LexV.M. KANADE, M.L. TAHALIYANI
316 recorded High Court judgment(s) · 2011–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 316 |
Disposal nature
| OTHERS DISPOSED OFF | 239 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 17 |
| APPEAL DISMISSED/CONFIRMED | 16 |
| APPEAL ALLOWED/REVERSED | 12 |
| PARTLY ALLOWED PARTLY DISMISSED | 8 |
| (unspecified) | 5 |
| ABATED | 5 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 5 |
Recent judgments
- RIYAZ ISMAIL KHALPE v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-09-03)
- AMEERUL HASAN SIDDIQUI S/O. MAHOOBUL HASAN SIDDIQUI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-09-03)
- MOHD MEHBOOB @ WASIM SALIM QURESHI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-09-03)
- SUDIPTA NALINI BHATTACHARYA AND ORS v. RAJESH SURYAJI NARVEKAR AND ANR — Bombay High Court (2014-09-03)
- SANJAY KRISHNA PUJARI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2014-09-03)
- KSHITIJA INFRASTRUCTURE PVT. LTD. AND ANR. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2014-09-03)
- SUDIPTA NALINI BHATTACHARYA AND ORS v. RAJESH SURYAJI NARVEKAR AND ANR — Bombay High Court (2014-09-03)
- JEVIAR LUIS DISOJA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-09-03)
- RAVINDRA VITHAL PARAB v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2014-09-03)
- RAMESH SHIVA NAIK v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-09-03)