LexV.K. TAHILRAMANI, . MRIDULA BHATKAR
880 recorded High Court judgment(s) · 2013–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 880 |
Disposal nature
| OTHERS DISPOSED OFF | 309 |
| RULE DISCHARGED | 253 |
| APPEAL DISMISSED | 85 |
| RULE ABSOLUTE | 74 |
| PARTLY ALLOWED PARTLY DISMISSED | 34 |
| APPEAL CONFIRMED | 33 |
| DELAY CONDONATED/REJECTED. | 21 |
| BAIL REJECTED | 20 |
Recent judgments
- RAMESH RAMPRASAD MAURYA v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-01-25)
- RAJUBHAI BABULAL SONI AND ANR v. THE STATE OF GUJARAT ANAD ANR — Bombay High Court (2017-05-04)
- RADHESHYAM BHAGWANDAS SHAH v. THE STATE OF GUJARAT AND ANR — Bombay High Court (2017-05-04)
- CENTRAL BUREAU OF INVESTIGATION v. NARPATSINGH RACHODBHAI PATEL AND ORS — Bombay High Court (2017-05-04)
- CENTRAL BUREAU OF INVESTIGATON v. JASWANTBHAI CHATURBHAI NAI AND ORS — Bombay High Court (2017-05-04)
- JASWANTBHAI CHATURBHAI NAI AND ORS v. THE STATE OF GUJARAT AND ANR — Bombay High Court (2017-05-04)
- KESHARBHAI KHIMABHAI VOHANIA AND ORS v. THE STATE OF GUJARAT AND ANR — Bombay High Court (2017-05-04)
- RADHESHYAM BHAGWANDAS SHAH v. THE STATE OF GUJARAT — Bombay High Court (2017-05-04)
- GOVINDBHAI NAI AND ORS v. THE STATE OF GUJARAT AND ANR — Bombay High Court (2017-05-04)
- WILSON BENJAMIN CASTELLINO v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-12-21)