LexV.K. TAHILRAMANI, R.M.S. KHANDEPARKAR
530 recorded High Court judgment(s) · 2007–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 530 |
Disposal nature
| OTHERS DISPOSED OFF | 265 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 131 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 28 |
| DELAY CONDONATED/REJECTED. | 24 |
| RULE ABSOLUTE | 21 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 14 |
| APPEAL DISMISSED/CONFIRMED | 10 |
| DISPOSED OFF | 7 |
Recent judgments
- m/s kimberly-clark lever private ltd v. m.v eagle excellence — Bombay High Court (2008-08-13)
- NILOUFER IRANI AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-08-06)
- VAISHALI BABAN SALUNKHE v. JAYWANT VILAS SHELKE AND ANR. — Bombay High Court (2008-07-21)
- VAISHALI BABAN SALUNKHE v. JAYWANT VILAS SHELKE AND ANR. — Bombay High Court (2008-07-21)
- IRSHAD YUSUF MULLA v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-07-15)
- SHIVAJIRAO SAHEBRAO PATIL AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-01-18)
- SHIVAJIRAO SAHEBRAO PATIL AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-01-18)
- M/S. GHATGE PATIL TRANSPORT LTD. v. THE STATE OF MAHARASHTRA AND ORS . — Bombay High Court (2007-11-29)
- M/S. GHATGE PATIL TRANSPORT LTD. v. THE STATE OF MAHARASHTRA AND ORS . — Bombay High Court (2007-11-29)
- SWARAN NATHAN SALARIA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-11-02)