A. H. JOSHI, A.R. JOSHI

399 recorded High Court judgment(s) · 2009–2011

Courts

Bombay High Court

399

Admitted/Allwd/Granted/Rule Absolute	114
OTHERS DISPOSED OFF	70
Dispossed Off/Dismiss for Default	39
Dismissed/Rule Discharged	35
REJECTED	30
ALLOWED	22
Rejected at Admission Stage	21
DISMISSED	16

MADHAV S/O MAROTRAO NARWADE v. THE STATE OF MAH. THR. P.S.O., P.S. RANAPRATAP NAGAR AND ANR — Bombay High Court (2011-06-15)
SANTOSH KUMAR S/O BHANUDAS DHAYE v. STATE OF MAH. THR. ITS SECY. EDUCATION DEPTT. AND 6 OTHS — Bombay High Court (2010-12-23)
CHANDRAKANT S/O JAIRAMJI ADHAU v. STATE OF MAH. THR. SECY. HOME DEPTT. AND 4 OTHS — Bombay High Court (2010-12-23)
COURT ON ITS MOTION v. SHRI ANAND PANDURANG MAGAR, INVESTIGATING OFFICER AND ANR — Bombay High Court (2010-12-23)
ABDUL SAYEED ABDUL MAJID (IN JAIL) v. STATE OF MAH. THR. DIVISIONAL COMMISSIONER, AMRAVATI AND ANR — Bombay High Court (2010-12-22)
RAMESHWAR S/O CHAITRAM KAWALE v. THE STATE OF MAH. THR. P.S.O. AMGAON — Bombay High Court (2010-12-22)
GAJANAN EKNATH MURARAY, CONVICT NO. C 5144 v. THE D.I.G. PRISON (E) (R) NAGPUR AND ANR — Bombay High Court (2010-12-22)
NARESH S/O NILOO NARETI (IN JAIL) v. THE STATE OF MAH. THR. P.S.O. CHICHGARH — Bombay High Court (2010-12-22)
THE STATE OF MAH. THR. THE P.S.O. MANORA v. SIDDHARTHA GANPAT DAMODARE — Bombay High Court (2010-12-22)
UKANDA JANKIRAM GIRHE, CONVICT NO. C 62 v. THE STATE OF MAH. THR. THE SECRETARY, HOME DEPARTMENT AND 2 OTHS — Bombay High Court (2010-12-22)