LexV.K. TAHILRAMANI, P.N. DESHMUKH
127 recorded High Court judgment(s) · 2014–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 127 |
Disposal nature
| Disposed Off | 33 |
| APPEAL DISMISSED | 31 |
| OTHERS DISPOSED OFF | 17 |
| PARTLY ALLOWED PARTLY DISMISSED | 13 |
| Dismissed | 11 |
| APPEAL CONFIRMED | 10 |
| Allowed | 3 |
| Compromised/Consent Terms | 2 |
Recent judgments
- SMT. SANGITA TUKARAM ZAWARE v. MR. TUKARAM SUDHAKAR ZAWARE — Bombay High Court (2016-09-02)
- BAKE @ RAMESH BANSI YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-03-20)
- MRS. SANJANA SANDIP PEDNEKAR v. MR. SANDIP SITARAM PEDNEKAR — Bombay High Court (2014-03-03)
- FAEEM PARVEZ KAZI AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-02-28)
- MR DEEPAK VASANJI CHHEDA v. SMT JAYSHREE DEEPAK CHHEDA — Bombay High Court (2014-02-28)
- YASHWANT SHIVA DHOLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-02-24)
- YASHWANT SHIVA DHOLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-02-24)
- SOU. ANITA SHIVRAM UTALE v. SHRI. SHIVRAM APPASAHEB UTALE — Bombay High Court (2014-02-21)
- RAJU LAXMAN VANKHANDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-02-21)
- MR. DATTATRAYA BHAUSAHEB SHELAR v. MS. SHARADA DATTATRAYA SHELAR — Bombay High Court (2014-02-21)