LexSANDEEP KASHINATH SHINDE, . V.K. TAHILRAMANI
346 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 346 |
Disposal nature
| OTHERS DISPOSED OFF | 131 |
| RULE ABSOLUTE | 43 |
| RULE DISCHARGED | 29 |
| Rule Discharged | 23 |
| (unspecified) | 21 |
| Allowed | 20 |
| APPEAL DISMISSED | 17 |
| DELAY CONDONATED/REJECTED. | 10 |
Recent judgments
- SUBHASH RAGHUVIR JAISWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-07-26)
- THE INSPECTOR GENERAL OF REGISTRATION AND CONTROLLER OF STAMS AND ANR. v. SHRI. SUBHASH BABU PATEKAR — Bombay High Court (2018-02-26)
- THE INSPECTOR GENERAL OF REGISTRATION AND CONTROLLER OF STAMS AND ANR. v. SHRI. SUBHASH BABU PATEKAR — Bombay High Court (2018-02-26)
- SONU VIRENDRA CHAVAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-08-04)
- DR. DHANANJAY VITHAL HANGE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2017-08-04)
- MARUTI GAINU BORKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-08-04)
- SUHASINI SUNIL CHAVAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-08-04)
- SUHASINI SUNIL CHAVAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-08-04)
- SHRI. KUSHA GANGARAM SARANG v. THE GOVERNMENT OF MAHARASHTRA AND ORS. — Bombay High Court (2017-08-04)
- GANESH BACHHU VALAVI v. STATE OF MAHARASHTRA — Bombay High Court (2017-08-04)