LexV.K. TAHILRAMANI, D.G. DESHPANDE
453 recorded High Court judgment(s) · 2006–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 453 |
Disposal nature
| OTHERS DISPOSED OFF | 239 |
| DELAY CONDONATED/REJECTED. | 70 |
| RULE ABSOLUTE | 52 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 44 |
| RULE DISCHARGED | 20 |
| OTHER DISPOSED OFF | 11 |
| PARTLY ALLOWED PARTLY DISMISSED | 5 |
| MODIFIED | 3 |
Recent judgments
- HUSAIN KASIM SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-29)
- THE STATE OF MAHARASHTRA v. SAGAR DATTATRAY BALLAL AND ANR. — Bombay High Court (2006-09-08)
- THE STATE OF MAHARASHTRA v. NIVRUTTI KESHAV KANGUDE AND ANR. — Bombay High Court (2006-08-24)
- THE STATE OF MAHARASHTRA v. NIVRUTTI KESHAV KANGUDE AND ANR. — Bombay High Court (2006-08-24)
- SHRI. DATTATRAYA NAMDEO DHERE v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2006-07-07)
- SHRI. DATTATRAYA NAMDEO DHERE v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2006-07-07)
- GOPAL HUKKA BHOKSHE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-06-28)
- KALYAN KISAN BHONDVE @ BHOSALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-06-28)
- NANDU YADAV JAGTAP v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-06-28)
- SHAILESH NAVINCHANDRA SHAH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-06-08)