LexV.K. TAHILRAMANI
7,531 recorded High Court judgment(s) · 1998–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 7531 |
Disposal nature
| OTHERS DISPOSED OFF | 4155 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 998 |
| ANTICIPATARY BAIL GRANTED/REJECTED. | 459 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 395 |
| Disposed Off | 201 |
| DELAY CONDONATED/REJECTED. | 159 |
| Dismissed | 109 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 105 |
Recent judgments
- SMT. IRENE BLANCH KHERA AND ANR v. SHRI. GLENN JOHN VIJAY — Bombay High Court (2018-07-23)
- SMT. IRENE BLANCH KHERA AND ANR v. SHRI. GLENN JOHN VIJAY — Bombay High Court (2018-07-23)
- SHRI RAVINDRA VITTHAL GANDHE v. THE COMMISSIONER OF POLICE, THANE AND ORS. — Bombay High Court (2018-04-04)
- SHRI. SUNIL MANOHAR TAWADE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY OF HOME DEPT. AND ORS. — Bombay High Court (2018-04-04)
- MR. BHAVARLAL HIRALAL SOMANI . v. THE INTELLIGENCE OFFICER , NCB AND ANR . — Bombay High Court (2018-01-06)
- HARSHVARDAN S/O BHAGWAN SINGH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-01-06)
- ABDUL KARIM LADSAHEB TELGI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-01-06)
- RIYAZ SHAIKH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-01-06)
- ABDUL KARIM LADSAHEB TELGI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-01-06)
- ABDUL KARIM LADSAHEB TELGI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-01-06)