V.K. TAHILRAMANI

78 recorded High Court judgment(s) · 2003–2016

Courts

Bombay High Court

Dismissed	20
Disposed Off	17
DISPOSED OFF	10
Rule Discharged	9
Allowed To be withdrawn	8
Dissmiss For Default/Non-Prosecution	4
Allowed	3
Rule Made Absolute	2

SMT. MILAN GANESH BANSODE v. THE PROJECT DIRECTOR AND SUPERINTENDING ENGINEER AND ORS. — Bombay High Court (2016-03-02)
THE COMMISSIONER, STATE INTELLIGENCE DEPT. (M.S.) MUMBAI v. SHRI SUNIL SADASHIV PADAVE — Bombay High Court (2016-03-02)
SMT. MILAN GANESH BANSODE v. THE PROJECT DIRECTOR AND SUPERINTENDING ENGINEER AND ORS. — Bombay High Court (2016-03-02)
SHRI. MAHESH NAGNATH BANDGAR, v. THE SUP. ENGINEET — Bombay High Court (2016-03-02)
A. J. MEHTA AND ORS v. THE DEBTS RECOVERY APPELLATE TRIBUNAL, MUMBAI AND ANR — Bombay High Court (2016-03-02)
SATISHKUMAR B. MISHRA v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF DEFENCE AND ANR — Bombay High Court (2016-03-02)
SHRI. MAHESH NAGNATH BANDGAR, v. THE SUP. ENGINEET — Bombay High Court (2016-03-02)
DR. SMT. DEEPALI VAIBHAV DESHMUKH v. THE STATE OF MAHARASHTRA THROUGH ADDITIONAL CHIEF SECRETARY, PUBLIC HEALTH DEPT. AND ANR. — Bombay High Court (2016-03-02)
SHRI. ANAND DHUNDIRAJ SHENOLIKAR AND ANR. v. BANK OF MAHARASHTRA AND ORS. — Bombay High Court (2016-03-01)
KOTAK MAHINDRA BANK LIMITED v. OFFICIAL LIQUIDATOR OF FIRTH (INDIA STEEL COMPANY LIMITED AND 5 OTHERS — Bombay High Court (2016-03-01)