LexM. S. KARNIK, . V.K. TAHILRAMANI
599 recorded High Court judgment(s) · 2016–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 599 |
Disposal nature
| OTHERS DISPOSED OFF | 127 |
| RULE DISCHARGED | 108 |
| Disposed Off | 75 |
| RULE ABSOLUTE | 67 |
| Rule Discharged | 44 |
| Allowed | 25 |
| Rule Made Absolute | 23 |
| Dismissed | 20 |
Recent judgments
- RAJESH GHADGE and ORS. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2018-08-06)
- V R VEDPATHAK AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-08-06)
- SHRI. C.K. SANGAR AND ANR. v. DHANANJAY MAHESH NAYAK AND ORS. — Bombay High Court (2018-08-06)
- DHANANJAY MAHESH NAYAK v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2018-08-06)
- V.R.VEDPATHAK AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-08-06)
- SHRI. C.K. SANGAR, DY. SECTY. AND ANR. v. SHRI. RAJESH GHADGE, SECTION OFFICER — Bombay High Court (2018-08-06)
- V R VEDPATHAK AND ORS v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-08-06)
- V.R.VEDPATHAK AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-08-06)
- UNION OF INDIA THROUGH THE SECRETARY AND ORS. v. SMT. R.N. HARNESSWALA — Bombay High Court (2018-07-30)
- UNION OF INDIA THROUGH THE SECRETARY AND ORS. v. SHRI. KISHORE VITHAL ASABE — Bombay High Court (2018-07-30)