LexS.A. BOBDE, . V.K. TAHILRAMANI
401 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 401 |
Disposal nature
| Dispossed Off/Dismiss for Default | 109 |
| Admitted/Allwd/Granted/Rule Absolute | 54 |
| Rule Made Absolute | 50 |
| Dismissed/Rule Discharged | 33 |
| Disposed Off | 30 |
| Allowed To be withdrawn | 25 |
| Admitted and Disposed Off | 19 |
| Withdrawn | 17 |
Recent judgments
- SHRI. VIJAY JHYOTIRAM SAWANT v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2011-12-23)
- MR. SOMNATH MAKARDHWAJ DOUNDKAR AND ORS v. THE STATE ELECTION COMMISSION, THROUGH COMMISSIONER AND ORS — Bombay High Court (2011-12-23)
- SHRI. AMIT ASHOK MAHAJAN v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-23)
- POPAT TRIMBAK SHINDE AND ORS. v. THE SECRETARY, DEPARTMENT OF HOUSING AND SPECIAL ASSISTANCE AND ORS. — Bombay High Court (2011-12-23)
- SURYAKANT @ SURESH SADASHIV PATIL v. STATE OF MAHARASHTRA, THROUGH DEPT OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2011-12-22)
- SURYAKANT @ SURESH SADASHIV PATIL v. STATE OF MAHARASHTRA, THROUGH DEPT OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2011-12-22)
- MR. ASHOK VISHAL SINGH v. THE COMMISSIONER, VASAI VIRAR CITY CORPORATION AND ORS — Bombay High Court (2011-12-22)
- ASTRA MICROWAVE PRODUCTS LTD v. THE CHIEF SECRETARY, GOVT. OF MAHA., WATER RESOURCES DEPT AND ORS — Bombay High Court (2011-12-22)
- SHRI. RAMA DAKU KAMBLE (SINCE DECD) THROUGH L.R. SHRI. EKNATH RAMA KAMBLE v. THE COLLECTOR, KOLHAPUR AND ORS — Bombay High Court (2011-12-22)
- BHIMAJI BAPURAO THIGALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-12-22)