V.K. TAHILRAMANI, D.D. SINHA

2,026 recorded High Court judgment(s) · 2010–2012

Courts

Bombay High Court

2026

Disposed Off	1177
Dismissed	291
Allowed To be withdrawn	150
OTHERS DISPOSED OFF	108
(unspecified)	96
Allowed	91
Dissmiss For Default/Non-Prosecution	29
APPEAL DISMISSED/CONFIRMED	22

ABG PORTS LTD. v. PSA INTERNATIONAL PTE LTD. AND 3 ORS — Bombay High Court (2012-11-21)
LKP FINANCE LTD v. INTERNAIONAL ASSET RECONSTRUCTION CO. PVT. LTD — Bombay High Court (2012-11-21)
GAJANAN TUKARAM TAMBE v. UNION OF INDIA (MINISTRY OF FINANCE) AND ORS — Bombay High Court (2012-11-06)
M/S GIRI ROADLINES AND COMMERCIAL TRADING PVT. LTD. v. STATEOF MAHARASHTRA AND ORS. — Bombay High Court (2012-11-06)
GAJANAN TUKARAM TAMBE v. UNION OF INDIA (MINISTRY OF FINANCE) AND ORS — Bombay High Court (2012-11-06)
SHRI. ASHOK RAGHUNATH PATIL AND ORS v. SHREE MAHESH DYING AND PRINTING MILLS, THORUGH DIRECTOR AND ORS — Bombay High Court (2012-11-06)
BHARTIYA GOVANSH RAKSHAN SAVARDHAN PARISHAD, THROUGH SECRETARY, SUDHIR RANADE v. SECRETARY, ANIMAL HUSTANDRY, STATE OF OF MAHARASHTRA AND ORS — Bombay High Court (2012-11-06)
BHAGWAN DHARMAJI WALLEKAR AND ANR. v. PIMPRI CHINCHWAD NEW TOWN DEVELOPMENT AUTHORITY AND ORS. — Bombay High Court (2012-11-06)
PRADIP VINOD v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-11-06)
BALARAM S. PATIL v. SHREE MAHESH DYING AND PRINTING MILLS, THORUGH DIRECTOR AND ORS — Bombay High Court (2012-11-06)