LexA. H. JOSHI, A.M. THIPSAY
91 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 91 |
Disposal nature
| DISPOSED OFF | 28 |
| DISMISSED | 20 |
| RULE ABSOLUTE | 14 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 10 |
| RULE DISCHARGED | 7 |
| APPEAL DISMISSED/CONFIRMED | 4 |
| APPLICATION ALLOWED | 3 |
| APPEAL ALLOWED/REVERSED | 2 |
Recent judgments
- M/S RAMGOPAL AUTOMOBILES, KANNAD, AURANGABAD v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-03-02)
- AVINASH TUKARAM LANDGE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-11-25)
- ABDUL WAHED REHMATULLAH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-11-25)
- RAMESH GYANOBA KAMBLE v. THE STATE OF MAH — Bombay High Court (2011-11-25)
- DINKAR DADA MAGAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-11-25)
- SAVALERAM DAMU BHANDARI AND ORS v. THE STATE OF MAH THR. SONAI P.S. AND ANR — Bombay High Court (2011-11-25)
- ASHISH JAGDISHPRASAD SHARMA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-11-25)
- ANIL LCHHABILDAS CHOUDHARI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-11-25)
- ADV. SHRIKANT DIGAMBARRAO TAKLIKAR v. THE STATE OF MAH AND ORS — Bombay High Court (2011-11-24)
- THE REGISTRAR, HIGH COURT APPELLATE SIDE v. FAIYAZ AND ORS — Bombay High Court (2011-11-24)