LexRETIRED JUDGE, . V.K. TAHILRAMANI
41 recorded High Court judgment(s) · 2004–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 41 |
Disposal nature
| Disposed Off | 10 |
| DISPOSED OFF | 9 |
| Rule Made Absolute | 5 |
| Allowed | 4 |
| Dismissed | 4 |
| WITHDRAWN | 3 |
| (unspecified) | 2 |
| DISMISSED | 1 |
Recent judgments
- RAM NITISH KOTAK AND 3 ORS. v. PRIDHVI ASSET RECONSTRUCTION AND 2 ORS. — Bombay High Court (2012-11-01)
- SHIVAJI HARIBA BHOSALE AND ORS v. SHAMBHURAJ SHIVAJIRAO DESAI AND ORS — Bombay High Court (2012-03-22)
- SHIVAJI HARIBA BHOSALE AND ORS v. SHAMBHURAJ SHIVAJIRAO DESAI AND ORS — Bombay High Court (2012-03-22)
- RADHESHYAM NATHMAL BANG AND ORS. v. ICHALKARANJI MUNICIPAL COUNCIL AND ANR. — Bombay High Court (2012-02-06)
- BALU BABURAO KHADE AND ORS v. RADHESHYAM NATMAL BANG AND ORS — Bombay High Court (2012-02-06)
- RADHESHYAM NATHMAL BANG AND ORS. v. ICHALKARANJI MUNICIPAL COUNCIL AND ANR. — Bombay High Court (2012-02-06)
- BALU BABURAO KHADE AND ORS v. RADHESHYAM NATMAL BANG AND ORS — Bombay High Court (2012-02-06)
- JAYANT MANIKLAL LUNAWAT and ANR. v. PUNE MUNICIPAL CORPORATION — Bombay High Court (2012-02-01)
- INDIAN HOTELS AND RESTAURANT ASSOCIATION v. STATE OF MAHARASHTRA — Bombay High Court (2011-12-30)
- UNION OF INDIA AND ANR. v. SMT.SHANTA RADHAKRISHIN MANANI — Bombay High Court (2011-12-22)