LexA. H. JOSHI, A. R. JOSHI
417 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 417 |
Disposal nature
| DISPOSED OFF | 114 |
| DISMISSED | 71 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 53 |
| APPEAL DISMISSED/CONFIRMED | 42 |
| RULE DISCHARGED | 42 |
| RULE ABSOLUTE | 26 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 21 |
| APPLICATION ALLOWED | 18 |
Recent judgments
- PRINCIPAL DISTRICT AND SESSION JUDGE AURANGABAD v. STATE OF MAH AND ANR — Bombay High Court (2011-11-25)
- BHAUSAHEB BAJIRAO PATIL AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2011-10-21)
- ANUP ARVIND KULKARNI AND ORS v. THE STATE OF MAH AND ANR — Bombay High Court (2011-10-20)
- SANTOSH BABAN BADADE AND ORS v. THE STATE OF MAHARSHTRA AND ORS — Bombay High Court (2011-10-20)
- PREMCHAND PARSOBA MAHAJAN AND ORS v. THE STATE OF MAH — Bombay High Court (2011-10-20)
- ANUP ARVIND KULKARNI AND ORS v. THE STATE OF MAH AND ANR — Bombay High Court (2011-10-20)
- MAHAJAN MANSARAM LAKWAL v. THE DISTRICT SUPERINTENDENT OF POLICE (RURAL) AURANGABAD AND ORS — Bombay High Court (2011-10-20)
- MAITHILI ANUP KULKARNI v. ANUP ARVIND KULKARNI AND ORS — Bombay High Court (2011-10-20)
- ANIL MAROTRAO DHONGADE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-10-20)
- MANISH OMPRAKASH AGRAWAL v. THE STATE OF MAH AND ANR — Bombay High Court (2011-10-20)