LexV.K. TAHILRAMANI, . RANJANA DESAI
820 recorded High Court judgment(s) · 2000–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 820 |
Disposal nature
| OTHERS DISPOSED OFF | 472 |
| Disposed Off | 195 |
| APPEAL DISMISSED/CONFIRMED | 32 |
| Dismissed | 27 |
| (unspecified) | 16 |
| OTHER DISPOSED OFF | 12 |
| Allowed To be withdrawn | 11 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 11 |
Recent judgments
- THE STATE OF MAHARASHTRA v. BABU @ RAVINDRA SURESH KAMBALE — Bombay High Court (2010-12-10)
- THE STATE OF MAHARASHTRA v. BABU @ RAVINDRA SURESH KAMBALE — Bombay High Court (2010-12-10)
- ANANDI ANANT PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-12)
- ANANDI ANANT PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-12)
- SHERBANO AZAD KHAN AND ANR v. MUMBAI MUNICIPAL CORPORATION AND ANR — Bombay High Court (2010-10-01)
- THE STATE OF MAHARASHTRA v. KAMALAKAR TANAJI SHINDE — Bombay High Court (2010-09-07)
- THE STATE OF MAHARASHTRA v. KAMALAKAR TANAJI SHINDE — Bombay High Court (2010-09-07)
- TEJAPPA SHIVAPPA BASARGI v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-02)
- THE STATE OF MAHARASHTRA v. DURGADAS DEVICHAND RATHOD AND ORS. — Bombay High Court (2010-09-02)
- TEJAPPA SHIVAPPA BASARGI v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-02)