LexREVATI MOHITE DERE, . V.K. TAHILRAMANI
286 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 286 |
Disposal nature
| OTHERS DISPOSED OFF | 120 |
| RULE ABSOLUTE | 41 |
| RULE DISCHARGED | 39 |
| DELAY CONDONATED/REJECTED. | 30 |
| APPEAL DISMISSED | 20 |
| BAIL REJECTED | 9 |
| (unspecified) | 7 |
| OTHER DISPOSED OFF | 7 |
Recent judgments
- MAHADEO SAUDAGAR GIDDE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-07)
- KISAN VITTHAL RAUT AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-07)
- KISAN VITTHAL RAUT AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-07)
- MAHADEO SAUDAGAR GIDDE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-07)
- VIJAY PALANDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-06-29)
- KRISHNA HARI GODAMBE v. THE COMMISSIONER OF POLICE, BRIHANMUMBAI AND ORS — Bombay High Court (2017-05-03)
- ABHAS SANDESH PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-03-24)
- MOHAN @ MACHINDRA SHANKAR MANDALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-03-24)
- MATIN NABIB SHAIKH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-03-24)
- AMOL AMBADAS BANKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-03-24)