LexV.K. TAHILRAMANI, S.A. BOBDE
154 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 154 |
Disposal nature
| Rule Made Absolute | 45 |
| Allowed To be withdrawn | 31 |
| Disposed Off | 24 |
| Allowed | 15 |
| Admitted and Disposed Off | 15 |
| Rule Discharged | 7 |
| OTHERS DISPOSED OFF | 5 |
| Dismissed | 3 |
Recent judgments
- SANJAY BHIKU GADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-12-23)
- SHRI. GAJANAN BABAR AND ORS v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2011-12-23)
- DHARMA SONU SURKAR v. THE ADDL. COLLECTOR AND COMPETENT AUTHORITY AND ORS. — Bombay High Court (2011-12-23)
- SHRI. VIKRAM SALUNKHE v. MRS. REVATHI PURANIK AND ORS — Bombay High Court (2011-12-23)
- MISS. VAISHALI CHANDANE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-23)
- SHRI. VINAYAK BHIVA BHILARE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-23)
- MR. ABDUL KADAR GAFOOR KALSEKAR AND ORS v. REGIONAL AUTHORIZATION COMMITTEE FOR THE APPROVAL OF UNRELATED TRANSPLANT THROUGH CHIRMAN AND ORS — Bombay High Court (2011-12-23)
- SHRI. JITENDRA POONAM CHAWALA v. THE STATE OF MAHARASHTRA, HOME DEPT (TRANSPORT) AND ORS — Bombay High Court (2011-12-23)
- VASUDEO GANGARAM CHIKANKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-12-22)
- RELIANCE COMMUNICATIONS LTD AND ORS v. THE DEPUTY COMMISSIONER, ADVERTISING DEPT, THE MUNICIPAL CORPORATION, THANE AND ORS — Bombay High Court (2011-12-22)