V.K. TAHILRAMANI, H.L. GOKHALE

69 recorded High Court judgment(s) · 2001–2005

Courts

Bombay High Court

RULE DISCHARGED	27
RULE ABSOLUTE	13
Disposed Off	6
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	5
OTHERS DISPOSED OFF	5
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	4
APPEAL DISMISSED/CONFIRMED	4
DISPOSED OFF	2

MR.A.G.DHORE AND ORS. v. VACCUM PLANT AND INSTRUMENTS MAN.CO.PVT.LTD.and ANR — Bombay High Court (2005-04-28)
KAMLADEVI WD/O. FREEDAM FIGHTER CHANDIRAM SOMAI v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-25)
MANISHA SANDEEP GADE v. SANDEEP VINAYAK GADE — Bombay High Court (2004-10-01)
MAHADEO NATHURAM SHIRKE AND OTHERS. v. THE STATE OF MAHARASHTRA . — Bombay High Court (2004-09-03)
MAHADEO NATHURAM SHIRKE AND OTHERS. v. THE STATE OF MAHARASHTRA . — Bombay High Court (2004-09-03)
SAQUIB ABDUL HAMID NACHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-09-03)
SHRI SHUBHLAL BHAGAWANJI SHANGHAVI and ANR. v. SPECIAL DIRECTOR ( F.E.R.A. MINISTRY OF FINANCE) and ANR. — Bombay High Court (2004-08-30)
ASHOK JOSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-08-30)
SAI BABA VIDEO GAMES v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-08-30)
NITIN LAXMAN PANSARE v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2004-08-26)