M.L. TAHALIYANI
7,368 recorded High Court judgment(s) · 2007–2015
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 7368 |
Disposal nature
| OTHERS DISPOSED OFF | 4216 |
| ALLOWED | 759 |
| REJECTED | 449 |
| DISPOSED OFF | 343 |
| ALLOWED TO BE WITHDRAWN | 336 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 309 |
| DISMISSED | 228 |
| OTHER DISPOSED OFF | 168 |
Recent judgments
- ABHAY PARSHURAM OAK v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-08-17)
- DINESH B. POKHRIYAL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-08-17)
- GOLDIE PURUSHOTTAM SUD v. SAMIR @ BAPPY SUKHARANAJAN DAS AND ANR — Bombay High Court (2015-08-17)
- DR. SANJAY KADYAM v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2015-08-17)
- SOU. POURNIMA W/O. VISHWAS NAGMODE AND ORS v. VISHWAS S/O. VITTHAL NAGMODE AND ORS — Bombay High Court (2015-08-17)
- SHOBHIT RAJAN v. ALNOOR HASANLI JAMAL AND ANR — Bombay High Court (2015-08-17)
- SOU. POURNIMA W/O. VISHWAS NAGMODE AND ORS v. VISHWAS S/O. VITTHAL NAGMODE AND ORS — Bombay High Court (2015-08-17)
- DR. RANJEET GHATGE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2015-08-17)
- AKSHAYPRASAD BALESHWAR BARAI AND ANR v. RAMSUBHASH BALESHWAR BARAI AND ORS — Bombay High Court (2015-08-17)
- GOLDIE SUD (INTERVENER) v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-08-17)
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