V.K. TAHILRAMANI, S.B. MHASE

512 recorded High Court judgment(s) · 2004–2009

Courts

Bombay High Court

512

OTHERS DISPOSED OFF	272
DISPOSED OFF	68
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	65
Disposed Off	36
Rejected	13
Allowed	10
Allowed To be withdrawn	7
Rule Discharged	5

DR. DHANANJAY PANDURANG MANE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-02-24)
SHREE VISHWANATHRAO SHAMRAO PATIL CHARITABLE TRUST, SANGLI v. THE CHARITY COMMISSIONER AND ORS. — Bombay High Court (2009-02-24)
SHREE VISHWANATHRAO SHAMRAO PATIL CHARITABLE TRUST, SANGLI v. THE CHARITY COMMISSIONER AND ORS. — Bombay High Court (2009-02-24)
ABDUL AZIZ LIAS MOHAMMED KHAN v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-24)
DR. DHANANJAY PANDURANG MANE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-02-24)
JAVVAD HAMID CHIKHLEKAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-24)
ANANDIBAI PAWANRAJE @ BHUPALSINHA NIMBALKAR v. THE SENIOR INSPECTOR AND ORS. — Bombay High Court (2008-10-23)
PADMASHREE ANNASAHEB JADHAV BHARATIYA SAMAJ UNNATI MANDAL v. COMMISSIONER, TRIBAL DEVELOPMENT AND ANR. — Bombay High Court (2008-08-30)
SAYYAD ABDUL REHMAN CHAND MUJAWAR v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-08-30)
AMRISH KILACHAND,MUMBAI v. SMT. AMBALAL KILACHAND AND ORS. — Bombay High Court (2008-08-29)