LexV.K. TAHILRAMANI, BILAL NAZKI
382 recorded High Court judgment(s) · 2009–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 382 |
Disposal nature
| Dismissed | 142 |
| Disposed Off | 107 |
| Allowed | 30 |
| Allowed To be withdrawn | 28 |
| DISPOSED OFF | 21 |
| Dissmiss For Default/Non-Prosecution | 19 |
| (unspecified) | 12 |
| Rule Made Absolute | 10 |
Recent judgments
- JANHIT MANCH and ORS. v. STATE OF MAHARASHTRA and ANR. — Bombay High Court (2009-09-23)
- KAUSARBAG CO-OPERATIVE HOUSING SOCIETY LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-09-15)
- VITTHAL MARUTIRAO EKBOTE v. GOVERNMENT OF MAHARASHTRA AND ORS. — Bombay High Court (2009-08-28)
- MUNDRA PORT AND SPECIAL ECONOMIC ZONE LIMITED v. THE BOARD OF TRUSTEES OF THE PORT OF JAWAHARLAL NEHRU PORT TRUST — Bombay High Court (2009-08-24)
- HARISCHANDRA MAHADEO POTE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-08-24)
- DILIP RAMLING LUKADE v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2009-07-23)
- SHRI DILIP RAMLING LUKADE v. THE EDUCATION OFFICER, (SECONDARY) Z.P. and ORS. — Bombay High Court (2009-07-23)
- PRAMOD S. SALVI AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-07-23)
- SHRI DILIP RAMLING LUKADE v. THE EDUCATION OFFICER, (SECONDARY) Z.P. and ORS. — Bombay High Court (2009-07-23)
- DILIP RAMLING LUKADE v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2009-07-23)