LexV.K. TAHILRAMANI, V.L. ACHLIYA
229 recorded High Court judgment(s) · 2013–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 229 |
Disposal nature
| Disposed Off | 83 |
| OTHERS DISPOSED OFF | 63 |
| APPEAL DISMISSED | 27 |
| PARTLY ALLOWED PARTLY DISMISSED | 11 |
| Dismissed | 9 |
| Allowed | 9 |
| APPEAL ALLOWED/REVERSED | 9 |
| APPEAL CONFIRMED | 5 |
Recent judgments
- MR. VISHNUDATTA BHURALAL JANI v. MRS. BHARATI VISHNUDAS JANI — Bombay High Court (2018-02-01)
- DR.MADHUSUDAN @ AMOD DALVI v. DR. RAJALAXMI WALAVALKAR — Bombay High Court (2014-07-28)
- RUKMINI KISAN NARALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-06-19)
- ASHOK TATOBA YAMGAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-06-19)
- VINODKUMAR @ PANDIT TRILOKNATH MISHRA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-06-19)
- JAMAL AHMED NASIB MOHAMAD CHOWDHARI KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-06-19)
- CHANDRASHEKHAR @ SHEKHAR JAWAHIR GUPTA v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-05-09)
- GATA @ ISHWARSINH MOHANSINH JADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-05-09)
- THE STATE OF MAHARASHTRA v. CHANDRASHEKHAR @ SHEKHAR JAVAHIR GUPTA — Bombay High Court (2014-05-09)
- GATA @ ISHWARSINH MOHANSINH JADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-05-09)