LexV.K. TAHILRAMANI, A.M. BADAR
101 recorded High Court judgment(s) · 2005–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 101 |
Disposal nature
| APPEAL DISMISSED | 25 |
| RULE DISCHARGED | 25 |
| OTHERS DISPOSED OFF | 22 |
| RULE ABSOLUTE | 20 |
| OTHER DISPOSED OFF | 4 |
| DISPOSED OFF | 2 |
| PARTLY ALLOWED PARTLY DISMISSED | 1 |
| (unspecified) | 1 |
Recent judgments
- SHAMRAO MARUTI PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-22)
- SHAMRAO MARUTI PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-22)
- MRS. PUSHAPANJALI SAHEBRAO DESAI v. SHRI. SAHEBRAO DESAI — Bombay High Court (2017-09-22)
- SHAMRAO MARUTI PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-22)
- RAJENDRA GULAPPA SHIVPUJI v. THE DEPUTY INSPECTOR GENERAL (PRISON), WESTERN REGION — Bombay High Court (2017-09-22)
- RAJENDRA GULAPPA SHIVPUJI v. THE DEPUTY INSPECTOR GENERAL (PRISON), WESTERN REGION — Bombay High Court (2017-09-22)
- PRAMOD DATTARAM KHOPATKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-22)
- SHAMRAO MARUTI PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-22)
- SUKUMAR KALLAPPA KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-08)
- SUKUMAR KALLAPPA KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-08)