LexS.S. JADHAV, . V.K. TAHILRAMANI
206 recorded High Court judgment(s) · 2013–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 206 |
Disposal nature
| OTHERS DISPOSED OFF | 60 |
| APPEAL DISMISSED | 59 |
| APPEAL ALLOWED/REVERSED | 38 |
| PARTLY ALLOWED PARTLY DISMISSED | 35 |
| ABATED | 4 |
| OTHER DISPOSED OFF | 3 |
| (unspecified) | 2 |
| DELAY CONDONATED/REJECTED. | 2 |
Recent judgments
- SHIVAJI BHIKAJI GAWDE v. THE SUPERINTENDENT AND ANR — Bombay High Court (2017-08-07)
- SHIVAJI BHIKAJI GAWDE v. THE SUPERINTENDENT AND ANR — Bombay High Court (2017-08-07)
- SUNIL SOMNATH RATHOD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-05)
- SUNIL SOMNATH RATHOD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-05)
- LAXMAN BABURAMJI PARIHAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-01-04)
- MOHAMMED LITON KHAN @ ABDUL KUTTUS KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-12-18)
- SAMPAT DNYANESHWAR KATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-03-19)
- SAMPAT DNYANESHWAR KATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-03-19)
- BANDU SHANKAR KADGAONKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-03-08)
- TONY HIJOL GOVIS v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-03-08)