHU DHARMA PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)
- VITTHAL MALLAPPA BIRAJDAR AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)
- SHRIKANT PARAGONDA BASARGI v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)
- CHIDANAND SHIVAPPA BASARAGI AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-10-07)