Smt. V. K. TAHILRAMANIB.A.(Hons),LL.B,LL.M. 2001-2018
Born on 3rd October 1958. Obtained Sanad from the Bar Council of Maharashtra and Goa in July 1982 and started practice in the High Court as well as in the CIty Civil and Sessions Courts, Mumbai. Joined the office of father, Shri L.V. Kapse, Advocate. Had conducted several trials on Criminal and Civil Side. Was appointed on the Panel of Defence lawyers in the Sessions Court, Mumbai. Had taught the "Law of Crimes" subject as part time professor in K.C. Law College from 1987 to 1993.Was appointed as Assistant Government Pleader and Additional Public Prosecutor from February 1990. Was appointed as Government Pleader and Public Prosecutor on the Appellate side of the High Court of Bombay from 1st November 1997. Had succesfully argued a number of confirmation cases, appeals, bail applications, revisions, applications under various provisions of the law, such as I.P.C., Cr. P.C., Narcotic Drugs adn Psychotropic Substances Act, Detention matters under COFEPOSA Act, P.I.T.N.D.P.S Act, M.P.D.A, Act, N.S.A Act and cases under Bombay Police Act, Public Amusement Rules, parole, furlough, remission, prevention of corruption, supression of unlawful acts aganst the safety of Civil Aviation, Wild Life Protection Act, M.C.O.C.Act etc. Was elevated as a Judge of the High Court on 26th June 2001. |