LexV.K. TAHILRAMANI, F.I. REBELLO
820 recorded High Court judgment(s) · 2005–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 820 |
Disposal nature
| DISPOSED OFF | 663 |
| OTHERS DISPOSED OFF | 88 |
| DISMISSED | 15 |
| WITHDRAWN | 11 |
| OTHER DISPOSED OFF | 8 |
| ABSOLUTE | 7 |
| JUDGEMENT | 5 |
| DISCHARGED | 4 |
Recent judgments
- HOUSING AND URBAN DEVELOPMENT CORPORATION LTD. v. ENBEE INFRASTRUCTURE LTD. AND 15 ORS. — Bombay High Court (2009-05-05)
- SATISH @ SATYAJEET PANDURANG PATIL AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-07-04)
- SATISH @ SATYAJEET PANDURANG PATIL AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-07-04)
- SHIVANAND @ SHIVA SHIVSHANKAR ALGUNDI AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-29)
- SHIVANAND @ SHIVA SHIVSHANKAR ALGUNDI AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-29)
- SATTU @ SATISH SHAMARAO KALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-15)
- GANPAT BHIKAJI BAMNE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-04-15)
- SHASHIKANT MAHADEV BIRJE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-15)
- VAHID ALI ABDUL GANI CHUHE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-15)
- SAVITA TANAJI BHOSLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-15)